(1)A person intending to manufacture, convert, stevedore, bag, possess for sale or use, transport, import or export Ammonium Nitrate shall submit Safety and Security Management Plan to the licensing authority and to the District Authority with the security aspect duly vetted by the police authorities for approval.(2)The Plan as referred to in sub-rule (1) shall include the following safety and security aspects, namely:-(a)assigned responsibility and organisational structure;(b)hazard identification, risk assessment and control;(c)provision of information, education and training to the work force, contractors and visitors;(d)accident reporting and investigation;.(e)emergency response planning and preparedness such as first aid, testing of emergency plan once in a year;(f)Disaster Management Plan and provision of escape routes, identifying and assessing security risk associated with the activities; evacuation plan, appropriate fire fighting controls;(g)set of process adopted by the holder of the licence to carry out authorized activities and keeping of Ammonium Nitrate secure;(h)maintenance of schedules for plant and equipment;(i)standard operating procedure;(j)competence of personnel for tasks;(k)nature of the surveillance;(l)documentation and record keeping so as to ensure accountability, identification and traceability of Ammonium Nitrate; security arrangement for storehouse, tankers containing Ammonium Nitrate melt, transport of Ammonium Nitrate by vehicles, security during transport of Ammonium Nitrate including its loading or unloading; mechanism for controlling and restricting access of unauthorized person to Ammonium Nitrate storage; assigning of responsibility for ensuring compliance with plan or task.(3)Every person engaged in the manufacturing factory shall be imparted training in safety and security aspects by competent persons periodically during manufacture, handling, transportation and storage of the Ammonium Nitrate and records of such trainings shall be maintained in the factory.
