Section 188(2) in The Coal Mines Regulations, 2011
(2)Explosives shall not be taken into or kept in any building except a magazine duly approved by the Licensing Authority under the Indian Explosives Act, l884.Provided that the Regional Inspector may by an order in writing and subject to such conditions as he may specify therein, permit the use of any store or premises specially constructed at or near the entrance to a mine for the temporary storage of explosives intended for use in the mine or of surplus explosives brought out of the mine at the end of a shift.
