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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(d) in The Port Rules Of The Port Of Madras, 1962

(d)When gun-powder, ammunition or other explosives in excees of 45 kgms. (100 lbs)weigth are being shipped on board, or being discharged from any vessel within the limits of the port, neither fires, lights nor smoking are under any circumstances to be permitted on board, except as provided in the Explosives Rules, 1940.