.-(1) The electric power at the blasting site shall be discontinued as far as practicable before charging the explosives.(2)No work other than that associated with the charging operations shall be carried out within fifteen metres of the holes unless otherwise specified to the contrary by the licensing authority.(3)When charging is completed, any surplus explosives, detonators or fuses shall be removed from the vicinity of the hole and stored at a distance which would prevent sympathetic detonation in the event of a charge detonating in any hole.(4)The holes, which have been charged with explosives, shall not be left unattended till the blasting is completed.(5)Care shall be taken to ensure that fuse or wires connected to the detonators are not damaged during the placing of stemming material and tamping.
