(15)(i)The Chief Controller shall maintain a list of authorised explosives showing-(a)the brand or trade name of the explosives;(b)the name and address of the manufacturers;(c)the Class, including any division and sub-divisions thereof, within which each explosive falls; and(d)the safety distance category and the corresponding UN Classification and UN Number.(ii)The list of authorised explosives shall be published by the Chief Controller from time to time.
