Ammonium Nitrate
Rules, 2012
[Ammonium Nitrate
Rules, 2012]
[11th
July, 2012]
Whereas
the draft of Ammonium Nitrate Rules, 2011 was published, as required by
sub-section (1) of Section 18 of Explosive Act, 1884 (4 of 1884) vide
notification of the Government of India in the Ministry of Commerce and
Industry (Department of Industrial Policy and Promotion) Number G.S.R. 694(E),
dated the 16th day of September, 2011 in the Gazette of India, Part II, Section
3, sub-section (i) inviting objections and suggestions from all persons likely
to be affected thereby, before the expiry of a period of forty-five days from
the date on which the of the Gazette containing the said notification were made
available to the public;
And,
whereas, copies of the said Gazette were made available to the public on 16th
September, 2011;
And,
whereas, objections and suggestions were received from the public on the said
draft rules, have been duly considered by the Central Government;
Now,
therefore, in exercise of powers conferred by Sections 5 and 7 of the
Explosives Act, 1884 (4 of 1884) the Central Government hereby makes following
rules, namely.
Rule - 1. Short title and commencement.
(1)
These rules may be
called the Ammonium Nitrate Rules, 2012.
(2)
They shall come
into force on the date of their publication in the Official Gazette.
CHAPTER I
PRELIMINARY
Rule - 2. Definitions.
In
these rules, unless the context otherwise requires
(a)
“Act” means the
Explosives Act, 1884 (4 of 1884);
(b)
“Ammonium Nitrate”
means the compound having the chemical formula NH4NO3 and
includes any mixture or compound having more than 45 per cent Ammonium Nitrate
by weight including emulsions, suspensions, melts or gels (with or without
inorganic nitrates) but excluding emulsion or slurry explosive and non-explosives
emulsion matrix and fertilizers from which the Ammonium Nitrate cannot be
extracted by any physical or chemical process;
(c)
“Chief Controller”
means the Chief Controller of Explosives;
(d)
“Competent person”
means a person who is adequately experienced and well conversant in safe
manufacture, conversion, storage, transportation and handling of Ammonium
Nitrate, as the case may be;
(e)
“Controller”
includes the Joint Chief Controller of Explosives, the Deputy Chief Controller
of Explosives, the Controller of Explosives and the Deputy Controller of
Explosives;
(f)
“Converter” means
a person or an agency which undertakes conversion of solid form of Ammonium
Nitrate into melt form or melt form of Ammonium Nitrate into solid form, for
other than own use;
(g)
“Conservator”
includes any person or agency or firm acting under the authority of the officer
or body of persons appointed to be conservator of a port under Section 7 of the
Indian Ports Act, 1908 (15 of 1908);
(h)
“District
Authority” means,
(i)
in towns having a
Commissioner of Police, the Commissioner or a Deputy Commissioner of Police;
(ii)
in any other
place, the District Magistrate or Additional District Magistrate;
(i)
“Departmental
Testing Station” means the testing station of the Petroleum and Explosives
Safety Organisation;
(j)
“explosive” means
the explosives as defined under clause (d) of Section 4 of the Explosives Act,
1884 (4 of 1884);
(k)
“emulsion
explosive” and “non-explosive emulsion matrix” shall have the same meaning as
defined under the Explosives Rules, 2008;
(l)
“form” means a
Form specified in the Schedules annexed to these rules;
(m)
“licence” means
pre-requisite document to manufacture, convert, import, export, stevedoring and
bagging, transport, possess, sale and use of the Ammonium Nitrate;
(n)
“licensing
authority” means authority empowered to issue the licence specified in Schedule
I;
(o)
“Occupier”, in
relation to premises means a person who has the control and is responsible for
managing the affairs of the premises, and includes, in relation to Ammonium Nitrate,
the person in possession of the Ammonium Nitrate;
Provided
that in relation to a
(i)
proprietary firm,
the proprietor; or
(ii)
partnership firm,
the partner nominated in writing by all other partners; or
(iii)
company, the
director nominated in writing by the Board of Directors; or
(iv)
Society or
association, the office bearer nominated in writing by the governing body;
(v)
[Government
organisation or Central or State Public Sector Undertaking, any officer
nominated in writing by that organisation or undertaking.]
shall
be the occupier;
(p)
“protected works”
includes buildings or structures in which persons dwell, college, school,
hospital, theatre, cinema house, shop, office, market, place of storage of
hazardous substances, etc. but does not include agricultural wells and pump
sets connected therewith;
(q)
“slurry explosive”
and “Site mixed explosive” shall have the same meaning as defined under
Explosives Rules, 2008;
(r)
“store house”
means independent building meant to possess or store Ammonium Nitrate other
than Ammonium Nitrate melt;
(s)
[*
* *]
(t)
[“Safety
and Security Management Plan” means the comprehensive plan for ensuring and
managing safety and security in Ammonium Nitrate manufacturing factory, [converter
and stevedore] premises.
Rule - 3. Scope of applicability of rules and exemptions.
(1)
These rules are
applicable all over India for regulating the manufacturing, conversion, import,
export, [*
* *], bagging, transport, and possession for sale or use of the Ammonium
Nitrate.
(2)
Nothing in these
rules shall apply to the possession, use, transport or import or export of
Ammonium Nitrate by.
(a)
any of the Armed
Forces of the Union and Ordnance Factories or other establishments of such
Forces for own use in accordance with the rules or regulations made by the
Central Government;
(b)
the Indian
Railways and its authorised carriers while acting as carrier;
(c)
the Port
authority;
(d)
any person
employed under the Central Government or State Government in exercise of any
power under the Act or these rules.
(3)
Nothing in these
rules shall apply to the possession and use of ammonium nitrate of quantity not
exceeding five kilograms by the established laboratories, educational
institutions, medical institutions, hospitals and health clinics for scientific
and educational purpose:
Provided
the local police is informed of the quantity under possession for the aforesaid
purpose.
CHAPTER II,
GENERAL PROVISIONS
Rule - 4. Control over manufacture, conversion,[* * *] and bagging, import, export, transport, possession for sale or use of Ammonium Nitrate.
No
person shall undertake manufacture, conversion, [*
* *], import, export, transport or possess for sale or use Ammonium Nitrate
except as authorised or licensed under these rules.]
Rule - 5. Pre-requisite for grant of licence.
No
licence shall be granted unless all the relevant provisions laid down under
these rules and all conditions contained in the license forms under Part-2 of
Schedule II annexed to these rules are complied with:
[*
* *]
Rule - 6. General Restrictions.
(1)
Restriction on
manufacture The Ammonium Nitrate shall not be manufactured at any place other
than the place indicated in the licence.
(2)
Restriction on
storage and conversion.
(a)
[*
* *]
(b)
No Ammonium
Nitrate shall be converted at any place except at converter's premises duly
licensed.
(c)
No person shall
extract Ammonium Nitrate from any fertilizer including
by any chemical or physical process.
(3)
Restriction on[*
* *], bagging and possession for sale or use.
(a)
No person shall
undertake [*
* *], bagging and possession for sale or use Ammonium Nitrate except under
conditions of a licence granted under these rules at a licensed store house as
specified therein;
(b)
No person shall
store, process, deliver, receive, handle or transport any Ammonium Nitrate
contaminated fully or partially with any organic material, metal powder or
scraps, or sulphur, phosphorous etc.
(4)
Restriction on
import or export.
(a)
No person shall
import or export any Ammonium Nitrate except under and in accordance with the
conditions of licence granted under these rules;
(b)
No Ammonium
Nitrate shall be imported or exported except at its ports notified by the
Central Government.
(c)
The Ammonium
Nitrate shall not be imported into India by Sea except through the ports which
are duly approved for this purpose by the Ministry of Shipping and Transport,
Government of India, in consultation with the Chief Controller and declared as
Customs Ports by the Commissioner of Customs.
(d)
The Ammonium
Nitrate imported into India by sea shall not be stored in the port.
(5)
Restriction on
transport.
(a) The
Ammonium Nitrate shall not be transported with any other explosives,
inflammable substances, oil, gases, carbonaceous matter, etc.
[(b)
No Ammonium Nitrate shall be transported in any carriage vessel or vehicle
plying for or carrying passengers.]
(6)
Restriction on
delivery or dispatch.
(a)
No person shall
deliver or despatch any Ammonium Nitrate to anyone other than a person who.
(i)
is the holder of a
licence to possess the Ammonium Nitrate or the agent of a holder of such a
licence duly authorised by him in writing on his behalf; or
(ii)
is entitled under
these rules to possess the Ammonium Nitrate without a licence.
(b)
The Ammonium
Nitrate so delivered or despatched shall in no case exceed the quantity at any
point of time for which the person is holding a licence under these rules.
(c)
No person shall
receive Ammonium Nitrate from any person other than the holder of a licence
granted under these rules.
(7)
Restriction on
handling Ammonium Nitrate. No person shall handle or cause to be handled any
Ammonium Nitrate between the hours of sunset and sunrise:
Provided
that nothing in this rule shall apply to handling of Ammonium Nitrate during
the dark hours if proper illumination is provided in the area and the place is
guarded.
(8)
Restriction on
employment of children, intoxicated persons and certain other persons. No
person shall employ, allow or engage a person.
(a)
who is below the
age of eighteen years; or
(b)
who is in a state
of intoxication; or
(c)
who is mentally or
physically challenged, for manufacture, conversion, bagging, storage, sale,
loading, unloading or transport of Ammonium Nitrate or to enter any premises
permitted under these rules.
(9)
Restriction on
toxic, corrosive, dangerous or flammable substances. No toxic, corrosive or
flammable or otherwise dangerous substances such as carbonaceous matter,
reducing agents, petroleum, carbide of calcium, compressed gases or any other
chemical which may react with Ammonium Nitrate in a manner that may result in
an explosion shall be allowed in the premises meant for manufacture,
conversion, bagging, storage, import, export, transport or handling of Ammonium
Nitrate.
(10)
Restriction on use.
Ammonium Nitrate shall not be used for blasting either alone or in combination
with other ingredients unless permitted under the Explosives Rules, 2008.
Rule - 7. Employment of competent person.
(1)
No Ammonium
Nitrate shall be manufactured or converted except under supervision of a
competent person.
Explanation.
The competent person referred to in sub-rule (l) shall be a person with degree
or diploma in engineering or graduate in science having minimum five years'
experience in chemical or explosives industry an essential qualification and
diploma in industrial safety as an optional qualification and shall be employed
by the licensee to ensure compliance of safety norms for manufacture and
conversion of the Ammonium Nitrate.
(2)
All operations
associated with stevedoring, bagging, handling, transport and use of Ammonium
Nitrate in any building or part thereof shall be carried out under the
supervision of a person employed by the holder who is conversant with the
process thereof and the hazards connected therewith and the provisions of these
rules.
Rule - 8. Packing of Ammonium Nitrate.
No
person shall import, export, transport, possess or sell Ammonium Nitrate
unless;
(a)
it is duly packed
in a suitable waterproof bag [*
* *];
(b)
[the
bag is marked in accordance with the provisions of Rule 9]
(c)
the [bags]
conform to the relevant standard of Bureau of Indian Standards or other
standards accepted and approved by the Chief Controller; and
(d)
the [bags]
of Ammonium Nitrate for export or import conform to the requirements of the
tests as specified under International Maritime Dangerous Goods Code
(hereinafter referred to as the IMDG Code in these rules) or United Nations
recommendations on the transport of Dangerous Goods.
Rule - 9. Marking on Ammonium Nitrate packages.
(1)
Each [*
* *] containing Ammonium Nitrate shall be marked inconspicuous indelible
characters, by means of stamping or painting with.
(a)
the words
“AMMONIUM NITRATE”;
(b)
purity in
percentage;
(c)
the name, address
and licence number of manufacturer or converter or importer;
(d)
identification
number of the package or bar coding;
(e)
the net weight of
Ammonium Nitrate;
(f)
gross weight of
the [bags];
(g)
date of bagging
and batch number;
(h)
name, address,
licence number and unique identification number of [stevedore],
if any.
(2)
The bags shall be
serially numbered with date of bagging by means of stencilling, bar-coding,
by [Radio
Frequency Identification Device] tags or any other means by the manufacturer or
importer as directed by the Chief Controller.
Rule - 10. Recovery of Spillage during handling.
If
any spillage occurs during the process of handling of Ammonium Nitrate at any
stage, it should be carefully collected and bagged and accounted for and the
spillage, if not contaminated, may be transferred expeditiously only to a
licensee after proper accounting.
Rule - 11. Special precautions against accident.
(1)
No person shall
commit or attempt to commit any act which may tend to cause a fire or explosion
in or about any place where the Ammonium Nitrate is manufactured, converted,
bagged, stored or transported.
(2)
Every person
possessing Ammonium Nitrate and every person in-charge of or engaged in the
import, export, manufacture, conversion, bagging, sale, transport or handling
of the Ammonium Nitrate shall at all times comply with the provisions of these
rules and the conditions of the licence relating thereto and observe all due
precautions for the prevention of thefts or accidents by fire or explosion.
(3)
The premises used
for storage of the Ammonium Nitrate shall not be used for storage of any other
materials including fertilizers.
(4)
Every person shall
prevent any other person from committing any such act as is prohibited under
sub-rule (l).
[(5)
Adequate fire fighting facility as per NFPA 490 shall be provided at ammonium
nitrate storage and handling premises.]
Rule - 12. Restriction on unauthorised persons, provision of guards and safety distance for storehouse.
(1)
The licence holder
shall at his own expense provide security guards for safe custody of Ammonium Nitrate
stored in a storehouse.
[(1-a)
The licensee for a store house shall provide a shelter for the security
guard(s) on duty near the store house at a suitable location not less than
thirty metres away from the store house except for store house attached to
manufacturing plants.]
(2)
For the purposes
of sub-rule (l), the security guards shall be of such strength as the District
Authority may consider it to be sufficient.
(3)
The premises used
for manufacture of the Ammonium Nitrate or conversion of the melt into solid
form of Ammonium Nitrate or vice versa and the storehouse shall be surrounded
by a wall of at least two metres height of such strength and construction as to
effectively prevent entry of unauthorised persons.
[(4)
The Ammonium Nitrate storehouse shall maintain following safety distances,
namely.
(a)
for storage of
Ammonium Nitrate not exceeding 30 MT,
(i)
4.5 meters from
other store house of capacity not exceeding 30 MT;
(ii)
4.5 meters from
Ammonium Nitrate melt tank;
(iii)
4.5 meters from
compound wall; and
(iv)
45 meters from any
protected works;
(b)
for storage of Ammonium
Nitrate exceeding 30 MT,
(i) 9
meters from other store house;
(ii) 9
meters from Ammonium Nitrate melt tank;
(iii) 9
meters from compound wall; and
(iv) 90
meters from any protected works.]
[(4-A)
The store house or Ammonium Nitrate melt tank may be adjacent to the bagging
unit of the manufacturing or conversion of Ammonium Nitrate or explosives
manufacturing plant or nitrous oxide manufacturing plant, but shall observe all
the provisions of sub-rule (4).
(4-B) The safety distance shall be measured from
the edge of the store house or Ammonium Nitrate melt tank as the case may be.]
(5) (a) The storehouse shall be;
(i)
constructed at
ground level without any mezzanine floor, upper floor or any basement;
(ii)
with the floor(plinth)
level not less than forty-five centimetres from the ground level and well
ventilated;
(iii)
with at least 23
centimetres thick walls built of brick or stone mortar, or concrete and with
roof of RCC or Asbestos Fibre or GI sheet;
(iv)
with sufficient numbers
of doors made of steel of minimum three millimetres thick and opening outwards;
(b)
Notwithstanding anything contained in .sub-clause (iii), storehouse of
stevedore may be a shed without side walls.
[(6)
Any store house used for possession for sale or possession for use of Ammonium
Nitrate shall have a floor area not less than one square meter per 2.5 MT of
Ammonium Nitrate and the store house holding capacity shall not exceed 5000 MT
storage:
Provided
that one stack of bagged Ammonium Nitrate shall not exceed 500 MT and a minimum
clearance of 2 meters shall be maintained between the adjacent stacks and at
least 0.6 meters wide gangway shall be maintained between the stacks and the
walls of the store house:
Provided
further that the maximum stack height shall not exceed 4.0 meters from the
floor level and the same shall be prominently marked on the walls of the store
house.]
[(6-A)
on and from the commencement of the Ammonium Nitrate (Amendment) Rules, 2021,
all flooring in ammonium nitrate storage and handling area shall be without
open drains, traps, pits or pocket into which any molten ammonium nitrate is
able to flow and be confined in the event of fire and the Ammonium Nitrate
storage sheds licensed prior to publication of Ammonium Nitrate (Amendment)
Rules, 2021shall adopt the same within one year from the date of publication of
that Rules.]
