189. Magazines, stores and premises to store explosives.
(1)Every magazine, or store or premises, where explosives are stored shall be in charge of a competent person who shall be responsible for the proper receipt, storage an issue of explosives.(2)Explosives shall not be issued from the magazine unless they are required for immediate use:Provided that if any explosive is returned to the magazine or store or premises, they shall be re-issued before fresh stock is used.(3)Explosives shall be issued only to competent persons upon written requisition signed by the shot-firer or by an official authorised for the purpose, and only against their signature or thumb impression and such requisition shall be preserved by the person in charge of the magazine or store or premises.(4)The person in charge of the magazine or store or premises shall maintain, in a bound paged book kept for the purpose, a clear and accurate record of explosives issued to each competent person and a similar record of explosives returned to the magazine or store or premises.
