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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Explosives Rules, 2008

(2)manufacture, possession and sale of colour or star matches with prior permission from the Chief Controller under the conditions set forth by him in SET-XVI referred to in Part 4 of Schedule V:Provided that the manufacture, possession and sale of colour or star matches shall be done in a factory approved by the Chief Controller and any person desiring to manufacture, posses and sell colour or star matches shall submit to the Chief Controller, an application, plans of the proposed building and site drawn to scale, description of process or work to be carried out, detailed process of manufacture and prescribed scrutiny fee;