(7) The storehouse shall be protected against
lightning as per IS 2309.
(8) The storage tank meant for storage of Ammonium
Nitrate melt shall be—
(i)
constructed of
stainless steel or any other compatible material according to sound engineering
practice conforming to a national or international code accepted by the Chief
Controller and adequately insulated and supported so as to ensure safety and
stability during loading a d unloading of Ammonium Nitrate melt into or from
such storage tank;
(ii)
with a secondary
containment in the form of dyke enclosure made of cement concrete and its
holding shall not be less than the capacity of the largest tank situated within
such enclosure;
(iii)
observing Safety
Distance of 4.5 metres within the compound wall and plant facilities and 45
from any protected works [and
the distance of minimum one metre shall be maintained between two such Ammonium
Nitrate melt tanks];
(iv)
with single storage
tank capacity not exceeding 200 MT; and
(v)
provided with a
suitable hard stand adjacent to it for loading and unloading and such a hard
stand shall be located so that its centre maintains a minimum safety distance
of 4.5 metres all around.
[(9)
The requirement of safety distances referred to in sub-rule (4) and clause
(iii) of sub-rule (8) shall not be applicable to those Ammonium Nitrate storage
premises, which were existing on the date of publication of these rules and
were within the approved premises of the licences granted under the Explosives
Rules, 2008 and Gas Cylinders Rules, 2004 framed under the Explosives Act,
1884.]
Rule - 13. Prohibition of certain Acts.
No
person shall
(i)
provide false or
misleading information or declaration in any application made or statement
submitted under these rules; or
(ii)
falsify, erase or
fraudulently alter any entry in any log book, document or other record required
to be kept or maintained under these rules; or
(iii)
change or alter
any licence, or other documents issued under these rules.
Rule - 14. Maintenance of records and submission of returns.
[(1)
Every person holding a licence granted under these rules for manufacture,
conversion, stevedore, possession for sale or use, transport, import or export
of the Ammonium Nitrate shall maintain records in the forms specified in Part 3
of Schedule II to ensure accountability, identification and traceability of
Ammonium Nitrate and shall produce such records on demand to an authority
specified in Rule 50.]
[(1-A)
The licence holder shall enter the particulars on manufacture, conversion,
stevedore, bagging, possession for sale or use, transport, import or export of
Ammonium Nitrate in the online system made available in the official website of
Petroleum and Explosives Safety Organisation on day to day basis.]
(2) Stock books in the forms specified in Part 3
of Schedule II shall be page numbered and certified by any officer authorised
under these rules and such records shall be retained for a period of three
years, unless otherwise directed by an authority.
(3) The
licence holder shall submit monthly returns of the Ammonium Nitrate
manufactured, converted, stevedored, received, sold, transported, used,
destroyed or imported or exported to the licence issuing Authority, the
District Magistrate and Superintendent of Police in the form specified in Part
3 of Schedule II so as to reach the above authority on or before the tenth day
of every succeeding month.
(4) The
licence holder shall maintain record and make transaction and file returns by
electronic means when directed by the licence issuing authority or the Central
Government.
CHAPTER III
[PROVISIONS
FOR SAFETY AND SECURITY MANAGEMENT PLAN]
Rule - 15. Safety and Security Management Plan.
[(1)
A person intending to manufacture, convert or stevedore Ammonium Nitrate shall
submit Safety and Security Management Plan to the licensing authority and to
the District Authority.]
(2) The
Plan as referred to in sub-rule (1) shall include the following safety and
security aspects, namely.
(a)
assigned
responsibility and organisational structure;
(b)
hazard
identification, risk assessment and control;
(c)
provision of
information, education and training to the work force, contractors and
visitors;
(d)
accident reporting
and investigation;
(e)
emergency response
planning and preparedness such as first aid, testing of emergency plan once in
a year;
(f)
Disaster
Management Plan and provision of escape routes, identifying and assessing
security risk associated with the activities; evacuation plan, appropriate fire
fighting controls;
(g)
set of process
adopted by the holder of the licence to carry out authorized activities and
keeping of Ammonium Nitrate secure;
(h)
maintenance of
schedules for plant and equipment;
(i)
standard operating
procedure;
(j)
competence of
personnel for tasks;
(k)
nature of the
surveillance;
(l)
documentation and
record keeping so as to ensure accountability, identification and traceability
of Ammonium Nitrate; security arrangement for storehouse, tankers containing
Ammonium Nitrate melt, transport of Ammonium Nitrate by vehicles, security
during transport of Ammonium Nitrate including its loading or unloading;
mechanism for controlling and restricting access of unauthorized person to
Ammonium Nitrate storage; assigning of responsibility for ensuring compliance
with plan or task.
(3) Every
person engaged in the manufacturing factory shall be imparted training in
safety and security aspects by competent persons periodically during
manufacture, handling, transportation and storage of the Ammonium Nitrate and
records of such trainings shall be maintained in the factory.
CHAPTER IV
PROVISIONS FOR IMPORT AND EXPORT OF AMMONIUM NITRATE
General
Rule - 16. Import or export by land.
No
licence for import or export of Ammonium Nitrate by land shall be granted
without the previous sanction of the Central Government in each case, wherein
the Central Government may impose conditions and restrictions in consultation
with the Chief Controller.
Rule - 17. Compliance of Port Rules.
The
provision of rules regulating handling of Ammonium Nitrate at the notified
ports issued under the Act and respective Port rules and byelaws shall be
observed.
Rule - 18. Import of Ammonium Nitrate.
[(1)
Ammonium Nitrate shall be imported by the importer only in bagged form and for
captive consumption only and the importer shall authorize licencee having valid
licence in Form P2 for suitable packing if required.]
[(2)
The P2 Licencee shall maintain records of Ammonium Nitrate received and
dispatched to each importer to ensure accountability, identification and
traceability and file returns.]
[(3)
The imported Ammonium Nitrate shall be immediately removed from the port to the
licensed storehouse in form P2 situated beyond 500 meters from the port
notified area and the Ammonium Nitrate shall be dispatched from the licensed
storehouse only in bagged form and each bag of Ammonium Nitrate shall be marked
in accordance with Rule 9.]
(4) Declaration
by importer A person holding an import licence granted under these rules shall
furnish a declaration to [*
* *] the Chief Controller;
(a)
in Form R-3 under
Part 3 of Schedule II as soon as ship carrying Ammonium Nitrate sails from the
port of loading;
(b)
in Form R-4 under
Part 3 of Schedule II as soon as any shipment of Ammonium Nitrate is cleared at
the port of import,
(5) Declaration by master of ship or by the
ship's agent
(a)
the master of
every ship carrying Ammonium Nitrate or the agent for such ship shall give the
Conservator of the Port not less than forty-eight hours' notice of its intended
arrival at the port;
(b)
the master of
every ship carrying Ammonium Nitrate shall deliver to the pilot before entering
any port, a written declaration in [Form
C-1], under Part 4 of Schedule II, provided that if in anticipation of a ship's
arrival, the agent for such ship delivers to the Conservator of the Port a
written declaration as aforesaid under his signature, no such declaration need
to be made by master of the ship;
(c)
Every declaration
delivered to a pilot under clause (b) of sub-rule (5) shall be made over by him
without delay to the Conservator of the port and all declarations received by
the Conservator of the Port shall be forwarded by him, with all convenient
despatch to the Commissioner of Customs.
(6) Restrictions
on import by air The Ammonium Nitrate shall not be imported by air.
Rule - 19. Export of Ammonium Nitrate.
(1)
Restrictions on
export by air The Ammonium Nitrate shall not be exported by air.
(2)
Declaration by
exporter or his agent The exporter or his authorised agent shall give notice to
the Conservator of the Port before forty-eight hours that he intends to bring
the Ammonium Nitrate to port for export and shall not bring the Ammonium Nitrate
to any part of the port without prior permission in writing from the said
officer.
(3)
Export of Ammonium
Nitrate shall only be in the bagged form and marked in accordance with the
provisions of Rule 9.
(4)
[The
exporter shall submit copy of bill of lading and return in Form R-12 to the
Chief Controller, on export of each consignment as soon as it is dispatched
from Indian sea port or border.]
CHAPTER V
PROVISION FOR TRANSPORT OF AMMONIUM NITRATE
General
Rule - 20. Procedure to be followed during transportation.
(1)
Every consignment
of Ammonium Nitrate or Ammonium Nitrate melt transported shall be accompanied
by a pass issued by the consignor in Form R 11(b) of Part 3 of Schedule II.
(2)
The pass referred
in sub-rule (1) shall be attached to the way-bill, invoice or bill of entry or
despatch note as the case may be.
(3)
An intimation in
Form R 11(a) of Part 3 of Schedule II shall be sent by the consignor at least
twenty-four hours in advance to the District Superintendent of Police of place
of dispatch as well as to the District Superintendent of Police of place of
receipt.
(4)
A copy of every
pass issued under sub-rule (1) shall forthwith be sent by the consignor to.
(a)
the Licensing
Authority who issued the licence of the consignor;
(b)
the District
Authority having jurisdiction of the place of dispatch;
(c)
the District
Superintendent of Police in whose jurisdiction the place from which the
consignment is sent is situated; and
(d)
the District
Superintendent of Police in whose jurisdiction the place to which the
consignment is sent is situated.
Rule - 21. General requirements and documents to be available during transport.
(1)
The Ammonium
Nitrate or Ammonium Nitrate melt shall be transported only by consignors
holding valid licence in Form P-4.
(2)
The tanker for
transportation of Ammonium Nitrate melt shall be.
(i)
constructed of
stainless steel or any other compatible material, properly and adequately
insulated according to sound engineering practice conforming to national or
international code accepted by the Chief Controller and secured or mounted over
a vehicle chassis ensuring total safety and stability during transportation;
(ii)
with gross
carrying capacity of such Ammonium Nitrate melt tanker not exceeding the
maximum load limit prescribed by the Road Transport Authority for such vehicle;
(iii)
with inlet and
outlet valves of such construction and design so as to permit its secured
locking and sealing; and
(iv)
with vent pipe(s)
suitably covered to prevent pilferage of the product.
(3)
The Ammonium
Nitrate shall not be transported along with any other material including
hazardous material.
(4)
The Ammonium
Nitrate shall be transported in motor vehicles or animal driven vehicles duly
secured and the Ammonium Nitrate shall be properly and securely tied from all
sides by providing layers of tarpaulin covering and transported under the seal
of the transport licence holder and it shall be ensured that the driver or any
attendant thereof has in his possession the following documents during
transport, namely.
(a)
copy of indent in
Form R 10 under Part 3 of Schedule II, issued by the consignee;
(b)
copy of transport
pass in Form under R 11(b) under Part 3 of Schedule II issued by the consignor;
and
(c)
the original copy
of bill or bill of entry of Ammonium Nitrate being transported.
(5)
The documents
mentioned in sub-rule (4) shall be produced by the transporter on demand by the
authority empowered under Rule 50.
(6)
The consignor
shall ensure delivery of consignment of Ammonium Nitrate to [store
house or Ammonium Nitrate melt tank] of the consignee at the declared destination
and the Form R 11 (b) duly acknowledged by the Consignee be retained as record
by the Consignor.
(7)
Despatch of
Ammonium Nitrate to carriers for transport.
(a)
No person shall
despatch any Ammonium Nitrate to a carrier other than the Indian Railways or its
authorised carriers for the purpose of transport.
(b)
No person shall
despatch any Ammonium Nitrate to the Indian Railways or its authorised carriers
for the purpose of transport unless he has given the Station Master a notice in
writing.
(i)
of his intention
to tender such Ammonium Nitrate;
(ii)
certifying that
the Ammonium Nitrate has been packed and marked in accordance with Rules 8 and
9;
(iii)
stating the
quantity of Ammonium Nitrate to be transported;
(iv)
that he has
received a reply and intimation in writing from the Station Master that he is
prepared to receive the Ammonium Nitrate for immediate despatch;
(v)
that he has
received a confirmation from consignee regarding readiness to receive Ammonium
Nitrate as authorised under these rules.
(c)
No person shall
bring, send or forward to, or upon any railway any Ammonium Nitrate which the
Indian Railways have by any notice of regulation for the time being in force
notified that it shall not receive.
Rule - 22. Loading, unloading, maintenance and operation of vehicle engaged in transport of Ammonium Nitrate.
[(1)
The vehicle engaged in the transport of Ammonium Nitrate, shall be attended by
such drivers or cleaners whose antecedents are verified by the police and a
list of such drivers and cleaners along with all personal particulars shall be
made available to the police station in advance to carry out the verification
and the reverification of such drivers or cleaners shall be carried out at
regular intervals, once in every five years.]
[(2)
The vehicle carrying Ammonium Nitrate shall be accompanied by at least one able
bodied guard.]
(3) The
vehicle carrying or containing Ammonium Nitrate shall not stop for a longer
period than is reasonably required, and shall avoid stop at places where public
safety is likely to be in danger:
Provided
that where a vehicle transporting or containing Ammonium Nitrate is parked
overnight due to any reasons beyond the control of the driver, the premises in
which the vehicle is parked.
(a)
shall not be used
for any purpose that might give rise to the presence therein of an open flame,
matches or any substance or article likely to cause explosion or fire;
(b)
shall be away from
any habitation or any godown containing articles of a flammable nature or other
hazardous goods and the nearest police station shall be informed about the
location of such temporary parking.
(4) A
vehicle while transporting Ammonium Nitrate shall be adequately secured at the
expense of the licence holder and if the consignment of Ammonium Nitrate is
likely to pass through sensitive areas notified by the Ministry of Home
Affairs, it should be escorted by armed police escort or guard, provided by the
District Police Administration.
(5) The Ammonium Nitrate melt shall be transported
in the melt tanker with discharge faucets and manhole(s) duly sealed by the
melt supplying firm and the melt supplying firm shall issue quality control
certificate indicating clearly the concentration factor of the Ammonium Nitrate
melt.
(6) The
consignee shall verify that the concentration factor of Ammonium Nitrate is as
specified in the invoice and that the seals on melt tank are intact.
(7) The
transport of Ammonium Nitrate in sensitive areas notified by Ministry of Home
Affairs shall not be allowed during the period from sunset to sunrise. The
movement of Ammonium Nitrate and the particulars of the origin and destination
of the consignment shall be informed to the concerned police authorities in
writing.
(8) Fire extinguishers to be provided.
(a)
Every vehicle
transporting Ammonium Nitrate shall be provided with two fire extinguishers of
minimum five kilograms capacity and one of the extinguishers shall be capable
of dealing with fire involving electric circuits and the other, with other
inflammable components.
(b)
The fire
extinguishers shall always be kept in good working condition.
(c)
The fire
extinguishers shall be located where they shall be convenient and ready for
immediate use.
(d)
The fire
extinguishers shall be examined and recharged according to the manufacturers'
recommendations.
[(9)
The vehicles engaged in transport of Ammonium Nitrate shall be fitted with
Global Positioning System and monitored by the transport licence holder in Form
P-4.]
Rule - 23. Procedure on accidents to vehicles.
(1)
Where a vehicle
transporting Ammonium Nitrate is involved in an accident, fire or any other
occurrence that causes a significant delay in the delivery of Ammonium Nitrate
or damage to the vehicle or Ammonium Nitrate, the driver or any other
authorised person accompanying the vehicle shall.
(a)
comply with all
requirements of law relating to road accidents;
(b)
inform the nearest
police station, and
(c)
inform the
licensee holding transport licence who shall inform the District Authority in
whose jurisdiction the accident has taken place giving the full details of the
Ammonium Nitrate carried and the accident;
(2)
In case of
breakdown of a vehicle carrying Ammonium Nitrate, the driver or the person
in-charge of the vehicle shall inform the licensee, who shall in turn inform
the District Authority and the nearest police station in whose jurisdiction the
vehicle is broken down giving the full details of Ammonium Nitrate and the
circumstances leading to the break down;
Rule - 24.
Nothing
contained in Rules 20, 21, 22 and 23 shall be applicable for transport of solid
Ammonium Nitrate, possessed/purchased by persons permitted/holding valid
licence under these rules for quantities not exceeding 50 Kilograms.
CHAPTER VI
PROVISION FOR POSSESSION, SALE OR USE OF AMMONIUM NITRATE
Rule - 25. Possession in licensed premises.
(1)
A person holding
licence for possession of Ammonium Nitrate granted under these rules shall
store the Ammonium Nitrate only in the premises specified in the licence.
(2)
The premises in
which Ammonium Nitrate is kept shall be used only for possession and sale or
use of such Ammonium Nitrate and for no other purposes.
(3)
No person shall
sell Ammonium Nitrate from any premises other than those licensed under these
rules.
