26. Licence for storage. - No person shall store any carbide except under a licence granted under these rules:
Provided that no licence shall be required for storage of carbide--(a)in any quantity not exceeding five kilogrammes if it is kept in prescribed receptacles each containing not more than one kilogramme;(b)in any quantity exceeding five kilogrammes but not exceeding two hundred kilogrammes subject to the following conditions, namely:--(i)the receptacles shall be stored in a dry and well ventilated storage shed, which may form a part of or attached to a building provided that it is separated therefrom by a substantial partition and the only means of access to it is from outside air;(ii)due precautions shall be taken to prevent unauthorised persons from having access to the receptacles;(iii)the receptacles shall be kept securely closed except while taking out carbide therefrom;(c)temporarily within port limits under such conditions as the conservator of the port may specify;(d)while in transit under the custody of railway administration or road transport agency;(e)in the possession of the Defence Forces of the Union.
