(6)(a)The power of the Executive Officer to grant licence for the purpose of manufacturing gun-powder or fire works or storing any explosive or combustible materials specified in Clauses (j) and (u) of Sub-section (1) shall be subject to the provisions of the Indian Explosives Act IV of 1884 and the rules framed thereunder and no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.(b)The power of the Executive Officer to grant licence for the purpose of storing kerosene, petroleum, naptha or any other inflammable oil or spirit specified in Clause (u) of Sub-section (1) shall be subject to the provisions of the Petroleum Act XXX of 1934 and the rules framed thereunder the no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.