(4)
The Licensed
storehouse shall be kept securely closed or locked except when Ammonium Nitrate
is taken in or taken out.
(5)
The keys of the
Licensed storehouse shall be kept in the licence holder's custody or with his
authorised agent and shall be produced for opening the storehouse whenever so
required by the inspecting officer.
(6)
The name, address
and passport size photograph of the authorized agent with whom the keys will be
kept shall be furnished to the licensing authority and the District Authority
having jurisdiction.
Rule - 26. Quantity of Ammonium Nitrate to be purchased in a given period of time.
A
licence holder for possession, sale or use of Ammonium Nitrate [from
a store house or Ammonium Nitrate melt tank] shall purchase only such quantity
of Ammonium Nitrate in a given period as may be specified in the licence.
Rule - 27. Accountability and transaction of Ammonium Nitrate.
(1)
All licences
granted under these rules shall bear the photograph of the licence holder or
the occupier.
(2)
For purchase and
transaction of Ammonium Nitrate, the following procedures shall be observed,
namely.
(a)
the indent for
supply of Ammonium Nitrate in Form R 10 under Part 3 of Schedule II signed by
the licence holder or his authorised representative shall be made over to the
supplier;
(b)
the photograph and
specimen signature of the licence holder or occupier shall be filed with the
supplier of Ammonium Nitrate;
(c)
the photograph,
specimen signature and address of the licence holder's authorised
representative duly attested by the licence holder or occupier shall be filed
with the supplier of Ammonium Nitrate.
[(d)
a person holding a licence for possession and use of Ammonium Nitrate shall
issue pass in Form R-13 of Part 3 of Schedule II.]
[(e)
for transfer of the Ammonium Nitrate from one premise to another premise of the
same occupier, a licensee under form P3 (for possession and Use) may do so with
the prior permission of the Licensing Authority.]
(3)
The licensee shall
engage only such authorised representatives, whose antecedents have been
verified by the local police and a list of such authorised representatives
along with all personal particulars shall be made available to the local police
in advance to carry out the verification. Re-verification of such
representative shall be carried out at regular intervals, once in five years.
(4)
The consignor of
Ammonium Nitrate shall verify the photograph and signature of the
representative of the consignee before effecting the delivery;
(5)
The authorised
representative mentioned in these rules above shall represent one licence
holder only.
CHAPTER VII
GRANT OR REFUSAL OF APPROVAL, LICENCE, AMENDMENT, [*
* *] AND RENEWAL
Rule - 28. Authority issuing Licences.
The
licences for specific purposes may be granted by the authorities specified in
Schedule I.
Rule - 29. Payment of Fees.
(1)
The following fee
shall be payable for prior approval, issuance of licences and amendment,
namely.
(a)
Scrutiny fee for
prior approval —`1000
(b)
Licence to
manufacture and possess for sale Ammonium Nitrate or convert melt to solid and
vice versa and possess for sale [of
Ammonium Nitrate] —`20,000/year
(c)
Licence to Possess
for sale of Ammonium Nitrate from a store house [or
Ammonium Nitrate melt in tank] —`2000/year
(d)
Licence to Possess
for use of Ammonium Nitrate from a store house [or
Ammonium Nitrate melt in tank] —`1000/year
(e)
Licence to Import
Ammonium Nitrate —`5000
(f)
Licence to Export
Ammonium Nitrate —`5000
(g)
Licence to [*
* *], bag and store Ammonium Nitrate —`20,000/year
(h)
Licence to
Transport Ammonium Nitrate —`2000/year
(i)
Amendment of
licence —`1000
(j)
[*
* *]
(2)
When licence
issuing authority is the Chief Controller or Controller, the fees payable shall
be paid by a crossed bank draft or electronic means and when issuing authority
is District Authority, the fees payable shall be paid in such manner as may be
specified by him.
(3)
When licence is
sought for more than one financial year ending on the 31st March, fees for the
desired number of financial years at the rate specified in sub-rule (1) above
shall be payable.
Rule - 30. Prior approval before construction of facilities.
[(1)
A person desiring to obtain a licence for manufacture, conversion, stevedore,
store for possession for sale or possession for use of Ammonium Nitrate, under
these rules, shall obtain prior approval from the authority empowered to grant
such licence, by submitting documents mentioned in Rule 33.]
(2) The
District [Authority]
while granting prior approval shall return to the applicant one set of plans
showing the distances required to be kept clear as specified in Rule 12 duly
endorsed together with approval.
(3) The
Chief Controller or Controller, while granting prior approval, shall return to
the applicant one set of plans showing the distances required to be kept clear
within and around as specified in Rule 12 duly endorsed and an additional set
of the said documents to enable the applicant to submit the same to the
authority authorised to issue no objection certificate under [Rule
34].
Note:
The prior approval under sub-rule (1) shall not be necessary for the facilities
of Ammonium Nitrate existing as on the date of publication of these Rules, for
obtaining license under these rules.
Rule - 31. Application for grant of licence.
After
the construction of premises, as per plan approved under Rule 30, the applicant
shall apply for grant of licence along with documents stated in [Rule
33] to the authority empowered to grant such licence.
Rule - 32. Period of validity of licence.
The
licensing authority may grant a licence for a period not exceeding five
financial years or part thereof ending on the 31st March for all purposes,
except for licence for import and export, which shall be one year.
Rule - 33. Documents to be submitted for seeking approval or licence.
(1)
The following
documents shall be submitted for approval of premises proposed to be licensed,
namely.
(a)
Application in
appropriate Form as per Part 1 of Schedule II.
(b)
Safety and
Security Management Plan prepared as required under Rule 15.
(c)
Three sets of the
drawings of the proposed storehouse and attached facilities and the site showing
approach road with all protected works in and around.
(d)
Documentary
evidence in respect of company or partnership firm or society including list of
directors or partners or office-bearers, as the case may be, including
nomination of the authorised signatory with their specimen signatures.
(e)
Six passport size
photographs of the occupier signed by him in the front along with documentary
evidence of nomination as occupier.
(f)
Scrutiny fee as
specified in Rule 29.
(2)
The following
documents shall be submitted for grant of licence, namely.
(a)
Application in
appropriate Form as per Part-l of Schedule II.
(b)
Six sets of the
drawings approved under sub-rule (1) above.
(c)
The particulars of
persons employed for handling of Ammonium Nitrate, their qualification and
experience. The applicant shall file an affidavit regarding their character and
antecedents.
(d)
The certificate of
completion of the storehouse and attached facilities duly endorsed by [the
applicant].
(e)
No Objection
Certificate in original along with drawings duly endorsed from the concerned
District Authority, where the District Authority is not the licence issuing
authority.
(f)
Required licence
fee as prescribed in Rule 29.
Rule - 34. Procedure to be observed for issue of no objection certificate and grant of licence by the District Authority.
(1)
The applicant
desiring to obtain a licence from the Chief Controller or Controller shall
apply to the District Authority with set of drawings approved under sub-rule
(3) of Rule 30 for issue of a certificate to the effect that there is no
objection to the applicant receiving licence for the site proposed.
(2)
(a) On receipt of
the application for issue of no objection certificate or grant of licence, the
District Authority shall verify the antecedents of the applicant, lawful possession
of the site, genuineness of the purpose, interest of the public any other
matter as deemed necessary and carry out any other verifications or enquiries
as may be specifically required or deemed necessary by the licence issuing
authority.
(b)
The Director General of Mines Safety [or
Deputy Director General of Mines Safety or Director of Mines Safety] shall be
the authority to grant no objection certificate if the area of the proposed
site comes under the Indian Mines Act, 1952.
[(3)
Fresh No Objection Certificate is not required for manufacturer or converter or
store house or Ammonium Nitrate melt in tank, which is already existing at the
site covered under No Objection certificate issued for the purpose by the
District Authority or Director General of Mines Safety or Deputy Director
General of Mines Safety or Director of Mines Safety or No Objection Certificate
issued under the Explosives Rules, 2008.]
[(4)
The District Authority or the Director General of Mines Safety, as the case may
be, shall complete the enquiry as expeditiously as possible within a period of
three months and such authority shall, after being satisfied, grant no
objection certificate in Form C-2 of Part-4 of Schedule-II, along with site
plan, duly signed and sealed by such authority.]
(5) If the
District Authority or the Director General of Mines Safety, as the case may be,
refuses to grant the no objection certificate on any of the grounds relating to
the purpose of no objection certificate, then no licence shall be granted by
the licence issuing authority except with the sanction of the Central
Government.
[(6)
The District Authority or the Director-General of Mines Safety, as the case may
be, shall convey his refusal for granting no objection certificate or licence,
as the case may be, with reasons thereof in writing to the applicant as
expeditiously as possible but not later than a period of three months from the
date of receipt of application from the applicant.]
Rule - 35. Grant of a Licence.
(1)
The Licence
issuing Authority, on being satisfied with the documents received for grant of
licence, in the Form specified in Schedule II and after making such inquiry, if
any, as it may consider necessary, shall, subject to the other provisions of
the Act and these rules, by order in writing either grant the licence or refuse
to grant the same.
(2)
Licence for
transport of Ammonium Nitrate or Ammonium Nitrate melt in Form P-4 shall be
granted only to the valid license holders in Form P-1, P-2, P-3 or P-5.
(3)
The [Controller
or District Authority as the case may be] may verify the facilities of the
licensed premises and on satisfaction shall endorse the licence.
(4)
The licensing
authority, if necessary, may impose additional conditions to the license.
(5)
The District
Authority may refer to the Chief Controller for seeking any expert opinion, if
required.
Rule - 36. Renewal of licence.
(1)
Every licence
except the licences granted for import or export of Ammonium Nitrate shall be
renewable for a maximum period of five financial years ending on the 31st
March.
(2)
Every application
under sub-rule (1) for renewal of the licence shall be accompanied by the
following documents, namely.
(a)
application in
Form R-1;
(b)
original licence;
(c)
required renewal
fee as specified in Rule 29.
(3)
A licence may be renewed
by the authority empowered to grant such licence:
Provided
that a licence which has been granted by the Chief Controller may be renewed
without any alteration by a Controller duly authorised by the Chief Controller
in this behalf:
Provided
further that a licence, which has been granted by the District Magistrate, may
be renewed without any alteration by a Sub-Divisional Magistrate or an
Executive Magistrate duly authorised by the District Magistrate in this behalf.
[(4)
Every application for the renewal of a licence shall be made so as to reach the
licensing authority or the authority empowered to renew the licence on or
before the date on which the licence expires:
Provided
that if the renewal application together with complete documents is received by
the licensing authority after the date of expiry of the licence but not later
than six months from the date of its expiry; and if the licensing authority is
satisfied that the reason for the delay was beyond the control of the licence
holder, the licence may, without prejudice to any other action that may be
taken in this behalf, be renewed on payment of the late fee equivalent to one
year's licence fee.]
(5) If the
application for renewal reaches the renewing or licensing authority on or
before the date of expiry, the licence shall be deemed to be in force until
such date as the licensing authority renews the licence or until an intimation
that the renewal of the licence is refused has been communicated to the
applicant [*
* *].
(6) The
same fee shall be charged for the renewal of a licence for each year as for
grant thereof.
(7) Where a
licence renewed for more than one financial year is surrendered before its
expiry, the renewal fee paid for the unexpired portion of the licence shall be
refunded to the licensee:
Provided
that no refund of renewal fee shall be made for the financial year during which
the licensing authority received the renewed licence for surrender.
(8) When a
licence is renewed by the Chief Controller or a Controller, intimation to that
effect shall be sent to the District Magistrate concerned and when a licence is
renewed by the District Magistrate, intimation to that effect shall be sent to
the Controller having jurisdiction.
[(9)
No licence shall be renewed if the application for renewal is received by the
licensing or renewing authority after six months of the date of its expiry.
(10) An application for renewal received after six
months of the expiry of the licence shall be considered as an application for a
new licence and in such case, all the documents required for grant of new
licence including No Objection Certificate issued by District Authority shall
be submitted to the licensing authority for grant of new licence.]
Rule - 37. Amendment of licence in respect of alteration or change in the premises or licensed capacity, but not involving change of name of licencee or partners or directors or members.
(1)
A licence granted
under these rules may be amended by the authority empowered to grant the
licence if the amendment is consistent with the provisions of these rules.
(2)
A licensee who
desires to have his licence amended shall submit the following particulars to the
licensing authority, namely.
(a)
Application in
appropriate Form as per Part 1 of Schedule II stating nature of the amendment
and the reasons thereof;
(b)
the original
licence together with enclosures to it;
(c)
drawings showing
the details of the proposed amendment if such drawings are required by the
licensing authority for the purpose of amendment;
(d)
required amendment
fee as prescribed in Rule 29.
(3)
The licensing
authority after scrutiny of the documents submitted under sub-rule (2), and
after making such further inquiries and taking such action as deemed necessary,
may amend the licence.
Rule - 38. Procedure for change of partners or directors or members or occupier.
Whenever
any new partner or member or director is inducted in the partnership firm or
society or association or company, as the case may be, without any change in
the name of the licence holder firm or society or association or company, the
licence holder shall submit application to the licence issuing authority with
the following documents for accepting the newly inducted partners or members or
directors,
(a)
application in
appropriate Form as per Part-1 of Schedule II stating the nature of the
amendment and the reasons thereof;
(b)
the names and
addresses of newly inducted directors or partners or office-bearers, as the
case may be, and in case the occupier is changed, photographs of the new
occupier;
(c)
documentary
evidence in respect of induction of directors or partners or office-bearers as
the case may be, including their specimen signatures;
(d)
six passport size
photographs of the new occupier signed by him in front along with documentary
evidence of nomination as occupier;
(e)
a certificate of
verification of antecedents from the District Authority of the newly inducted
directors or partners or office-bearers, as the case may be, where the District
Authority is not the licence issuing authority;
(f)
the original
licence together with enclosures to it; and
(g)
the required
amendment fee as prescribed in Rule 29.
Rule - 39. Refusal for approval, grant or amendment of licence.
The
licensing authority refusing to accord approval or grant licence including
amendment shall record in writing the reasons for such refusal and communicate
the same to the applicant and before refusal, the applicant shall be given an
opportunity of being heard.
Rule - 40. Refusal to renew a licence.
(1)
The licensing authority
refusing to renew a licence shall record the reasons for such refusal in
writing.
(2)
The licensing
authority shall refuse to renew a licence if such licence can be revoked in
accordance with the Act or these rules.
(3)
A brief statement
of reasons for refusal to renew a licence shall be given to the holder of the
licence on demand unless in any case the licensing authority is of the opinion
that it shall not be in public interest to furnish such statement.
(4)
Where the renewal
of the licence is refused, the fee paid for the renewal shall be refunded to
the licence holder after deducting the proportionate fee for the period
beginning from the date from which the licence was to be renewed up to the date
from which renewal thereof is refused.
(5)
Before refusing
the renewal of a licence under the rule, the holder of the licence shall be
given an opportunity of being heard.
Rule - 41. Cancellation of No Objection Certificate.
(1)
No Objection
Certificate granted under Rule 34, may be cancelled by the authority issuing
the same or authority superior to it, if such authority is satisfied, that.
(a)
the licence holder
has ceased to have any right for the lawful possession over the premises;
(b)
the licence holder
is convicted and sentenced for any criminal offence or ordered to execute under
Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for
keeping peace for good behaviour;
(c)
the cancellation
of no objection certificate is absolutely necessary for public peace and
safety:
Provided
that before cancellation of the no objection certificate, the licence holder
shall be given an opportunity of being heard.
(2)
The authority
issuing the no objection certificate or the State Government cancelling no
objection certificate shall record, in writing, the reasons for such
cancellation and shall immediately furnish to the licence holder and the
licensing authority concerned, a copy of the order cancelling the no objection
certificate and the reason for such cancellation.
(3)
In case an appeal
is made against the cancellation of no objection certificate, such appeal shall
be preferred within a period of sixty days, before the authority superior to
the District Authority or the Director General of Mines Safety, as the case may
be, and the appellate authority may consult the Chief Controller, if so
desired.
Rule - 42. Suspension and revocation or cancellation of licence.
(1)
Every licence
granted under these rules shall.
(a)
stand cancelled,
if the licence holder is convicted and sentenced under any criminal offences or
ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973
(2 of 1974), a bond for keeping peace for good behaviour;
(b)
stand cancelled,
if the No Objection Certificate is cancelled by the District Authority or the
State Government.
(c)
be liable to be
suspended or cancelled by an order of the licensing authority for any
contravention of the Act or these rules or of any condition contained in such
licence, or by order of the Central Government, if it is satisfied that there
are sufficient grounds for doing so:
Provided
that before suspending or cancelling a licence under this rule, the holder of
the licence shall be given an opportunity of being heard.
