(2)In case of a breakdown of road van, the driver or the person in charge of the vehicle shall-(a)make or permit to be made minor repairs if the repairs can be made without hazard;(b)where major repairs are required, prevent such repairs being made until the explosives are transferred to another vehicle or are removed from the vehicle and stored under proper security at a safe distance from the highway and at least three hundred metres from any inhabited premises;(c)inform the licensee who shall in turn inform the Chief Controller and the Controller in whose jurisdiction the vehicle is broken down giving full details of the explosives and the circumstances attending the breakdown.
