Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 20 in The Calcium Carbide Rules, 1987

20. Transport in quantity exceeding 5 kilogrammes. - Carbide in quantity exceeding 5 kilogrammes shall not be transported except under the following conditions, namely:--

(a)Carbide shall be carried in prescribed receptacles, no receptacle shall be capable of containing more than 100 kilogrammes of carbide; and
(b)the carbide shall not be deposited at any time during transit in any building other than a building licensed for the storage of carbide under these rules:
[Provided that the Chief Controller may permit transport of carbide and receptacles capable of containing more than 100 kilogrammes specifically approved by him to the effect that such receptacles are suitably designed and tested to safely carry the load and to prevent ingress of water:]Provided further that carbide so transported is meant for directly charging into an acetylene generator and not for repacking into any other receptacle.