(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;