(2)
The suspension or
cancellation shall take effect from the date specified therein.
(3)
An order of suspension
or revocation of a licence shall be deemed to have been served if sent by post
to the address of the licence holder entered in the licence.
(4)
The suspension of
a licence shall not debar the holder of the licence from applying for the
renewal.
(5)
Notwithstanding
anything contained in sub-rule (1), an opportunity of being heard may not be
given to the holder of the licence before his licence is suspended or cancelled
in cases.
(i)
where the licence
is suspended by a licensing authority as an interim measure for violation of
any of the provisions of the Act or these rules or of any conditions contained
in such licence and in his opinion such violation is likely to cause imminent
danger to the public:
Provided
that where a licence is so suspended, the licensing authority shall give the
holder of the licence an opportunity of being heard before the order of
suspension is confirmed; or
(ii)
where the licence
is suspended or cancelled by the Central Government, in the public interest or
in the interest of the security of the State, such opportunity should not be
given.
(6)
A licensing
authority or the Central Government suspending or cancelling a licence shall
record its reason for so doing in writing.
Rule - 43. Procedure on expiry, suspension or revocation or cancellation of licence.
(1)
A licence holder
on the expiry, suspension or revocation or cancellation of the licence shall
forthwith give notice to the licensing authority, of the description and
quantity of the Ammonium Nitrate in his possession and shall comply with the
directions which the licence issuing authority may give in regard to their
disposal.
(2)
In case the
licence is revoked or cancelled by the licensing authority, fee for unexpired
portion shall be reimbursed to the applicant by the licensing authority.
Rule - 44. Provision for appeal
(1)
An appeal against
an order of the licensing authority refusing to grant or renew a licence or
suspending or revoking a licence shall lie, if the order is passed by the;
(a)
Chief Controller,
to the Central Government;
(b)
Controller, to the
Chief Controller;
(c)
District
Authority, to the immediate superior to such Authority.
(2)
Every appeal
referred in sub-rule (l) shall be preferred within a period of sixty days of
the date of the communication of such order.
Rule - 45. Procedure to be followed by the appellate authority.
(1)
On receipt of the
appeal and if such appeal can be admitted in accordance with the Act the
appellate authority may call for records of the case from the authority who
passed the order appealed against and may make such further enquiries as it may
deem necessary and after giving the appellant an opportunity of being heard,
pass final orders.
(2)
The action taken
by the appellate authority shall conform to the provisions of Section 6-F of
the Act.
Rule - 46. Procedure on death or disability of licence holder.
(1)
If a licence
holder dies or becomes insolvent or becomes mentally incapable or otherwise
disabled, the licence granted to him under these rules shall stand cancelled on
the date of the licence holder's death or mental incapacity or insolvency or
disability, as the case may be.
(2)
The legal heirs or
representatives of the licence holder shall as soon as may be, inform the
licensing authority.
(a)
about the date of
death, insolvency, mental incapacity or other disability as the case may be, of
the licence holder; and
(b)
shall await the
directions of the licensing authority with regard to the disposal of the
Ammonium Nitrate kept at the licensed premises.
Rule - [47.
Where
a licence granted under these rules or an authenticated copy granted thereof,
is lost or accidentally destroyed, system generated copy may be downloaded by
the licencee from online portal of Petroleum and Explosives Safety
Organisation.]
CHAPTER VIII
POWERS VESTED WITH AUTHORITIES
Rule - 48. Power of officers to demand licence or pass.
Every
person holding a licence granted under these rules shall, when called upon to
do so by any authority specified in Rule 50, produce it, or an authenticated copy
of it, at such time and place as may be directed by such officer:
(1)
Every person
in-charge of a consignment of Ammonium Nitrate or Ammonium Nitrate melt in
transit having a valid pass issued under these rules shall produce it when
called upon to do so by any authority specified in Rule 50.
(2)
Copies of any
licence may, for the purposes of these rules, be authenticated free of charge
by the authority, which granted the licence.
Rule - 49. Executive control over authorities.
Every
authority other than the Central Government acting under these rules shall be
subject to the directions and control of the Central Government:
Provided
that nothing in these rules shall be deemed to affect the powers of executive
control of the Chief Controller over the Officers subordinate to him.
Rule - 50. Powers of search and seizure.
(1)
Any authority
specified in column (1) of the Table below may within the jurisdiction
specified in the corresponding entry in column (2) of that Table;
(a)
enter, inspect and
examine any place, aircraft, train, carriage, vessel or any mode of transport
in which an Ammonium Nitrate is being manufactured, converted, possessed, used,
sold, transported, exported or imported under a licence granted under these rules,
or in which he has reason to believe that an Ammonium Nitrate has been or is
being manufactured, converted, possessed, used, sold, transported, exported or
imported in contravention of the Act or these rules;
(b)
search for
Ammonium Nitrate;
(c)
take samples of
any Ammonium Nitrate, seize, detain and remove any Ammonium Nitrate found
therein together with connected documents thereof in respect of which he has
reason to believe that any of the provisions of the Act or these rules have
been contravened.
(d)
[(i)
Notwithstanding anything contained in this sub-rule, the Executive Magistrates
or Police Officers authorised in the table shall carry out inspection of the
licensed premises located within their jurisdiction once in six months in order
to ascertain if there has been any violation of the Act or the rules thereof.
(ii)
An assessment regarding adequacy of security guards provided by the licensee at
the store house as per sub-rule (1) of rule 12shall also be made during such
inspection and a report of such inspection shall be submitted to the concerned
District Magistrate or Superintendent of Police or Commissioner of Police with
a copy to the licensing authority.]
Table
|
Sl. No.
|
Authority
|
Jurisdiction
|
|
1.
|
All District
Magistrates.
|
Their respective
jurisdiction
|
|
2.
|
All Executive
Magistrates subordinate to the District Magistrate.
|
Their respective
jurisdiction
|
|
3.
|
All Commissioners of
Police or Police Officers of rank not below that of a sub-inspector of
Police.
|
Their respective
jurisdiction
|
|
4.
|
The Director General
of Mines Safety or officers subordinate to him.
|
Their respective
jurisdiction
|
|
5.
|
The Chief Controller
or Controller of Explosives
|
All parts of India
|
Rule - 51. Procedure on reports of infringement.
(1)
Whenever any
report is made to the District Magistrate by the Chief Controller or Controller
of an infringement of the Act or of these rules, the District Magistrate shall
take immediate action and shall inform the Chief Controller or the Controller,
as the case may be, of the action taken by him on such report.
(2)
The Chief
Controller or a Controller [allow
to auction or destroy] any Ammonium Nitrate whenever found in respect of which
the Chief Controller or Controller, as the case may be, has reasons to believe
that any of the provisions of these rules have been contravened or which in his
opinion are no longer fit for storage, transport or use and the matter appears
to be urgent to such Controller and fraught with serious danger to the public,
place or owner of Ammonium Nitrate.
(3)
Nothing in [sub-rule
(2)] shall apply to improvised explosives device containing Ammonium Nitrate or
mixture thereof.
CHAPTER IX
ACCIDENTS, INQUIRIES AND REPORTS
Rule - 52. Notice of any loss or theft.
The
licence holder shall give a notice of any loss or theft involving the Ammonium
Nitrate or Ammonium Nitrate melt in his possession, [*
* *] to the licensing authority and concerned District Authority giving details
of the circumstances leading to loss or theft and the notice of loss or theft
shall also be reported to the nearest local police station.
Rule - 53. Notice of accident
(1)
The notice of an
accident required to be given under Section 8 of the Act shall be given within
a period of twenty-four hours of the accident by telephone, telegram, E-mail,
fax or in any other electronic mode or by special messenger followed by a
written report signed by the occupier or authorized agent giving particulars of
the circumstances leading to the accident, loss of human life, injury to
persons, damage to property, emergency action taken etc, to the.
(a)
Chief Controller;
(b)
Controller in
whose jurisdiction accident has taken place;
(c)
District
Magistrate; and
(d)
Officer-in-charge
of the nearest police station.
(2)
Pending the visit
of the Chief Controller, or his authorized representative or instruction
received from the Chief Controller or his representative that he does not wish
any further investigation or inquiry to be made, all wreckage and debris shall
be left untouched except in so far as its removal may be necessary for the
rescue of person injured and recovery of the bodies of any persons killed by
the accident or in the case of aerodromes, ports or railways, or place of
loading/unloading for the restoration of thorough communication.
(3)
The Chief
Controller or his authorized representative, if so required by them, shall be
provided with all assistance by the officer in-charge of the nearest police
station.
Rule - 54. Procedure at courts of inquiry.
(1)
The Chief
Controller shall arrange with the heads of the Armed Forces or Ordnance
Factories or other establishments of such forces to be represented at the
Courts of Inquiry where he so desires.
(2)
The Chief
Controller shall be provided with copies of the proceedings of the Court where
he is not represented.
(3)
The heads of Armed
Forces or Ordnance Factories or other establishments of such forces, as the
case may be, shall co-operate with the Chief Controller by informing him
immediately of occurrences, liable to lead to the summoning of Courts of
Inquiry on matters of interest to the Chief Controller as indicated by him.
(4)
The Chief
Controller may attend in person or send a representative and in either case he
shall have power to examine witnesses, where he so desires.
Rule - 55. Inquiry into accident.
(1)
Whenever a
District Magistrate holds an inquiry under sub-section (1) of Section 9 of the
Act, that officer shall adjourn such an inquiry unless the Chief Controller or
an officer nominated by him is present to watch the proceedings or such
Magistrate has received information from the Chief Controller that he does not
wish to send a representative.
(2)
The District
Magistrate shall, at least twenty-one days before holding the adjourned
inquiry, send to the Chief Controller a notice in writing of the time and place
of holding the adjourned inquiry.
(3)
Where an accident
has been attended with loss of human life, the District Magistrate, before the
adjournment may take evidence to identify the dead bodies and may order the
disposal thereof.
(4)
The Chief
Controller or his representative shall be at liberty at any such inquiry to
examine any witness subject to the order of the District Magistrate on points
of law.
(5)
Where the Chief
Controller is not present or represented at any inquiry held by a District
Magistrate, a copy of the report of the proceedings thereof shall be sent to
him.
Rule - 56. Inquiry into more serious accidents.
(1)
Whenever an
inquiry is held under Section 9-A of the Act, the persons holding such inquiry
shall hold the same in open court in such manner and under such conditions as
they may think most effectual for ascertaining the causes and circumstances of
the accidents and enabling them to make the report under this rule:
Provided
that where the Central Government so directs the inquiry may be held in-camera.
(2)
Whenever an
inquiry under sub-rule (1) is held by a person other than the Chief Controller,
such person shall arrange for the Chief Controller to be represented at such
inquiry including any adjournment thereof.
(3)
The person holding
the inquiry shall, at least twenty-one days before holding the inquiry or any
adjourned inquiry, send to the Chief Controller a notice in writing of the time
and place of holding such inquiry.
(4)
The Chief
Controller may attend in person or send a representative and in either case, he
shall have power to examine witnesses where he so desires.
CHAPTER X
ADMINISTRATIVE ACTION
Rule - 57. Protection of action taken in good faith.
No
suit, prosecution or other legal proceeding shall lie against the Government or
any officer or other employee of the Government for anything which is in good
faith done or intended to be done in pursuance of these rules.
Rule - 58. Administrative action after inspection for violation.
The
inspecting authority on inspection of the premises, shall communicate to the
licence holder and licensing authority in writing, his observations,
discrepancies or the violations, if any, of the rules or contravention of
conditions of the licence; and a copy of the inspection report shall be
endorsed to the licensing authority for taking further necessary action.
SCHEDULE I
Licences and Licensing Authority
(See Rule 28)
|
Serial Number
|
Purpose for which
granted
|
Form of Licence
|
Licensing Authority
|
|
1
|
Licence to manufacture
and possess for sale Ammonium Nitrate or convert melt to solid and vice versa
and posses for sale of Ammonium Nitrate
|
P-1
|
Chief Controller or
Controller authorised by Chief Controller
|
|
2
|
Licence to [*
* *], bag and store Ammonium Nitrate
|
P-2
|
Chief Controller
|
|
3
|
(a) Licence to possess
for sale [*
* *] of Ammonium Nitrate form a store house not exceeding 30MT; or
|
P-3
|
District Authority
|
|
[(b) Licence to possess for sale of Ammonium
Nitrate from a store house exceeding 30 MT or Ammonium Nitrate melt in tank;
or]
|
P-3
|
Chief Controller or
Controller authorised by Chief Controller
|
|
[(c) Licence to possess for use of Ammonium
Nitrate from a store house or Ammonium Nitrate melt in tank attached to
explosives manufacturing or Nitrous Oxide manufacturing unit or industrial
applications; or]
|
P-3
|
Chief Controller or
Controller authorised by Chief Controller
|
|
(d) Licence to possess
for use Ammonium Nitrate for agricultural purpose from a storehouse [not
exceeding 3 MT.]
|
P-3
|
District Authority or
Officer authorised by District Authority
|
|
4
|
(a)
Licence to transport Ammonium Nitrate for licences granted by District
Authority for possession for sale or possession for use; or
|
P-4
|
District
Authority or Officer authorised by District Authority
|
|
(b) Licence to
transport Ammonium Nitrate for Licences granted by the Chief Controller or
Controller for possession for sale or possession for use.
|
|
Chief Controller or
Controller
|
|
5
|
(a)
Licence to Import Ammonium Nitrate; or
|
P-5
|
Chief
Controller
|
|
(b) Licence to Export
Ammonium Nitrate.
|
|
|
SCHEDULE II
Part 1
Application Forms
(See Rule 33 of Ammonium Nitrate Rules, 2012)
|
Form No.
|
Purpose
|
|
A-1
|
Application for
licence to manufacture and possess for sale Ammonium Nitrate or convert melt
to solid and vice versa and possess for sale of Ammonium Nitrate
|
|
A-2
|
Application for
licence to [*
* *], bag and store Ammonium Nitrate
|
|
A-3
|
Application
for
|
|
(a)
Licence to possess for sale [*
* *] of Ammonium Nitrate from a store house not exceeding 30 MT; or
|
|
[(b) Licence to possess for sale of Ammonium
Nitrate from a store house exceeding 30 MT or Ammonium Nitrate melt in tank;
or]
|
|
[(c) Licence to possess for use of Ammonium
Nitrate from a store house or Ammonium Nitrate melt in tank attached to
explosives manufacturing or Nitrous Oxide manufacturing unit or industrial
applications; or]
|
|
(d) Licence to possess
for use Ammonium Nitrate for agricultural purpose from a storehouse [not
exceeding 3 MT.]
|
|
A-4
|
Application for
licence to transport Ammonium Nitrate
|
|
A-5
|
Application
for licence to
|
|
(a) Import
Ammonium Nitrate; or
|
|
(b) Export Ammonium
Nitrate
|
Part 2
Licence Forms
(See Rule 35 of Ammonium Nitrate Rules, 2012)
|
Form No.
|
Purpose
|
|
P-1
|
Licence to manufacture
and possess for sale Ammonium Nitrate or convert melt to solid and vice versa
and possess for sale of Ammonium Nitrate
|
|
P-2
|
Licence to [*
* *], bag and store Ammonium Nitrate
|
|
P-3
|
(a)
Licence to possess for sale [*
* *] of Ammonium Nitrate from a store house not exceeding 30MT; or
|
|
[(b) Licence to possess for sale of Ammonium
Nitrate from a store house exceeding 30 MT or Ammonium Nitrate melt in tank;
or]
|
|
[(c) Licence to possess for use of Ammonium
Nitrate from a store house or Ammonium Nitrate melt in tank attached to
explosives manufacturing or Nitrous Oxide manufacturing unit or industrial
applications; or]
|
|
(d) Licence to possess
for use Ammonium Nitrate for agricultural purpose from a storehouse [not
exceeding 3 MT.]
|
|
P-4
|
Licence to transport
Ammonium Nitrate
|
|
P-5
|
(a)
Licence to Import Ammonium Nitrate; or
|
|
(b) Licence to Export
Ammonium Nitrate.
|
Part 3
Return Forms
(See Rules 14, 18, 20, 21, 27 and 36 of
Ammonium Nitrate Rules, 2012)
|
Form No.
|
Purpose
|
|
R-1
|
Application for
renewal of licence
|
|
R-2
|
Form of Account to be
maintained by licence holder—Account of Ammonium Nitrate manufactured,
converted.
|
|
R-3
|
Declaration to be
submitted to the Chief Controller by an importer on despatch of Ammonium
Nitrate from the place or port of loading
|
|
R-4
|
Importers despatch
schedule
|
|
R-5
|
[Form for Account to be maintained by P-2 Licence
holder − Account of Ammonium Nitrate bagged and dispatched]
|
|
R-6
|
Form of records to be
maintained by a Transport Licence Holder Records of Ammonium Nitrate or Melt
transported by vehicle.
|
|
R-7
|
Form of Account to be
maintained by Licence Holder—Account of sale of Ammonium Nitrate.
|
|
R-8
|
Form of Account to be
maintained by Licence Holder—Account of use of Ammonium Nitrate.
|
|
R-9
|
Monthly Returns of
Ammonium Nitrate
|
|
R-10
|
Form of Indent for
Ammonium Nitrate
|
|
R-11(a)
|
Form of intimation to
be given by the Consignor to the District Superintendent of Police before
dispatch of consignment
|
|
R-11(b)
|
Pass issued by the
Consignor for transport of Consignment of Ammonium Nitrate
|
|
[R-12
|
Declaration to be
forwarded to the Chief Controller of Explosives as soon as any consignment of
Ammonium Nitrate is dispatched by the exporter from the sea port or
dispatched by road for export by land
|
|
R-13
|
Pass issued by the
licensee for Use of Ammonium Nitrate.]
|
Part 4
Certificates
(See Rules 18 and 34 of Ammonium Nitrate
Rules, 2012)
|
Form No.
|
Purpose
|
|
C-1
|
Declaration to be made
by the master of a ship carrying Ammonium Nitrate before entering a port or
by the ship's agent
|
|
C-2
|
Format of No Objection
Certificate
|
|
|
|
[Form A-1
|
Please affix a recent
passport size colour photograph of occupier with signature in front
|
|
(See Part-1
of Schedule II, Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)
|
|
Application
for Approval or Grant or Amendment of Licence to Manufacture and Possess for
Sale or Convert melt to Solid and Vice Versa and Possess for Sale of Ammonium
Nitrate
|
Purpose
(tick any one): Approval Grant Amendment
1.
