(2)A person intending to manufacture an authorised explosive shall submit to the Chief Controller separately for each explosive a project report in duplicate containing, among other relevant data, the following particulars, namely:-(a)the detailed process starting from the raw materials, to the finished product describing the plant and equipment, quantities of materials handled, operating conditions and parameters, nature of controls and safety devices provided in the proposed method of treating effluents and waste explosives;(b)the nature and composition of the explosives;(c)the limiting percentage of each ingredient of explosives;(d)the specification of the various raw materials including substitutes, if any, used in the process of manufacture;(e)physical and chemical characteristics of final product;(f)name and percentage of marking agent to be added in plastic explosives for detection by vapour detection technique;(g)safety management plan as stated in sub-rule (3) to be followed by the company in case of high explosives or blasting accessories;(h)any other particulars as may be required by the licensing authority;(i)prescribed scrutiny fee.
