.-(1) No person shall import, export, tender for transport, cause to be transported, possess or sell any explosive unless-(a)it is packed in the manner laid down in Schedule II;(b)the container or package is marked in accordance with rule 15;(c)the packages conform to the relevant standard of Bureau of Indian Standards or other standards accepted and approved by the Chief Controller;(d)packages of explosives for export or import conform to the requirements of the tests as specified for various classifications under International Maritime Dangerous Goods Code (hereinafter referred to as the IMDG Code in these rules) or International Air Transport Authority Code or United Nations recommendations on the transport of Dangerous Goods and permitted by the Chief Controller:Provided that nothing in this rule shall apply to explosives in the process of manufacture;(e)the firecrackers for export purpose shall have different colour packing and shall carry a declaration printed thereon. "Not for sale in India. Only for export".(2)For the purpose of requirements of clause (c), container or package shall be tested in the Departmental Testing Station or other Testing Stations recognized by the Chief Controller. For testing in the Departmental Testing Station, fees as specified in Part 2-C of Schedule IV shall be payable.(3)An explosive which is not an authorised explosive but which is required to be transported for the purposes of test in connection therewith shall be packed in such manner as may be directed by the Chief Controller.
