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Union of India - Section

Section 47 in The Explosives Rules, 2008

47. Procedure to be followed during transportation

.-(1) Every consignment of explosives transported under licence shall be accompanied by a pass issued by the consignor in Form RE-12 under Part 5 of Schedule V.
(2)Such pass shall be attached to the way-bill, invoice or despatch note as the case may be.
(3)A copy of every pass issued under sub-rule (2) shall forthwith be sent by the consignor to-
(a)the licensing authority who issued the licence of the consignor;
(b)the Controller and the District Superintendent of Police in whose jurisdiction the place from which the consignment is sent is situated;
(c)the Controller and the District Superintendent of Police in whose jurisdiction the place to which the consignment is sent is situated.