(1)Transport of explosives from the magazine to the priming station or the site of blasting shall net be done except in day light and in the original wooden or card board packing case.(2)The quantity of explosive transported at one time to the site of blasting shall not exceed the actual quantity required for use in one round of shots.(3)The explosives shall be transported to the site of blasting not more than 30 minute before the commencement of charging of the holes.(4)No mechanically propelled vehicle shall be used for the transport of explosives unless it is of a type approved in writing by the Chief Inspector:Provided that a Jeep or Land Rover or Sports Utility Vehicle may be used for the transport of detonators from magazines or priming stations subject to the following conditions:(a)not more than 200 detonators are transported in a vehicle at a time;(b)the detonators are packed suitably in a wooden box;(c)the wooden box containing detonators is placed inside an outer metal case of a construction approved by the Chief Inspector;(d)the outer metal case shall be suitably bolted to the floor of the vehicle or otherwise fixed in a wooden frame so that the container is not displaced while the vehicle is in motion; and(e)no person shall ride on the rear Portion of the vehicle.(5)Every vehicle used for the transport of explosives shall be marked or placarded, on both sides and ends, with the word 'Explosives' in red letters not less than 15 centimetres high on a white background and all such vehicles shall be provided with red flashing beacon light.(6)Every mechanically propelled vehicle transporting explosives shall be provided with not less than two fire extinguishers, one of dry powder type for petroleum fire and the other of Carbon Dioxide under pressure type for electrical fire, suitably placed for immediate use.(7)The vehicle used for transport of explosives shall not be overloaded, and in no case shall the explosive cases be piled higher than the sides of its body.(8)Explosives and detonators shall not be transported in the same vehicle.(9)No person other than the driver and his helper, not below 18 years of age, shall ride on a mechanically propelled vehicle used for the transport of explosives.(10)A vehicle loaded with explosives shall not be left unattended.(11)The engine of a vehicle transporting explosives shall be stopped and the brakes set securely before it is loaded or unloaded or left standing.(12)A vehicle transporting explosives shall not be driven at a speed exceeding 25 Kilometers per hour.(13)A vehicle loaded with explosives shall not be taken into garage or repair shop and shall not be parked in a congested place.(14)A vehicle transporting explosives shall not be refueled except in emergencies even when its engine shall be stopped and other precautions taken to prevent accidents.(15)No trailer shall be attached to a vehicle transporting explosives.(16)Every vehicle used for the transport of explosives shall be carefully inspected once in every 24 hours by a competent person, to ensure that-(a)fire extinguishers are filled and in place;(b)the electric wiring is well insulated and firmly secured;(c)the chassis, engine and body are clean and free from surplus oil and grease;(d)the fuel tank and feed lines are not leaking; and(e)lights, brakes and steering mechanism are in good working order.(17)A report of every inspection made under sub-regulation (16) shall be recorded in a bound paged book kept for the purpose duly signed and dated by the competent persons making the inspection.(18)All operations connected with the transport of explosives shall be conducted under the personal supervision of an overman solely placed in charge of blasting operations at the mine.(19)The shotfirer shall personally search every persons engaged in the transport and use of explosives and shall satisfy himself that no person so engaged has in his possession any mobile phone, cigar, cigarette, biri or other smoking materials or any match or any other apparatus of any kind capable of producing a light, flame or spark.
