Section 186(24) in Criminal Court Rules of the High Court of Judicature at Patna
(24)to remit the fees chargeable on applications for the grant of licences of the nature mentioned in items 8 and 9 of Schedule II appended to the Indian Explosives Rules, 1914, to possess gunpowder other explosives or detonators required bona fide for blasting purposes;[The Indian Explosives Rules, 1914 have been superseded by the Explosives Rules, 1940.]* * * * *
