.-(1) After approval under rule 101, the person desiring to obtain a licence for manufacture, possession for sale or use of explosives shall obtain a no objection certificate from the District Magistrate or Director General of Mines Safety, as the case may be, before commencing construction of the premises.(2)Certificate referred to in sub-rule (1) shall not be required if-(a)the premises proposed to be licensed is within the factory licensed under these rules for manufacture of explosives and the required safety distances are under the control of applicant;(b)the premises for which the new licence is required is situated within the same survey number, in which the applicant has an existing premises and a valid licence for the same.(c)any other amendment in the existing licence is carried out which does not warrant any fresh enquiry for grant of no objection certificate.
