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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(a) in The Ammonium Nitrate Rules, 2012

(a)enter, inspect and examine any place, aircraft, train, carriage, vessel or any mode of transport in which an Ammonium Nitrate is being manufactured, converted, possessed, used, sold, transported, exported or imported under a licence granted under these rules, or in which he has reason to believe that an Ammonium Nitrate has been or is being manufactured, converted, possessed, used, sold, transported, exported or imported in contravention of the Act or these rules;