(1)Where a vehicle transporting Ammonium Nitrate is involved in an accident, fire or any other occurrence that causes a significant delay in the delivery of Ammonium Nitrate or damage to the vehicle or Ammonium Nitrate, the driver or any other authorised person accompanying the vehicle shall-(a)comply with all requirements of law relating to road accidents;(b)inform the nearest police station and(c)inform the licensee holding transport licence who shall-inform the District Authority in whose jurisdiction the accident has taken place giving the full details of the Ammonium Nitrate carried and the accident;(2)In case of breakdown of a vehicle carrying Ammonium Nitrate, the driver or the person in charge of the vehicle shall inform the licensee, who shall in tum inform the District Authority and the nearest police station in whose jurisdiction the vehicle is broken down giving the full details of Ammonium Nitrate and the circumstances leading to the break down;
