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Union of India - Section

Section 106 in The Explosives Rules, 2008

106. Period of validity of licence

.-The licensing authority may grant a licence for the period deemed necessary but not exceeding-
(1)six months for import or export of explosives;
(2)one month for public display of fireworks;
(3)five financial years or part thereof in case of manufacture of explosives or storage magazine;
(4)thirty days for temporary fireworks shops;
(5)ten financial years or part thereof for all other cases.