90. Restriction on conveyance of explosives to or at the blasting site
.-(1) Explosives shall only be conveyed from the licensed storage premises to near the site in original unopened packages or in closed containers used solely for that purpose and securely locked. No manufacturer shall directly supply the cartridged explosives for charging of boreholes at the blasting site.(2)Explosives shall not be taken to a point nearer than fifty metres from any site until such site is ready for charging.(3)Explosives shall not be conveyed in any vehicle with any other materials, tools or implements other than that required for the purpose of blasting.(4)Explosives left over after the day's work shall be returned to the licensed premises from which the same was taken.(5)The carrying box used for carrying explosives from original packages shall be maintained thoroughly cleaned and dried and shall be kept closed when not in use. The containers shall be provided with either handles or carrying straps of adequate strength and shall be conspicuously marked with the word "Explosives".(6)Detonators shall be conveyed in special containers constructed of non-metal or non-conductive material and these shall not be carried with other explosives. Batteries, dry cells and other sources of electric energy shall not be carried in the vehicle carrying detonators.(7)No detonator shall be taken out from a case or container unless it is required for immediate use.