Type of applicant
(tick any one): Individual Company
Partnership Firm Proprietary
Firm Society
2.
Applicant's
detail:
(a)
Name in which
licence is sought (See note below) ……………………………………….
(b)
CIN No/Firm
registration No (in case of company/Firm) …………………………………….
(c)
Age in case of
individual ……… Aadhaar No ………………………………………………
(d)
Postal address
……………………………………………………………………………… ………………………………………………………………………… City ……………...
District …………….. State …………………… PIN Code ………………… Phone No with STD code ……………….
Mobile No ………………... E-mail …………………
3.
Address of the
proposed premises:
Survey
No/Gat No/Khasra No ………….. Town/Village ……………………………………
Manda1/Taluk/Tehsil
…………. Railway Station ………………………………………..
Police
Station ……………. District ………………………………………………………
State
…………… PIN Code ……………………………………………….
4.
Qualification and
experience of applicant and technical personnel employed by him.
(Give
individual's details and attach separate sheet if required)
……………………………………………………………………………………………
5.
Details of
industrial licence (attach copy): …………………………………………...
6.
Details of
Ammonium Nitrate proposed to be (1) Manufactured Converted
|
Quantity proposed to
be manufactured/converted per day (in MT)
|
Quantity proposed to
be manufactured/converted per annum (in MT)
|
Approved annual
capacity as per Industrial Licence (in MT)
|
Proposed capacity of
attached storehouse for possession and sale (in MT)
|
|
|
|
|
|
|
|
|
|
|
7.
Details of
amendment proposed or additional information ……………………………………
………………………………………………………………………………………………………...
8.
(a) Particulars of
the other licences under Explosives Act, 1884, if any held by the applicant
during the last ten years ……………………………………...
(b)
Was any licence cancelled or not renewed? Yes No
If
yes, give details ……………………………………...
9.
(a) Has the
applicant been convicted under any offence or ordered to execute bond under
Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years
Yes No
(b)
If yes, give details ……………………………………………………...
10.
Fee details
…………………………………………………………………
11.
List of documents
attached:
I
hereby certify that the above particulars given by me are correct.
Signature
of applicant in the box above
Full
name …………….
(Authorised
person in case of company)
Date:
…………….
Place:
…………….
Notes:
Please see the rules for the purpose and documents to be attached.
(1)
In case where
application is made by a person other than individual, the name and address of
the occupier as per Rule 2 and directors or partners or members, as the case
may be and specimen signatures of authorised person to be attached.
(2)
Six copies of the
passport size signed colour photographs of the occupier to be attached.
(3)
Any change in the
above information should be immediately communicated to the licensing authority
or authority renewing the licence.
Statutory
Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious
criminal offence under the applicable law.
|
|
|
[Form A-2
|
Please affix a recent
passport size colour photograph of occupier with signature in front
|
|
(See Part
1 of Schedule II, Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)
|
|
Application
for Approval or Grant or Amendment of Licence to, Bag and Store Ammonium
Nitrate
|
Purpose (tick any one): Approval Grant Amendment
1.
Type of applicant
(tick any one): Individual Company
Partnership Firm Society Proprietary
Firm
2.
Applicant's
details:
(a)
Name in which
licence is sought (See note below) ……………………………………….
(b)
CIN No/Firm
registration No (in case of company/Firm) …………………………………….
(c)
Age in case of
individual ……… Aadhaar No ………………………………………………
(d)
Postal address
……………………………………………………………………………… ………………………………………………………………………… City ……………...
District …………….. State …………………… PIN Code ………………… Phone No with STD code ……………….
Mobile No ………………... E-mail …………………
3.
Address of the
proposed premises:
Survey
No/Gat No/Khasra No ………….. Town/Village ……………………………………
Manda1/Taluk/Tehsil
…………. Railway Station ………………………………………..
Police
Station ……………. District ………………………………………………………
State
…………… PIN Code ……………………………………………….
4.
Qualification and
experience of applicant and technical personnel employed by him.
(Give
individual's details and attach separate sheet if required)
……………………………………………………………………………………………
5.
Details of
Ammonium Nitrate proposed to be bagged:
|
Quantity proposed to
be bagged per day (in MT)
|
Annual installed
capacity (in MT)
|
Proposed bulk storage
capacity for possession (in MT)
|
Proposed capacity of
attached storehouse(s) for storage of bagged Ammonium Nitrate (in MT)
|
|
|
|
|
|
|
|
|
|
|
6.
Details of
amendment proposed or additional information …………………………………
………………………………………………………………………………………………………
7.
(a) Particulars of
the other licences under Explosives Act, 1884, if any held by the applicant
during the last ten years ………………………………………………………
……………………………………………………………………………………………………………….
(b)
Was any licence cancelled or not renewed? Yes No
If
yes, give details ………………………………………………………...
8.
(a) Has the
applicant been convicted under any offence or ordered to execute bond under
Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years
Yes No
(b)
If yes, give details …………………………………………………………
9.
Fee details
………………………………………………………………...
10.
List of documents
attached:
11.
I hereby certify
that the above particulars given by me are correct.
Signature
of applicant in the box above
Full
name ………………..
(Authorised
person in case of company)
Date:
……………..
Place:
…………….
Notes:
Please see the rules for the purpose and documents to be attached.
(1)
In case where
application is made by a person other than individual, the name and address of
the occupier as per Rule 2 and directors or partners or members, as the case
may be and specimen signatures of authorised person to be attached.
(2)
Six copies of the
passport size signed colour photographs of the occupier to be attached.
(3)
Any change in the
above information should be immediately communicated to the licensing authority
and authority renewing the licence.
Statutory
Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious
criminal offence under the applicable law.]
|
|
|
Form A-3
|
Please affix a recent
passport size colour photograph of occupier with signature in front
|
|
(See Part-1
of Schedule II, Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)
|
|
Application for
Approval or Grant or Amendment of Licence for Possession and Sale or Use of
Ammonium Nitrate
|
Purpose
(tick any one): Approval Grant Amendment
1.
Licence sought for
(tick any one):
(a)
Licence to possess
for sale of Ammonium Nitrate from a store house or a tank not exceeding 30 MT;
or
(b)
Licence to possess
for sale of Ammonium Nitrate from a store house or a tank exceeding 30 MT; or
(c)
Licence to possess
for use of Ammonium Nitrate from a store house or a tank attached to
explosives/ANFO/Nitrous Oxide manufacturing unit; or
(d)
Licence to possess
for use of Ammonium Nitrate for agriculture purpose from a store house not
exceeding 3 MT.
2.
Type of applicant
(tick any one): Individual Company Partnership
Firm Society Proprietary
Firm
3.
Applicant's
detail:
(a)
Name in which
licence is sought (See note below) ……………………………………….
(b)
CIN No/Firm
registration No (in case of company/Firm) …………………………………….
(c)
Age in case of
individual ……… Aadhaar No ………………………………………………
(d)
Postal address
……………………………………………………………………………… ………………………………………………………………………… City ……………...
District …………….. State …………………… PIN Code ………………… Phone No with STD code ……………….
Mobile No ………………... E-mail …………………
4.
Address of the
proposed premises:
Survey
No/Gat No/Khasra No ………….. Town/Village ……………………………………
Manda1/Taluk/Tehsil
…………. Railway Station ………………………………………..
Police
Station ……………. District ………………………………………………………
State
…………… PIN Code ……………………………………………….
5.
Qualification and
experience of applicant and technical personnel employed by him.
(Give
individual's details and attach separate sheet if required)
…………………………………………………………………………………………………………
6.
Quantity of
Ammonium Nitrate proposed to be possessed at any one time: ……… MT.
7.
Quantity of
Ammonium Nitrate proposed to be sold in a day: ……………… MT.
8.
Quantity of
Ammonium Nitrate proposed to be sold in a month: ……………. MT.
9.
Quantity of
Ammonium Nitrate proposed to be used in a day: ……………... MT.
10.
Quantity of
Ammonium Nitrate proposed to be used in a month: …………… MT.
11.
Are the premises
attached to the factory licenced to manufacture of explosives/nitrous oxide:
Yes No
12.
Details of
amendment proposed or additional information ……………………………………
…………………………………………………………………………………………………………
…………………………………………………………………………………………………………
13.
(a) Particulars of
the other licences under Explosives Act, 1884, if any held by the applicant
during the last ten years. ……………………………………………………………………………………
…………………………………………………………………………………………………………
…………………………………………………………………………………………………………
(b)
Was any licence cancelled or not renewed? Yes No
If
yes give details ……………………………………………………….
14.
(a) Has the
applicant been convicted under any offence or ordered to execute bond under Chapter
VIII of Code of Criminal Procedure, 1973, during the last ten years? Yes No
(b) If yes, give details ………………………………………………………………………………….
15.
Fee details:
……………………………………………………………………………………
16.
List of documents
attached:
17.
I hereby certify
that the above particulars given by me are correct.
Signature
of the applicant in the box above
Full
name ………………………….
(Authorised
person in case of company)
Date:
…………………….
Place:
…………………….
Notes:
Please see the rules for the purpose and documents to be attached.
(1)
In case where
application is made by a person other than individual, the name and address of
the occupier as per Rule 2 and directors or partners or members, as the case
may be and specimen signatures of authorised person to be attached.
(2)
Six copies of the
passport size signed colour photographs of the occupier to be attached.
(3)
Any change in the
above information should be immediately communicated to the licensing authority
and authority renewing the licence.
Statutory
Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious
criminal offence under the applicable law.
|
|
|
Form A-4
|
Please affix a recent
passport size colour photograph of occupier with signature in front
|
|
(See Part-1
of Schedule II, Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)
|
|
Application
for Grant or Amendment to Transport Ammonium Nitrate
|
Purpose (tick any one): Grant Amendment
1.
1. Type of
applicant (tick any one): Individual Company Partnership
Firm Society Proprietary
Firm
2.
Applicant's
details:
(a)
Name in which
licence is required to be granted (See note below) ………………….
(b)
Status (Please
tick): individual Company Partnership
Firm Society Proprietorship
Firm
(c)
CIN No/Firm
registration No (in case of company/Firm) …………………………………….
(d)
Age in case of
individual ……… Aadhaar No ………………………………………………
(e)
Postal address
……………………………………………………………………………… ………………………………………………………………………… City ……………...
District …………….. State …………………… PIN Code …………………
(f)
Phone No with STD
code …………. Mobile No ………… E-mail …………
3.
Qualification and
experience of applicant: ………………………………….
4.
Particulars of
places from where and to Ammonium Nitrate to be transported:
(a)
Manufacturing
factory situated at ………………… to all India.
(b)
Port name …………….
to the premises of Stevedore situated at ……………..
(c)
Port name …………. to
the storehouse situated at …………………
(d)
Stevedore's
premises at ………………………………….. to storehouses.
(e)
Store house
situated at …………………………………… to all India.
(f)
Store house
situated at ………………… within/to the state/ Districts of…………
5.
Particulars of
licences held by the applicant under Explosives Act, 1884:
(a)
Ammonium Nitrate
manufacturing Licence no (if applicable) …………………
(b)
Srevedore's
Licence no (if applicable): ……………………………….
(c)
Licence no of storehouse:
(d)
Possession &
sale ………………….
(e)
Possession &
use ………………………
6.
Mode of transport:
……………………………………………………
7.
(a) Has the
applicant held other licences under Explosives Act, 1884 in the last ten years?
(Y/N)
(b) Has any licence held by applicant been cancelled or not renewed in the last
ten years? (Y/N)
(c) Has the applicant been convicted under any offence or ordered to execute
bond under Chapter VIII of Code of Criminal Procedure, 1973, during the last
ten years. Yes No
If answer is yes to any of the question above, give details …………………
8.
Fee details
…………………………………………………………
9.
List of documents
attached:
10.
I hereby certify
that the above particulars given by me are correct.
Signature
of applicant in the box above
Full
name …………………
(Authorised
person in case of company)
Date:
…………………
Place:
…………………
Notes:
Please see the rules for the purpose and documents to be attached.
(1)
In case where
application is made by a person other than individual, the name and address of
the occupier as per Rule 2 and directors or partners or members, as the case
may be and specimen signatures of authorised person to be attached.
(2)
Six copies of the
passport size signed colour photographs of the occupier to be attached.
(3)
Any change in the
above information should be immediately communicated to the licensing authority
and authority renewing the licence.
(4)
Copy of licence
held in Form P-1, P-2, P-3 or P-5 of Ammonium Nitrate Rules, 2012
Statutory
Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious criminal
offence under the applicable law.
|
|
|
Form A-5
|
Please affix a recent
passport size colour photograph of occupier with signature in front
|
|
(See Part-1
of Schedule II, Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)
|
|
Application
for Grant of Licence to Import Ammonium Nitrate or Export Ammonium Nitrate
|
Purpose (tick any one): IMPORT EXPORT
1.
Type of applicant
(tick any one): Individual Company Partnership
Firm Society Proprietary
Firm
2.
Applicant's
details:
(a)
Name in which
licence is sought (see note below) ……………………..
(b)
CIN No/Firm
registration No. (in case of Company/Firm) ………………...
(c)
Age in case of
individual …………….. Aadhaar No ……………...
(d)
Postal address ………………………………………………………………………………
………………………………………………………………………… City ……………... District …………….. State …………………… PIN
Code ………………… Phone No with STD code ………………. Mobile No ………………... E-mail …………………
3.
In case of import:
(a)
Quantity of
Ammonium Nitrate proposed to be imported: ………………………………
(b)
UN No. of Ammonium
Nitrate proposed to be imported: ……………………………….
(c)
Bagging pattern of
Ammonium Nitrate to be imported: . ………………………………….
(d)
Name and address
of Consignor: ……………………………….
(e)
Name and address
of the manufacturer of Ammonium Nitrate to be imported:……………………
(f)
Name and address
of Trading Agent, if any: ……………………………
(g)
Country of foreign
sea port or place of loading: ……………………
(h)
Indian Port or
place of import:…………………
(i)
Imported
consignment received directly by the importer or through the stevedoring
agent:……………………
(j)
If received
through stevedoring agent, particulars of his name address and licence
Nos:……………………….………………………………………………………………………………………..……
(k)
License
particulars of the importers storehouse(s), where Ammonium Nitrate will be
stored after import, either directly received by the importer or through the
stevedoring agent:
4.
In case of export:
(a)
Quantity of
Ammonium Nitrate to be exported: …………………………………..
(b)
UN No. of Ammonium
Nitrate to be exported :……………………….
(c)
Bagging pattern of
Ammonium Nitrate to be exported: . ………………….
(d)
Name and address
of consignee:………………………..
(e)
Name and address
of the manufacturer of Ammonium Nitrate to be exported:……………………………
(f)
Country to where
Ammonium Nitrate is exported: ………………………………
(g)
Indian Place or
port from which Ammonium Nitrate will be exported: ………………………
(h)
Likely date of
dispatch of Ammonium Nitrate export consignment: ……………………………….
