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Union of India - Section

Section 98 in The Explosives Rules, 2008

98. Blasting operation by shot firer in areas other than mines

.-(1) Blasting operation shall be carried out by a shot firer holding valid certificate issued by the Controller.
(2)A copy of the certificate shall be carried by the shot firer during blasting operations.
(3)The shot firer shall take all due precautions in handling or charging or blasting operations.