3. Scope of applicability of Rules and exemptions.
(1)These rules are applicable all over India for regulating the manufacturing, conversion, import, export, stevedoring, bagging, transport, and possession for sale or use of the Ammonium Nitrate.(2)Nothing in these rules shall apply to the possession, use, transport or import or expert of Ammonium Nitrate by -(a)any of the, Armed Forces of the Union and Ordnance Factories or other establishments of such Forces for own use in accordance with the rules or regulations made by the Central Government;(b)the Indian Railways and its authorised carriers while acting as carrier;(c)the Port authority;(d)any person employed under the Central Government or State Government in exercise of any power under the Act or these rules.(3)Nothing in these rules shall apply to the possession and use of ammonium nitrate of quantity not exceeding five kilograms by the established laboratories, educational institutions, medical institutions, hospitals and health clinics for scientific and educational purpose:Provided the local police is informed of the quantity under possession for the aforesaid purpose.