5.
(a) Particulars of
the other licences under Explosives Act, 1884, if any held by the applicant
during the last ten years………………………………………………...
(b)
Was any licence cancelled or not renewed? Yes No
If yes give details: ………………………………………………………………...
6.
(a) Has the
applicant been convicted under any offence or ordered to execute bond under
Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years
Yes No
(b)
If yes, give details …………………………………………………………….
7.
Fee details
…………………………………………………………….
8.
List of documents
attached:
9.
I hereby certify
that the above particulars given by me are correct.
Signature
of applicant in the box above
Full
name ………………...
(Authorised
person in case of company)
Date:
………………...
Place:
………………..
Notes:
Please see the rules for the purpose and documents to be attached.
(1)
In case where
application is made by a person other than individual, the name and address of
the occupier as per Rule 2 and directors or partners or members, as the case
may be and specimen signatures of authorised person to be attached.
(2)
Six copies of the
passport size signed colour photographs of the occupier to be attached.
(3)
Any change in the
above information should be immediately communicated to the licensing authority
and authority renewing the licence.
Statutory
Warning: Mishandling and misuse of ammonium nitrate shall constitute serious
criminal offence under the applicable law.]
|
|
|
Licence Form P-1
|
Photograph
of the licence holder or occupier with signature
|
|
(See Sl.
No. 1 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)
Licence to
manufacture and possess for sale Ammonium Nitrate or convert melt to solid
and vice versa and possess for sale of Ammonium Nitrate
Licence
No.……………………...
|
|
Annual
Fees Rs ………………….
|
|
|
1. Licence
is hereby granted to:
|
|
Name: ………………………………………………………………………………………………...
Postal Address: ……………………………………………………………………………………….. ……………City ……………..
District…………… State…………… Pin Code…………… [*
* *]
[1(a). Name of the Occupier………………]
|
|
2. Status
of licence holder:……………………………………………………
|
|
3. Licence
is valid for the following purpose: …………………………………...
|
|
4. Licence
is valid for the following quantity of Ammonium Nitrate:
|
|
(i)
|
Quantity
of Ammonium Nitrate at any one time………………………..
|
|
(ii)
|
Quantity
of Ammonium Nitrate per year………………….
|
|
5. The
licensed premises shall conform to the following drawing(s):
|
|
Drawing
No. …………………………...dated………………………
|
|
6. The
Licensed premises are situated at following address:…………………... Survey No.
………………… City ……………..District………………… State………………….. Pin Code…………………… Police
Station…………………. Railway Station or Steamer Ghat……………... Phone…………………………...
E-mail……………………Fax……………………..
|
|
7. The
premises consist of following facilities:
|
|
(i)
|
Manufacture/Conversion
facilities
|
|
(ii)
|
No. of
storehouses………………….
|
|
(iii)
|
No. of
melt storage tanks
|
|
*Strike
out whichever is not applicable
|
|
8. The
licence is granted subject to the provision of Explosives Act, 1884 as
amended from time to time and the Ammonium Nitrate Rules, 2012 framed
thereunder and the conditions, additional conditions and annexure.
|
|
(1)
|
Drawings
(showing site, constructional and other details) as stated in Serial No. 5
above.
|
|
(2)
|
Conditions
and Additional Conditions of this licence signed by the Chief Controller of
Explosives.
|
|
9. This
licence shall remain valid till 31st day of March………….
|
|
This
licence is liable to be suspended or revoked for any violation of the
Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed thereunder or the
conditions of this licence, if the authorized premises are not found
conforming to the description shown in the plans and annexure attached
hereto.
|
|
Dated the
…………………..20…….
|
Signature,
|
|
Designation
and seal
|
|
[Chief
Controller or Controller of Explosives]
|
|
|
|
Space for
Endorsement of Renewals
|
|
Statutory
Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence
under the law………………………………
|
|
Conditions
|
|
1.
|
The
manufacture or conversion of Ammonium Nitrate shall be done from the plant
shown in approved plan attached with licence.
|
|
2.
|
The
possession or storage of Ammonium Nitrate shall be done in the licensed
storehouse or melt storage tank shown in the approved plan attached with the
licence.
|
|
3.
|
The
quantity of Ammonium Nitrate in the premises or any part thereof shall not
exceed at any one time the quantity for which licence has been issued.
|
|
4.
|
Spilled or
sweepings of Ammonium Nitrate the waste Ammonium Nitrate collected from
sweeping or spilled shall be destroyed by the licence holder and account
thereof shall be maintained indicating the quantity of the Ammonium Nitrate
destroyed.
|
|
5.
|
The
licence holder and every person employed in or about the manufacture,
conversion premises shall take all due precautions for the prevention of
accidents by fire or explosion in the manufacture, conversion premises and
for preventing unauthorised person from having access to the manufacture,
conversion premises or to the Ammonium Nitrate therein and shall abstain from
any act whatsoever which tends to cause fire or explosion and is not
reasonably necessary for the purposes of work in the manufacturing,
conversion premises.
|
|
6.
|
No
additions and alterations shall be carried out in the licensed premises
without a previous sanction in writing of the Licence Issuing authority.
|
|
7.
|
The
licence holder shall appoint a competent person to supervise the manufacturing,
conversion process and the operations shall be conducted under the
supervision of the competent person.
|
|
8.
|
Free
access to the licensed premises shall be given at all reasonable times to any
inspecting officer and all facilities shall be offered to the officer for
ascertaining that the provisions of the Act and rules and the safety
conditions are duly observed.
|
|
9.
|
If the
Licence Issuing authority or the inspecting officer informs in writing, the
holder of the licence to execute any repairs or to make any additions or
alterations to the licensed premises or carry out recommendations, which are
in the opinion of such authority may pose unacceptable risk and therefore the
same is necessary for the safety or security of the premises or persons, the
holder of the licence shall execute the recommendations and report compliance
within the period specified by such authority.
|
|
10.
|
Accidents
by fire or explosion and losses, shortage or theft of Ammonium Nitrate shall
be immediately reported to the nearest police station, the District Authority
and Chief Controller or Controller.
|
|
11.
|
Ammonium
Nitrate shall be stored in [Ammonium
Nitrate melt in tank or] attached storehouse(s) duly bagged and marked as per
Rules 8 and 9 of Ammonium Nitrate Rules, 2012.
|
|
12.
|
The
quantity of Ammonium Nitrate manufactured or converted or possessed shall not
exceed the limit prescribed in the licence.
|
|
13.
|
Licence
holder engaged in manufacture or conversion and possession for sale of
Ammonium Nitrate shall maintain records in the prescribed forms specified in
Schedule II Part 3 and shall produce such records on demand to authority
specified in [Rule
50].
|
|
[14.
|
The
licence holder shall maintain account of Ammonium Nitrate manufactured or
converted in Form R-2 and submit monthly returns of Ammonium Nitrate
manufactured or converted, received, used, sold, destroyed and stolen in the
prescribed Form R-9 of Part 3 of Schedule II so as to reach Licensing
Authority and District Authority on or before the tenth day of every
succeeding month.]
|
|
Dated
the…………………….20…………...
|
Signature
|
|
Designation
and seal
|
|
[Chief
Controller or Controller of Explosives]
|
|
|
|
Licence Form P-2
|
Photograph of the
licence holder or occupier with signature
|
|
(See Sl.
No. 2 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)
|
|
Licence
to [*
* *], bag and store Ammonium Nitrate
|
|
Licence
No………………………
|
|
Annual
Fees Rs ………………….
|
|
1. Licence
is hereby granted to:
|
|
Name:
……………………………………………………………………... Postal Address: ………………………………………………………………………………………………………..
………………...City ……………..District………………… State……………… Pin Code………………… [*
* *]
[1(a) Name of the Occupier ……………]
|
|
2. Status
of licence holder:……………………………………………………
|
|
3. Licence
is valid for the following purpose: [*
* *], bagging involving unloading Ammonium Nitrate from ship, transport to
his licensed storehouse for storing and bagging.
|
|
4. Licence
is valid for the [*
* *], bagging of following quantity of Ammonium Nitrate:
|
|
(a)
|
Quantity
of Ammonium Nitrate at any one time………………………..
|
|
(b)
|
Quantity
of Ammonium Nitrate per month………………….
|
|
5. The
authorised premises shall conform to the following drawing(s):
|
|
Drawing
No. ………………………..dated………………………
|
|
6. The
licensed premises are situated at following address:…………………... Survey No.
………………… City ……………..District………………… State………………….. Pin Code…………………… Police
Station…………………. Railway Station……………………………... Port of Import………………...
Phone…………………………... E-mail……………………Fax……………………..
|
|
7. The
premises consist of following facilities:
|
|
(i)
|
Bagging
facilities
|
|
(ii)
|
Storehouse
|
|
8. The
licence is granted subject to the provision of Explosives Act, 1884 as
amended from time to time and the Ammonium Nitrate Rules, 2012 framed
thereunder and the conditions, additional conditions and annexure.
|
|
(a)
|
Drawings
(showing site, constructional and other details) as stated in Serial No. 5
above.
|
|
(b)
|
Conditions
and Additional Conditions of this licence signed by the District Authority.
|
|
9. This
licence shall remain valid till 31st day of March………….
|
|
This licence
is liable to be suspended or revoked for any violation of the Explosives Act,
1884 or Ammonium Nitrate Rules, 2012 framed thereunder or the conditions of
this licence, if the authorized premises are not found conforming to the
description shown in the plans and annexure attached hereto.
|
|
The…………………..20…….
|
Signature,
|
|
Designation
and seal
|
|
[Chief Controller]
|
|
|
|
Space for
Endorsement of Renewals
|
|
Statutory
Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence
under the law……………………
|
|
Conditions
|
|
(1)
|
The
storage and bagging of Ammonium Nitrate shall be done in Licensed permises
shown in approved plan attached with the licence.
|
|
(2)
|
The
quantity of Ammonium Nitrate in the premises or any part thereof shall not
exceed at any one time the quantity for which licence has been issued.
|
|
(3)
|
Spilled or
sweepings of Ammonium Nitrate the waste Ammonium Nitrate collected from
sweeping or spilled shall be destroyed by the licence holder and account
thereof shall be maintained indicating the quantity of the Ammonium Nitrate
destroyed.
|
|
[(4)
|
The
licence holder and every person employed in or about the bag and store
premises shall take all due precautions for the prevention of accidents by
fire or explosion in the bag and store premises and for preventing
unauthorised person from having access to such premises or to the Ammonium
Nitrate therein and shall abstain from any act whatsoever which tends to
cause fire or explosion and is not reasonably necessary for the purposes of
work in the bag and store premises.]
|
|
(5)
|
No
additions and alterations shall be carried out in the licensed premises
without a previous sanction in writing of the Licence Authority. Such
additions and alterations so sanctioned shall be shown in the amended plan
attached to the licence.
|
|
(6)
|
The
licence holder shall appoint a competent person to supervise the [stevedore,
bag and store] process and the operations shall be conducted under the
supervision of the competent person.
|
|
(7)
|
Free
access to the licensed premises shall be given at all reasonable times to any
inspecting or sampling officer and all facilities shall be offered to the
officer for ascertaining that the provisions of the Act and rules and the
safety conditions are duly observed.
|
|
(8)
|
If the
Licence Issuing authority or the inspecting officer informs in writing, the
holder of the licence to execute any repairs or to make any additions or
alterations to the licensed premises or carry out recommendations, which are
in the opinion of such authority may pose unacceptable risk and therefore the
same is necessary for the safety or security of the premises or persons, the
holder of the licence shall execute the recommendations and report compliance
within the period specified by such authority.
|
|
(9)
|
Ammonium Nitrate
shall not be sold by the licensee. The bagged Ammonium Nitrate shall be
despatched to the importer under whose licence the Ammonium Nitrate is
imported [restricted
to the store house capacity of the importer].
|
|
(10)
|
Accidents
by fire or explosion and losses, shortage or theft of Ammonium Nitrate shall
be immediately reported to the nearest [police
station, the District Authority and the Chief Controller].
|
|
(11)
|
Ammonium
Nitrate brought to the licensed storehouse(s) shall be bagged in suitable
bags as expeditiously as possible and stored, duly marked as per Rules 8 and
9.
|
|
(12)
|
No vehicle
should move over heap of Ammonium Nitrate.
|
|
(13)
|
Weigh
bridge shall be provided near stevedore's storehouse.
|
|
[(14)
|
Licence
holder shall maintain records in the prescribed forms specified in Part 3 of
Schedule II and shall produce such records on demand to authority specified
in Rule 50.]
|
|
(15)
|
The
licence holder shall submit monthly returns of Ammonium Nitrate in the Form
R-9 of Part 3 of Schedule II so as to reach Licensing Authority and District
Authority within 10th day of every succeeding month.
|
|
(16)
|
The
licensee or his authorized agent shall take all due precautions to prevent
spillage, contamination and loss on transit of Ammonium Nitrate while
unloading from the ship, transiting to the licensed storehouse, bagging and
dispatching”.
|
|
Signature
Designation and seal of [Chief
Controller]
|
|
|
|
Licence Form P-3
|
Photograph of the
licence holder or occupier with signature
|
|
(See Sl.
No. 3 of Schedule I and Rules 35 of Ammonium Nitrate Rules, [2012])
|
|
|
Licence
No………………………
|
|
Annual
Fees Rs ………………….
|
|
(a)
|
Licence to
Possess for sale [*
* *] of Ammonium Nitrate from a store house not exceeding 30MT; or
|
|
[(b)
|
Licence to
possess for sale of Ammonium Nitrate from a store house exceeding 30 MT or
Ammonium Nitrate melt in tank; or]
|
|
[(c)
|
Licence to
possess for use of Ammonium Nitrate from a store house or Ammonium Nitrate
melt in tank attached to explosives manufacturing or Nitrous Oxide
manufacturing unit or industrial applications; or]
|
|
[(d)
|
Licence to
possess for use of Ammonium Nitrate for agriculture purpose from a store
house not exceeding 3 MT]
|
|
1. Licence
is hereby granted to:
|
|
Name:
…………………………………………………………………………………………………... Postal Address:
………………………………………………………………………………….. ………………...City ……………..District………………………
State………………………… Pin Code………………… [*
* *]
[1(a) Name of the Occupier ……………]
|
|
2. Status
of licence holder: Individual or company
|
|
3. Licence
is valid for the following purpose: ………………………………...
|
|
4.(a)
|
Licence is
valid for ……………………. quantity of Ammonium Nitrate at any one time
|
|
[(b)
|
Quantity
of Ammonium Nitrate to be purchased in a month……………]
|
|
[(c)
|
Quantity
of Ammonium Nitrate to be purchased in a financial year……………]
|
|
5. The
licensed premises shall conform to the following drawing(s):
|
|
Drawing
No. ……………………...dated………………………
|
|
6. The
licensed premises are situated at following address:………………………………………………. City ……………..District…………………
State………………….. Pin Code…………………… Police Station…………………. Railway Station or
Steamer Ghat……………... Phone…………………………... E-mail……………………Fax……………………..
|
|
7. The
licensed premises consist of following facilities: …………………………………………
|
|
……………………………………………………………………………………………………………
|
|
8. The
licence is granted subject to the provision of Explosives Act, 1884 as
amended from time to time and the Ammonium Nitrate Rules, 2012 framed there
under and the conditions, additional conditions and the following annexure
|
|
(1)
|
Drawings
(showing site, constructional and other details) as stated in Serial No. 5
above.
|
|
(2)
|
Conditions
and additional conditions of this licence signed by the Licence Issuing
Authority.
|
|
9. This
licence shall remain valid till 31st day of March………….
|
|
This
licence is liable to be suspended or revoked for any violation of the
Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed there under or
the conditions of this licence, if the authorized premises are not found
conforming to the description shown in the plans and annexure attached
hereto.
|
|
Dated
…………………..20…….
|
Signature,
|
|
Designation
and seal
|
|
[Licensing
Authority]
|
|
|
|
Space for
Endorsement of Renewals
|
|
Statutory
Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence
under the law
|
|
Conditions
|
|
(1)
|
The
Ammonium Nitrate shall be possessed only in the licenced storehouse or melt
storage tank shown in the approved plan attached with the licence.
|
|
[(2)
|
The
quantity of Ammonium Nitrate received or stored, or sold in the premises
shall not exceed at any one time the quantity for which licence is issued.]
|
|
(3)
|
Spilled or
sweepings of Ammonium Nitrate the waste Ammonium Nitrate collected from
sweeping or spilled shall be destroyed by the licence holder and account thereof
shall be maintained indicating the quantity of the Ammonium Nitrate
destroyed.
|
|
(4)
|
The
licence holder and every person employed shall take all due precautions for
prevention of accidents by fire or explosion in the licensed premises and for
preventing unauthorised person from having access to licensed premises and
shall abstain from any act from whatsoever which tends to cause or explosion
and is not reasonably necessary for the purposes of works related thereto.
|
|
(5)
|
No
additions and alterations shall be carried out in the licensed premises
without a previous sanction in writing of the Licence Authority. Such
additions and alterations so sanctioned shall be shown in the amended plan
attached to the licence.
|
|
[(6)
|
The
licence holder shall appoint a competent person to supervise the operations
in the premises.]
|
|
(7)
|
Free
access to the licensed premises shall be given at all reasonable times to any
inspecting or sampling officer and all facilities shall be offered to the
officer for ascertaining that the provisions of the Act and these rules and
the safety conditions are duly observed.
|
|
(8)
|
If the
Licence Issuing authority or the inspecting officer informs in writing, the
holder of the licence to execute any repairs or to make any additions or
alterations to the licensed premises or carry out recommendations, which are
in the opinion of such authority may pose unacceptable risk and therefore the
same is necessary for the safety or security of the premises or persons, the
holder of the licence shall execute the recommendations and report compliance
within the period specified by such authority.
|
|
(9)
|
Accidents
by fire or explosion and losses, shortage or theft of Ammonium Nitrate shall
be immediately reported to the nearest [police
station, District Authority and the Chief Controller].
|
|
[(10)
|
Licence
holder shall maintain records in the prescribed forms specified in Part 3 of
Schedule II and shall produce such records on demand to authority specified
in Rule 50.]
|
|
(11)
|
The
licence holder shall submit monthly returns of [Ammonium
Nitrate received, sold, used, stolen] and destroyed in the form prescribed in
Form R-9 of Part 3 of Schedule II so as to reach Licensing Authority and
District Authority within 10th day of every succeeding month.
|
|
Signature
Designation and seal of Licensing Authority
|
|
|
|
Licence Form P-4
|
Photograph of the
licence holder or occupier with signature
|
|
(See Sl.
