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Union of India - Section

Section 51 in The Explosives Rules, 2008

51. Maximum consignments allowed

.-The quantity of explosives except fireworks and safety fuse transported shall not exceed-
(1)ten tonnes or half the carrying capacity of a railway wagon whichever is less;
(2)ten tonnes or the maximum carrying capacity of a road van, permitted by road transport authority, whichever is less:Provided that if the explosives to be transported is of Class 2, the quantity of explosives shall not exceed fifteen tonnes or the maximum carrying capacity of the van, whichever is less;
(3)one tonne in any animal drawn carriage;
(4)twenty two and half tonnes or the maximum quantity permitted in International Maritime Dangerous Goods Code, as applicable whichever is less, in any one boat;
(5)quantity specified in International Air Transport Authority regulations or Director General of Civil Aviation whichever is less, in any one aircraft;
(6)twenty five kilograms in tractor compressor licensed under these rules by the District Magistrate.