2. In the Explosives Rules , 2008 ( hereinafter referred to as the principal rules ) . In rule 2 , ( a ) after sub rule 56 following clause shall be inserted namely :
"(56A) Third Party Inspection Agency means a professional organization recognized by Chief Controller of Explosives to carry out inspection and safety audit of major accident hazards premises as defined under the Manufacture , Storage and Import of hazardous Chemicals Rules , 1989 , and having minimum three persons with minimum qualification of masters degree in chemistry or bachelors degree in chemical engineering from a recognized university and minimum experience of ten years in manufacturing and handling of Explosives."Prescribed renewal fee.
