(1)Nothing in this Act, except sections 8, 9 and 9-A shall apply to the manufacture, possession, use, transport or importation of any explosive(a)by any of the [Armed Forces of the Union, and Ordnance Factories orother establishments of such Forces] in accordance with rules or regulations made by[- - -] [[The words "His Majesty's Government in the United Kingdom or" omitted byOrdinance 18 of 1945, Section 4]] the Central Government;(b)by any person employed under [the Central Government or under a StateGovernment] [[Substituted by A.O.1948, for "any Government inBritish India".]] in execution of this Act.