No. 4 of Schedule I and Rules 35 of Ammonium Nitrate Rules, 2012)
|
|
Licence to
transport Ammonium Nitrate
|
|
Licence
No.
|
|
Fees Rs
………………….(Per year)
|
|
(1)
|
Licence is
hereby granted to ………………….to transport Ammonium Nitrate
[1(a) Name of the Occupier……………]
|
|
(2)
|
From the
premises licensed in form………………..bearing licence No……………... Situated
at………………..to places specified below. Places of destination—
|
|
Sl. No.
……… Place………………… District…………………… State…………………
|
|
Subject to
the provisions of the Explosives Act, 1884 and the Ammonium Nitrate Rules,
2012 framed there under and to the conditions of this licence.
|
|
(3)
|
Postal
address of licensee………………………
|
|
(4)
|
This
licence shall remain valid till 31st day of March, 20………
|
|
This
licence is liable to be suspended or revoked for any violation of the
Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed there under or
the conditions of this licence.
|
|
|
The
…………………..20…….
|
Signature,
|
|
Designation
and seal of Licensing Authority
|
|
Space for
Endorsement of Renewals
|
|
Statutory
Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence
under the law
|
|
Conditions
|
|
(1)
|
This licence
becomes void on the expiration of the terms mentioned therein or if a
consignment breaks before reaching the place of destination or if the
Ammonium Nitrate is taken from or to any place other than the places
mentioned in the licence.
|
|
(2)
|
The licensee
shall transport only Ammonium Nitrate as he is authorised to possess under
the Act and the Ammonium Nitrate Rules, 2012 framed there under.
|
|
(3)
|
The
quantity of Ammonium Nitrate despatched to any consignee shall not exceed the
quantity which such consignee is entitled to possess under a licence granted
under these rules.
|
|
(4)
|
Each
consignment of Ammonium Nitrate shall be covered by a pass in Form [R-11(b)]
and that (when the Ammonium Nitrate is transported by rail) such pass shall
be attached to the way bill or the invoices as the case may be.
|
|
(5)
|
A copy of
each pass issued for each consignment shall be sent to—
|
|
(i)
|
Licensing
authority;
|
|
(ii)
|
Controller
of Explosives in whose jurisdiction the premises from which the consignment
is sent, is situated; and
|
|
(iii)
|
The
Controller of Explosives in whose jurisdiction the premises to which the
Ammonium Nitrate are sent is situated.
|
|
(6)
|
Any loss,
shortage or theft of Ammonium Nitrate in transit shall be reported without
delay to the licensing authority and to the police station and to the
Controller of Explosives in whose jurisdiction the loss, shortage or theft is
discovered.
|
|
(7)
|
The
Ammonium Nitrate shall be packed and marked in accordance with Rules 8 and 9
of the Ammonium Nitrate Rules, 2012.
|
|
Additional
Conditions
|
|
(1)
|
This
licence is not transferable.
|
|
(2)
|
This
licence or its authenticated copy shall at all times be kept in the
transporting vehicle and produced on demand by an inspecting officer.
|
|
(3)
|
Ammonium
Nitrate shall not be transported with any other explosives, inflammable
substances, oil, carbonaceous matter etc.
|
|
(4)
|
The driver
or operator of vehicle carrying or containing an Ammonium Nitrate shall not
stop unnecessarily or for a longer period than is reasonably required, and
shall avoid stops or places where public safety is in danger:
|
|
Provided
that where vehicle transporting or containing Ammonium Nitrate is parked over
night due to breakdown of vehicle or melt tanker or any reasons beyond the
control of the driver, the premises in which the vehicle is parked—
|
|
(a)
|
shall not
be used for any purpose that might give rise to the presence therein of an
open flame, matches or any substance or article likely to cause explosion or
fire;
|
|
(b)
|
shall be
away from any habitation of any go down containing articles of a flammable
nature or other hazardous goods:
|
|
Provided
further that the nearest police station shall be informed about the location
and temporary parking of the vehicle
|
|
(5)
|
Vehicle
while transporting Ammonium Nitrate shall be adequately secured at the
expense of the licence holder. If the consignment of Ammonium Nitrate is
likely to pass through sensitive areas notified by the Ministry of Home
Affairs, it should be escorted by armed police escort or guard, provided by
the District Police Administration.
|
|
(6)
|
Ammonium
Nitrate melt shall be transported in specially designed tankers with manhole
and discharge faucets duly sealed by the melt supplying firm. The melt tanker
shall carry a quality control certificate issued by the AN melt supplying
company. The receiver shall verify that the seal on manhole and discharge
faucet is intact and verify concentration factor of Ammonium Nitrate.
|
|
(7)
|
Transport
of Ammonium Nitrate in sensitive area notified by Ministry of Home Affairs
shall not be allowed during the period of Sunset to Sunrise.
|
|
(8)
|
No smoking
and no fire or artificial light or any article capable of causing fire shall
be allowed on the vehicle carrying Ammonium Nitrate or Ammonium Nitrate melt.
|
|
(9)
|
The
vehicle shall not be used for carrying passenger.
|
|
(10)
|
The
vehicle, while Ammonium Nitrate are being loaded or unloaded or transported
shall always be under the charge of competent person who shall be experienced
in handling of Ammonium Nitrate and fully conversant there under. Where the
vehicle not driven by the licence holder, a document signed by the licence
holder naming persons authorised to drive and accompany the vehicle shall be
carried in the vehicle and produced on demand to an inspecting officer.
|
|
(11)
|
The
Ammonium Nitrate shall be loaded into the vehicle only at the licensed
premises of consignor and unloaded from vehicle at the licensed premises of
the consignee.
|
|
(12)
|
The
licence holder shall maintain account of Ammonium Nitrate transported in Form
R-6 and present the same on demand by an inspecting officer.
|
|
(13)
|
Free
access shall be given at all reasonable times to any inspecting or sampling
officer and every facility shall be afforded to the officer for ascertaining
that the provisions of the Act or these rules and these conditions are duly
observed.
|
|
(14)
|
Accidents
by fire or explosion and losses, shortage or theft of Ammonium Nitrate shall
be immediately reported to the nearest police station and the District
Authority.
|
|
Signature,
Designation and seal of Licensing Authority
…………………………...
|
|
|
|
|
|
|
Licence Form P-5
|
Photograph of the
licence holder or occupier with signature
|
|
(See Sl.
No. 5 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)
|
|
(a)
|
Licence to
Import Ammonium Nitrate; or
|
|
(b)
|
Licence to
Export Ammonium Nitrate;
|
|
Licence
No………………………
|
|
Fees Rs
………………….
|
|
1. Licence
is hereby granted to:
|
|
Name:
…………………………………………………………………………………………………... Postal Address:
………………………………………………………………………………………………………..
………………...City ……………..District………………… State……………… Pin Code………………… [*
* *]
[1(a) Name of the Occupier………………]
|
|
2. Status
of licence holder: ……………..
|
|
3. Licence
is valid for the following kinds and quantity of Ammonium Nitrate:
|
|
(a)
|
Ammonium Nitrate to be
Imported
|
|
Weight in Metric
Tonnes of Ammonium Nitrate imported
|
[* * *]
|
Consignor's name and
address
|
Licence number of the
store house or houses of the consignee
|
Port of import
|
Mode of import
|
[Particulars of stevedore licence issued under
Ammonium Nitrate Rules, 2012]
|
|
(b)
|
Ammonium Nitrate to be
Exported
|
|
Weight in Metric
Tonnes of Ammonium Nitrate to be exported
|
No. of the bags
|
Consignee's name and
address or Country's details
|
Licence number of the
store house of the consignor
|
Port of export
|
Mode of export
|
|
4. The
licence is granted subject to the provision of Explosives Act, 1884 as
amended from time to time and the Ammonium Nitrate Rules, 2012 framed there
under and the conditions annexed.
|
|
5. This
licence shall remain valid till…………….(maximum one year from the date of
issue).
|
|
This licence
is liable to be suspended or revoked for any violation of the Explosives Act,
1884 or Ammonium Nitrate Rules, 2012 framed there under or the conditions of
this licence.
|
|
The
…………………..20…….
|
Signature,
|
|
Designation
and seal of Chief Controller of Explosives
|
|
Conditions
|
|
(1)
|
The
Ammonium Nitrate imported shall be removed to the licensed stevedore's
storehouse and bagged in water proof bags.
|
|
(2)
|
The
marking on each Ammonium Nitrate bag shall be in accordance with Rules 8 and
9 of Ammonium Nitrate Rules, 2012.
|
|
(3)
|
The import
licence holder shall take delivery of the bagged AN from the stevedore's
licensed storehouse and shall deliver at the licensed storehouse of the
seller or user.
|
|
(4)
|
Only
Ammonium Nitrate licenced under this licence shall be imported.
|
|
(5)
|
The
quantity of Ammonium Nitrate imported or exported shall not exceed that
authorised by this licence.
|
|
(6)
|
No ship or
boat containing Ammonium Nitrate imported or exported on the strength of this
licence shall bring to and no such Ammonium Nitrate shall be unloaded or
transhipped from any ship or boat except at the port authorised by this
licence.
|
|
(7)
|
The
licence holder shall comply with all the rules and regulations in force at
the port of import mentioned in this licence.
|
|
(8)
|
The owner and
master of the ship or boat in which Ammonium Nitrate are imported/exported on
the strength of this licence, shall, if and when required by an inspecting
authority or the custom's authority having jurisdiction over the place of
importation, allow such inspector or officer to take for examination samples
of any Ammonium Nitrate so imported.
|
|
(9)
|
Free
access shall be given at all reasonable times to any inspecting or sampling
officer and every facility shall be afforded to the officer for ascertaining
that the provisions of the Act or these rules and these conditions are duly
observed.
|
|
(10)
|
Accidents
by fire or explosion and losses, shortage or theft of Ammonium Nitrate shall
be immediately reported to the nearest police station and the District
Authority and Chief Controller of Explosives or Licence Issuing Authority.
|
|
(11)
|
The
quantity of Ammonium Nitrate exported or imported or possessed shall not
exceed the limit specified in the licence.
|
|
(12)
|
Licence
holder shall maintain records and submit returns in the prescribed forms
specified in Part 3 of Schedule II and shall produce such records demand to
authority specified in [Rule
50].
|
|
[(13)
|
Licence
holder for export of Ammonium Nitrate shall submit declaration in Form R-12
soon after the consignment of ammonium Nitrate is dispatched from Indian sea
port.]
|
|
Signature
Designation and seal of Chief Controller of Explosives
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
SCHEDULE II
(Part 3)
Returns
Form R-1
(See Rules 36 of Ammonium Nitrate Rules, 2012)
Application for Renewal of Licence
(See note below before filling up the form)
|
From
………………………
|
|
………………….
|
|
To
|
|
_____________________
|
|
_____________________
|
|
Dear Sir,
|
|
1.
|
I,
…………………………………. on behalf of ……………………………………apply for renewal of licence
number………………in form……………….for the period from…………..to……………. and furnish the
following information:
|
|
During the
last five years—
|
|
(i) I was
or we were—
|
|
(a)
|
not
convicted or convicted (Strike off which ever not applicable) and sentenced
for……… for following offences…………………..
|
|
(b)
|
not
ordered or ordered to execute under Chapter VIII of Code of Criminal
Procedure, 1973 (2 of 1974) a bond for keeping peace or for good behaviour.
|
|
(c)
|
not issued
any direction from the Court in connection with the above said licence or
certificate. (Give details if answer in affirmative)
|
|
(ii)
Licence or Certificate No. ……………………..in Form……………..granted under the Act and
these rules to me or us were cancelled or not renewed by the Licence Issuing
authority.
|
|
2.
|
I or We
also enclose the following documents:
|
|
(i)
|
Licence or
certificate No……………. in Form ………………….together with approved plans and
schedules.
|
|
(ii)
|
Renewal
fee of Rs………………by bank draft of……………….(name of issuing bank) bearing
number…………... date………….. payable in favour of………………………
|
|
3.
|
I or We
confirm that I or we shall inform you about the court's order or direction,
interim or otherwise, if any issued in connection to the licence for which
renewal is being applied, failing which I or we shall commit a punishable
offence.
|
|
4
|
I or We
hereby certify that
|
|
(i)
|
the above
particulars given by me or us are correct.
|
|
(ii)
|
I am or we
are aware that if Ammonium Nitrate is illegally transferred by me or us to
any unauthorised person (s), I or we shall commit a punishable offence.
|
|
(iii)
|
I am or we
are aware that if I or we conceal any material information relevant to this
application, I or we shall commit a punishable offence and in addition, any
administrative action can be taken against me or us.
|
|
Signature
of Licence holder………………..
|
|
(Authorised
person in case of company)
|
|
Place……………..
|
|
Date of
application……………….
|
|
Notes.—
|
|
[(1)
|
The
renewal application should reach to the renewal authority before the date of
expiry of the licence to avoid payment of late fee.]
|
|
(2)
|
Strike out
the inapplicable portion.
|
Form R-2
(See Rule 14 of Ammonium Nitrate Rules, 2012)
|
Form of
account to be maintained by a licence holder Accounts of Ammonium Nitrate
manufactured or converted
|
|
Note.—This
record should be kept up to date.
|
|
Licence
number……………………. In Form……………………….. of Ammonium Nitrate Rules, 2012
|
|
Date
|
Batch numbers
|
No. of bags
|
Melt produced in case
of manufacturer, Melt used in case of converter
|
|
1
|
2
|
3
|
4
|
|
|
|
|
|
|
|
|
|
|
|
Total quantity of
Ammonium Nitrate manufactured, converted
|
Remarks
|
Signature of person
in-charge or licence holder
|
Name and address of
melt supplier
|
Whether full yield
achieved
|
|
5
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
of Licence
|
|
Holder or
person In-charge
|
|
Place………………..
|
|
Date………………...
|
Form R-3
(See Rule 18 of the Ammonium Nitrate Rules,
2012)
|
Declaration
to be submitted to the Chief Controller by an importer on despatch of
Ammonium Nitrate from the place or port of loading
|
|
Import licence No. and
Date
|
Validity
|
Quantity permitted for
import
|
Name and address of
the manufacturer of Ammonium Nitrate
|
|
|
|
|
|
|
|
|
|
|
Quantities
of Ammonium Nitrate on the ship.
|
Name and address of
consignor
|
Place or port of
despatch
|
Name of ship and date
of sailing.
|
Place or port of
import
|
Likely date of arrival
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Date of manufacture
|
Batch number
|
Quantity
|
Number of bags
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Place………………..
|
Signature
of Importer
|
|
Date………………...
|
(Authorised
person in case of a Company)
|
|
………………………………………………..
|
|
Name in
full……………………………………...
