(1)No explosive shall be used in a mine except that which is provided by the owner, agent or manager which shall be of good quality and in good condition.(2)No explosive, other than a fuse, a detonator, site mixed slurry or emulsion shall be issued for use in mine, or taken into or used in any part of a mine, unless it is in the form of a cartridge.(3)In belowground mines, explosive cartridges shall be used only in the form in which they are received.(4)No liquid oxygen explosives shall be used in any mine.
