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Union of India - Section

Section 20 in The Explosives Rules, 2008

20. Provision of mounds

.-(1) For manufacturing factory .-Every building used for production, handling, storage, testing of explosives, in a licensed factory unless otherwise exempted by the licensing authority shall be surrounded by a substantial mound which shall be of a type and design approved by the licencing authority:Provided that the licensing authority may allow blast walls in place of substantial mound if such blast walls can be provided for the purpose.
(2)For magazines .-A substantial mound shall be provided near a magazine, if so required by the licensing authority. Such mound shall be of a type approved by the licensing authority and shall always be maintained in good condition to provide effective protection. The mound shall be provided near the magazine and constructed as per approved specification, if applicable and shall be shown in the drawing for approval by the authority.