|
|
Address……………………………………………
|
Form R-4
(See Rule 18 of the Ammonium Nitrate Rules,
2012)
Importer's
despatch Schedule
|
Declaration to be forwarded in triplicate to the
Chief Controller as soon as any consignment of Ammonium Nitrate is cleared
from the place of or port of import.
|
|
Name and address of
importer
|
Import licence number
granted by Chief Controller under Ammonium Nitrate Rules and date of expiry
of licence
|
Name and address of
the manufacturer of Ammonium Nitrate
|
|
|
|
|
Particulars
of despatch from place or port of import.
|
Name and address of
licencee to whom Ammonium Nitrate were despatched
|
Licence number and
Form
|
Quantity of Ammonium
Nitrate despatched
|
|
|
|
Quantity
|
Number of bags
|
|
|
|
|
|
|
|
|
Name and address of
consignor
|
Quantity of Ammonium
Nitrate imported
|
Place or port from
which Ammonium Nitrate were forwarded
|
Name of ship
|
Date of arrival and
place or port of import
|
|
|
|
|
|
|
|
Batch number and date
|
Dated of despatch
|
Mode of despatch
|
|
|
|
|
|
Place………………..
|
|
|
Date………………...
|
Signature
of Importer…………………….
|
|
(Authorised
person in case of a Company)
|
|
Name in
full………………………………
|
|
Address…………………………………...
|
|
|
|
|
Form R-5
(See Rule 14 of Ammonium Nitrate Rules, 2012)
Form
of account to be maintained by a Stevedore Account of Ammonium Nitrate
stevedored, bagged, stored and dispatched.
|
Note.—This
record should be kept up to date.
|
|
Licence
number……………...in Form…………………...of Ammonium Nitrate Rules, 2012
|
|
Date
|
Name of the Ship from
where bulk Ammonium Nitrate unloaded on behalf of importer
|
Name and address of
the importer giving his import licence No.
|
|
1
|
2
|
3
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Quantity of Ammonium
Nitrate unloaded from the ship either in bulk or large size bags or container
|
No. of the bags in
which Ammonium Nitrate has been repacked
|
Total quantity of
Ammonium Nitrate repacked in bags
|
No. of bags or
quantity of Ammonium Nitrate dispatched to the importer
|
Date of dispatch of
packed Ammonium Nitrate to importer
|
|
4
|
5
|
6
|
7
|
8
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Name and address of
the Transporter and his Licence No.
|
Registration No. of
the vehicle through which Ammonium Nitrate dispatched
|
Quantity of Ammonium
Nitrate Spilled, collected and sent for reprocessing to converter
|
Pass No.
|
Signature of License
holder/person in-charge
|
|
9
|
10
|
11
|
12
|
13
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
of Licence Holder or person In-charge
|
|
Place………………...
|
|
Date………………...
|
Form R-6
(See Rule 14 of Ammonium Nitrate Rules, 2012)
Form
of records to be maintained by a Transport Licence Holder Records of Ammonium
Nitrate or Melt transported by vehicle.
|
Note.—This
record should be kept up to date.
|
|
Licence
number……………...in Form…………………...of Ammonium Nitrate Rules, 2012
|
|
Date
|
Name, address and
Licence number of the consignor
|
Place of loading
|
Quantity transported
|
Vehicle Registration
No.
|
Name Address and
Licence No. of the Driver
|
|
Ammonium Nitrate in
bags
|
Ammonium Nitrate Melt
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Pass No.
|
Name, address and
licence number of the consignee
|
Place of unloading
|
Date of unloading of
Ammonium Nitrate or Melt
|
Remarks
|
Signature of License
holder/person in-charge
|
|
7
|
8
|
9
|
10
|
11
|
12
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
of Licence Holder or person In-charge
|
|
Place………………….
|
|
Date…………………
|
Form R-7
(See Rule 14 of Ammonium Nitrate Rules, 2012)
Form
of account to be maintained by a licence holder Accounts of sale of Ammonium
Nitrate
|
Note.—This
record should be kept up to date. Entries should be made daily and as and
when Ammonium Nitrate is sold.
|
|
Licence
number……………...in Form…………………...of Ammonium Nitrate Rules, 2012
|
|
Date
|
Opening Balance (in
kgs)
|
Quantity of Ammonium
Nitrate received (in Kgs)
|
Batch Number
|
Name, address and
Licence number from whom Ammonium Nitrate is received
|
Mode of Transport,
vehicle No. and Transporters Licence No.
|
Pass number
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Quantity of Ammonium
Nitrate Sold (in kgs)
|
Batch number
|
Name, address and
Licence Number to whom Ammonium Nitrate is sold
|
Mode of Transport,
vehicle No. and Transporters Licence No.
|
Pass number
|
Closing Balance (in
kgs)
|
Remarks
|
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
of Licence Holder or person In-charge
|
|
Place………………….
|
|
Date…………………
|
Form R-8
(See Rule 14 of Ammonium Nitrate Rules, 2012)
Form
of account to be maintained by a licence holder Accounts of use of Ammonium
Nitrate
|
Note.—This
record should be kept up to date. The entries should be made daily and as
soon as Ammonium Nitrate are issued for use or unused Ammonium Nitrate are
returned.
|
|
Licence
number……………...in Form…………………...of Ammonium Nitrate Rules, 2012
|
|
Date
|
Opening Balance (in
Kgs)
|
Quantity of Ammonium
Nitrate received (in Kgs)
|
Batch No. and Date
|
Name, Address and
Licence No. from whom, Ammonium Nitrate is received
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Pass No.
|
Quantity used (in Kgs)
|
Place of use
|
|
6
|
7
|
8
|
|
|
|
|
|
|
|
|
|
Signature
of Licence Holder or person In-charge
|
|
|
Place………………….
|
|
Date…………………
|
Form R-9
(See Rule 14 of Ammonium Nitrate Rules, 2012)
Monthly
Returns of Ammonium Nitrate
|
Statement
of Ammonium Nitrate received, used, sold, destroyed and stolen during the
month of…………... in respect of store house of ………………………situated
at…………………...District……………………. State…………………..
|
|
Licence
number…………………..in Form………………….of Ammonium Nitrate Rules, 2012.
|
|
1. Opening
balance on the 1st day of the month:
|
|
2. Account
of Ammonium Nitrate:
|
|
Particulars
of Ammonium Nitrate received
|
|
Date
|
Quantity (in Kgs)
|
Name, Address and
licence number of suppliers from whom Ammonium Nitrate was received
|
Pass No.
|
|
1
|
2
|
3
|
4
|
|
1.
|
|
2.
|
|
3. Total
quantity of Ammonium Nitrate used or sold during the month
|
|
Date
|
Quantity Sold (in kgs)
|
Name, Address and
licence number to whom, Ammonium Nitrate was sold
|
Pass No.
|
Quantity used (in kgs)
|
|
1
|
2
|
3
|
4
|
5
|
|
1.
|
|
2.
|
|
4.
Particulars of Ammonium Nitrate destroyed during the month
|
|
Date
|
Quantity (in kgs)
|
Reasons for
destruction
|
|
1
|
2
|
3
|
|
1.
|
|
2.
|
|
5.
Particulars of Ammonium Nitrate stolen or short received.
|
|
Date
|
Quantity (in kgs)
|
|
1
|
2
|
|
1.
|
|
2.
|
|
3.
|
|
4.
|
|
Quantity (in kgs)
|
Whether theft or loss
reported to police and District Authority if so, give reference
|
Remarks
|
|
3
|
4
|
5
|
|
1.
|
|
2.
|
|
3.
|
|
4.
|
|
Signature
of Licence Holder or Person In-charge
|
|
Place………………….
|
|
Date…………………
|
Form R-10
(See Rule [27(2)(a)]
of Ammonium Nitrate Rules, 2012)
Form
of indent for Ammonium Nitrate
|
To
|
|
……………………………..
|
|
……………………………..
|
|
……………………………..
|
|
Dear Sir,
|
|
Kindly
supply the following quantities of Ammonium Nitrate to me or us—
|
|
Quantity
(in kgs):
|
|
I or We
hold a licence number. …………………... in Form ……………………. of Ammonium Nitrate
Rules, 2012 for possession for sale or use of following quantities of
Ammonium Nitrate
|
|
Quantity
(in kgs)
|
|
The above
mentioned licence is valid till ……………………..
|
|
I or We
solemnly declare that
|
|
(a)
|
the
receipt of Ammonium Nitrate indented will not result in the licensed quantity
being exceeded; and
|
|
(b)
|
no
identical indent has been placed with any other supplier
|
|
*The
Ammonium Nitrate may please be handed over to my or our-authorized
representative whose signatures are attested below:
|
|
Attested
|
|
Signature
of Licence holder.
|
|
Signature
of Licence holder [or
authorised person] (Consignee)
|
|
Place:
……………….
|
|
|
Date:.
……………….
|
|
|
(*Strike
out whichever is not applicable.)
|
[Form R-11(a)
(See Rule 20(3) of Ammonium Nitrate Rules,
2012)
Form
of intimation to be given by the consignor or stevedore to the District
Superintendent of Police before dispatch of consignment of Ammonium Nitrate
1.
Quantity of
Ammonium Nitrate or Ammonium Nitrate melt proposed to be despatched
………………………………………………..
2.
Number of bags (in
case of solid Ammonium Nitrate) …………….
3.
Ammonium Nitrate
proposed to be transported by vehicle registration number …………….
4.
Name and address
of consignee …………………………..
5.
Number and
validity of consignee's licence to store Ammonium Nitrate………………………………………...
6.
Consignee's indent
number and date ………………………………….
7.
Name and address
of authorised person who will receive the consignment ………………………………………………..
8.
Date of despatch
of consignment ………………………………….
9.
Probable date on which
consignment reaching consignee's place ……………………
Signature
of consignor or authorised person
Full
Name ………………..
Licence
Number ……………
Place:
Date:
Form R-11(b)
(See Rule 21(6) of Ammonium Nitrate Rules,
2012)
Pass
issued by the consignor or stevedore for transport of consignment of Ammonium
Nitrate.
1.
Pass No. ………………….
Date ………………...
2.
This pass covers
………... bags while in transit from village/town …………. District ……….State ……… to
village/town …….. District………… State ………………...containing following quantity of
Ammonium Nitrate;
(A)
Ammonium Nitrate
(Solid)
|
Sl. No.
|
Explosives Name
|
Quantity
|
Unit (kg)
|
No of bags
|
Batch No
|
Batch date
|
|
1
|
|
|
|
|
|
|
|
2
|
|
|
|
|
|
|
|
3
|
|
|
|
|
|
|
|
4
|
|
|
|
|
|
|
(B)
Ammonium Nitrate
(Melt)
|
Sl. No
|
Explosives name
|
Quantity (kg)
|
|
|
|
|
|
|
|
|
3.
(a) Mode of
transport ………………………………….
(b)
Vehicle registration no. ………………………………….
(c) Details of P-4 licence under Ammonium Nitrate Rules, 2012 on the strength
of which Ammonium Nitrate is being transported ………………...
4.
Name and address
of consignee ………………………………….
5.
Consignee's Licence
number ………………………………….
6.
Consignee's order
number with date and quantity of Ammonium Nitrate ordered
…………………………………………………………………
7.
Consignee's letter
number and date intimating readiness to receive Ammonium Nitrate
………………………………………………………………
8.
Date of despatch
of consignment ………………………………….
9.
Approximate date
on which consignment should reach the destination ……………...
10.
Route for
transport of consignment ………………………………….
Signature
of consignor or authorised person
Full
Name ……………….
Licence
Number ………………
Place:
Date:]
[Form R-12
(See Rule 19(4) of the Ammonium Nitrate Rules,
2012)
Declaration
to be forwarded to the Chief Controller of Explosives as soon as any
consignment of Ammonium Nitrate is dispatched by the exporter from the sea port
or dispatched by road for export by land
|
Sl. No.
|
Item
|
Details
|
|
1
|
Export Consignment
|
|
|
2
|
Export Licence No
|
|
|
3
|
Name & Address of
Exporter
|
|
|
4
|
Type of Ammonium
Nitrate
|
|
|
5
|
Quantity Permitted to
Export
|
|
|
6
|
Name and address of
the Consignee
|
|
|
7
|
Name of the Ammonium
Nitrate Manufacturer
|
|
|
8
|
Name Indian sea port
or border
|
|
|
9
|
Destination Country
|
|
|
10
|
Name of the Ship
|
|
|
11
|
Date of Dispatch from
Indian Sea Port or by road for export by land
|
|
|
12
|
Remarks of Exporter
(if any)
|
|
Details
of dispatch of a ammonium nitrate from the Exporter's premises.
|
Sl. No
|
Dispatch Date
|
R-11(b) No.
|
Export Indent R-10 No.
|
No. of bags
|
Quantitiy in each bag
(Kg)
|
Quantity Exported (Kg)
|
Batch No.
|
Batch Date
|
Transport Licence No.
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
of the exporter
Authorised
person in case of Company
Date:
Place:
Form R-13
(See Rules 27(2)(d) of the Ammonium Nitrate
Rules, 2012)
Pass
issued by the licensee for use of Ammonium Nitrate.
|
Part-A
|
|
1.
2.
3.
4.
5.
|
Pass No.
|
Date:
|
|
This pass covers
following quantity of Ammonium Nitrate While transit from use store house
covered under Licence No.:………………… in Form:P-3, situated at…………………..to place
of use at: ………………….:
|
|
Sl. No
|
Type of Ammonium
Nitrate
|
Quantity Issued for
Use
|
Unit
|
|
|
|
|
|
|
|
|
|
|
|
|
The Ammonium Nitrate
is being transported under the Transport Licence number
|
|
|
Name of agent of mine
owner or authorised person of site of use
|
|
|
Full address of site
of use
|
|
|
|
Purpose of use
|
|
|
|
Approximate Distance
between Store house and Site of Use
|
|
|
|
Signature
Name of the Agent of
Mine/Owner/Authorised Person of Place of Use
|
Signature(Authorised
Signatory)
(Licensee)
Licence Number:………………
Licence Form:P3
|
|
|
Important Notes:
The quantity of
Ammonium Nitrate issued should be the quantity likely to be used during the
day.
The Place of use may
be at such a distance from store house so that if any Ammonium Nitrate is
left un-used, the same can be transported back and deposited in the store
house referred in Sr. No. 2 of above on the same day before the sunset.
|
|
Part-B
To be filled in case
Ammonium Nitrate are left unused and to be returned in the Storehouse:
|
|
|
|
|
|
Sl. No.
|
Type of Ammonium
Nitrate
|
Quantity Returned
|
Quantity Actually Used
|
Unit
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Signature
Name of the agent of
mine owner or
authorised person of
place of use
|
Signature of licensee
(Authorised Signatory)
Licence Number:…………………
Licence Form:P3.]
|
CERTIFICATES
Form C-1
(See Rule 18(5) of Ammonium Nitrate Rules,
2012)
Declaration
to be made by the master of a ship carrying Ammonium Nitrate before entering a
port or by the ship's agent.
|
1.
|
Name of
ship ……………………..
|
|
2.
|
Date of Arrival
at……………….. Port ………………………...
|
|
Description of
Ammonium Nitrate
|
Date of manufacture,
batch number and other distinguishing marks on Bags
|
Total quantity carried
Kilogramme or Bags
|
Quantity to be landed
at port Kilogramme or Bags
|
Remarks
|
|
|
|
|
|
|
|
Place:
……………….
|
|
|
Date:
……………….
|
|
|
Signature
of Master or Agent of Ship
|
|
|
|
|
|
|
[Form C-2
Format of No Objection Certificate
(See Rule 34 of the Ammonium Nitrate Rules,
2012)
No
Objection Certificate under the Ammonium Nitrate Rules, 2012.
With
reference to the application no …………………………. dated ……………..submitted by
……………………………. and in pursuance of Rule 34 of the Ammonium Nitrate Rules, 2012,
there is no objection for granting licence under the Ammonium Nitrate Rules,
2012 to …………………………………………of address ………………………… for the following purpose, kind
and quantity of Ammonium Nitrate in the premises at Survey no. or Gat no or
Khasra no …………………, village ……………………tehsil or taluka ……………………., district
…………………, state …………….. as shown in the site plan duly endorsed and enclosed
herewith.
1.
Purpose:………………………………….
(please mention any one of possession for sale or possession for use)
2.
Quantity of
Ammonium Nitrate:
(a)
at any one time
……………………
(b)
in a month
…………………………..
(Signature
of the no objection certificate issuing authority with his official seal)
(District Magistrate or Director General of Mines Safety or Deputy Director
General of Mines Safety or Director of Mines Safety).]
Subs. by G.S.R. 938(E), dt. 27-9-2018 (w.e.f. 28-9-2018).