(6)Permission to land explosives .-(a) No imported explosives shall be permitted to be landed by the Commissioner of Customs except with the prior permission of the Chief Controller or the Controller duly authorised in this behalf who shall issue such permission if the explosives have passed the prescribed tests, analysis or examination and after making such other enquiries as considered necessary.(b)If the Commissioner of Customs, after receiving the permission under clause (a) and the licence for import of such explosive under these rules and after making such further enquiries as he deems necessary, is satisfied that the explosives can lawfully be imported, he shall permit it to be landed.(c)Nothing in this rule shall affect the power of Commissioner of Customs to detain the explosives under any other law for the time being in force.(d)The imported explosives shall be removed from the port premises by the importer as expeditiously as possible.
