- In these rules, unless the context otherwise requires;-(a)"Act" means the Explosives Act, 1884 (4 of 1884);(b)"Ammonium Nitrate" means the compound having the chemical formula NH4NO3 and includes any mixture or compound having more than 45 percent Ammonium Nitrate by weight including emulsions, suspensions, melts or gels (with or without inorganic nitrates) but excluding emulsion or slurry explosives and nonexplosives emulsion matrix and fertilizers from which the Ammonium Nitrate cannot be extracted by any physical or chemical process;(c)"Chief Controller" means the Chief Controller of Explosives;(d)"Competent person" means a person who is adequately experienced and well conversant in safe manufacture, conversion, storage, transportation and handling of Ammonium Nitrate, as the case may be;(e)"Controller" includes the Joint Chief Controller of Explosives, the Deputy Chief Controller of Explosives, the Controller of Explosives and the Deputy Controller of Explosives;(f)"Converter" means a person or an agency which undertakes conversion of solid form of Ammonium Nitrate into melt form or melt form of Ammonium Nitrate into solid form, for other than own use;(g)"Conservator" includes any person or agency or firm acting under the authority of the officer or body of persons appointed to be conservator of a port under section 7 of the Indian Ports Act, 1908 (15 of 1908);(h)"District Authority" means,-(i)in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police;(ii)in any other place, the District, Magistrate or Additional District Magistrate;(i)"Departmental Testing Station" means the testing station of the Petroleum and Explosives Safety Organisation;(j)"explosive" means the explosives as defined under clause (d) of section 4 of the Explosives Act, 1884 (4 of 1884);(k)"emulsion explosive" and "non-explosive emulsion matrix" shall have the same meaning as defined under the Explosives Rules, 2008;(l)"form" means a Form specified in the Schedules annexed to these rules.(m)"licence" means pre-requisite document to manufacture, convert, import, export, stevedoring and bagging, transport, possess, sale and use of the Ammonium Nitrate;(n)"licensing authority" means authority empowered to issue the licence specified in Schedule I;(o)"Occupier", in relation to premises means a person who has the control and is responsible for managing the affairs of the premises, and includes, in relation to Ammonium Nitrate, the person in possession of the Ammonium, Nitrate:Provided that in relation to a-(i)proprietary firm, the proprietor; or(ii)partnership firm, the partner nominated in writing by all other partners; or(iii)company, the director nominated in writing by the Board of Directors; or(iv)Society or association, the office bearer nominated in writing by the governing body, shall be the occupier;(p)"protected works" includes buildings or structures in which persons dwell, college, school, hospital, theatre, cinema house, shop, office, market, place of storage of hazardous substances, etc. but does not include agricultural wells, and pump sets connected therewith;(q)"slurry explosive" and "Site mixed explosive" shall have the same meaning as defined under Explosives Rules, 2008;(r)"store house" means independent building meant to possess or store Ammonium Nitrate other than Ammonium Nitrate melt;(s)"stevedore" includes any person or agency or firm which undertakes loading and unloading of bulk Ammonium Nitrate from the ship, its transport to the transit store for its bagging;(t)"Safety and Security Management Plan" means the comprehensive plan for ensuring and managing safety and security in Ammonium Nitrate manufacturing factory, stevedoring, transport, storage and usage premises.
