.-(1) Every explosive shall be loaded and unloaded at a safe distance from the station buildings, passenger platforms, dwelling houses, factories, public buildings and other buildings or places where persons assemble or any flammable or other hazardous goods are stored or handled.(2)Every explosive intended for transport by road whether under a licence or otherwise shall be loaded only near a licensed magazine, licensed store house or other licensed premises.(3)Loading of explosives after sunset within a licensed factory may be carried out up to 22 hours at a well-illuminated place approved by the Chief Controller.(4)Nothing in sub-rule (1) and sub-rule (5) of rule 10 shall apply to any operations connected with the transport of explosives by passenger train or by a pick-up vehicle or a van or a goods train used for the transport of small consignments or in the brake-van.
