(1)The Central Government may, for any part of [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for [Part A States and Part C States] (w.e.f. 1.4.1951).] [- - -] [The words "and each Local Government with the previous sanction of the Governor-General in Council, may for any part of the territories under its administration" omitted by A.O.1937.] make [rules] [For the Explosive Rules, 1940, made under Sections 5 and 7, see Gazette of India, Ext., 1940, p.749.] consistent with this Act to regulate or prohibit, except under and in accordance with the conditions of a licence granted as provided by those rules, the manufacture, possession, use, sale, [transport, import and export] [Substituted by Act 32 of 1978, Section 5, for "transport and importation" (w.e.f. 2.3.1983).] of explosives, or any specified class of explosives.
