(1)A person holding licence for possession of Ammonium Nitrate granted under these rules shall store the Ammonium Nitrate only in the premises specified in the licence.(2)The premises in which Ammonium Nitrate is kept shall be used only for possession and sale or use of such Ammonium Nitrate and for no other purposes.(3)No person shall sell Ammonium Nitrate from any premises other than those licensed under these rules.(4)The Licensed storehouse shall be kept securely closed or locked except when Ammonium Nitrate is taken in or taken out.(5)The keys of the Licensed storehouse shall be kept in the licence holder's custody or with his authorised agent and shall be produced for opening the storehouse whenever so required by the inspecting officer.(6)The name, address and passport size photograph of the authorized agent with whom the keys will be kept shall be furnished to the licensing authority and the District authority having jurisdiction.
