Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI CONTROL OF BLASTINGS IN PUBLIC PLACES REGULATIONS, 1980 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Control of Blasting 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . DELHI CONTROL OF BLASTINGS IN PUBLIC PLACES REGULATIONS, 1980 DELHI CONTROL OF BLASTINGS IN PUBLIC PLACES REGULATIONS, 1980 1. Short title, extent and commencement :- (i) These regulations may be called the "Delhi Control of Blasting in Public Places Regulations, 1980". (ii) They shall extend to the whole of the Union Territory of Delhi. They shall come into force at once. 2. Definitions :- In these regulations, unless there is anything repugnant in the subject or context: (a) "Commissioner" means the Commissioner of Police, Delhi. (b) "Public Place" and "street" shall have the same meaning as defined in the Delhi Police Act, 1978. 3. Control of Blasting :- No person shall blast in streets or public places in Delhi without a licence from the Commissioner of Police or any officer specially authorised by him, in this behalf, which may be granted in Form 'A' appended hereto. 4. . :- Every licensee shall produce it to any Police Officer on demand. 5. . :- Blasting charges at a quarry shall not be exploded save between the hours mentioned in the licence. 6. . :- Bore holes shall be of such a size that the carriage can easily pass down them. These shall be cleared of all debris before a charge is inserted. 7. . :- The position of holes to be drilled must be marked with white paint thus (a) and the licensee must take particular note of these positions. 8. . :- Ordinarily not more than ten holes shall be loaded and fired at any one time, if the licensee for any special reasons desires that more than ten holes should be loaded and fired at one time, he must obtain permission from the Commissioner of Police or any officer specially authorised by him. The charges shall be fired, as far as practicable, successively and not simultaneously. 9. . :- The loading shall be done by the licensee himself or under his orders and under his personal supervision and the position of the charge holes shall be carefully noted. Cylindrical wooden or copper tamping rods only shall be used. One cartridge at a time shall be inserted and gently pressed home with the tamping rod. The maximum weight for a charge in any bore hole shall be 2 lbs. of country gunpowder or 1 lb. of English gun-powder unless the written permission of the Commissioner of Police or any officer specially authorised by him in this behalf, is obtained for a heavier charge. 10. . :- Before exploding any blasting charge, a strong wooden lattical sufficiently weighed shall be placed immediately over the drift so as to prevent as far as possible the projection of fragments of stone by the explosion of blasting charge. 11. . :- Immediately before firing a blast, due warning shall be given and the licensee shall see that all workmen and others within the danger zone have retired to places of safety; he shall also take precautions by the posting of a sufficient number of watchmen to prevent any person coming within the danger zone until the blasting is finished. 12. . :- The safety fuse of the charged holes shall be lighted in the presence of the licensee who shall see that the fuses of the holes charged have properly ignited. 13. . :- Careful account shall be kept by the licensee of each blast as it explodes. 14. . :- After the blast, the licensee shall carefully inspect the work and satisfy himself that all charged holes have exploded. 15. . :- In case of a misfired hole, the licensee shall first examine the same and at once mark a red cross over the hole thus (X). 16. . :- No driller shall work near the hole, until the following has been done by the licensee : He shall very carefully extract the tamping with a wooden scraper, withdraw the defective fuse, insert a new one and fire the charge in the ordinary way. In the case of second mis-fire, the licensee shall as before, extract the tamping and drown the charge. A second hole may then be drilled 6" from the mis-fired hole and parallel to it, charged and fired. 17. . :- No holder of a licence for blasting at any particular place shall absent himself from that place while the blasting operations are proceeding. 18. . :- The holder of a licence for blasting shall afford the Police free access to the place where his blasting operations are proceeding and give them every facility to ascertain whether all necessary precautions have been taken to guard against danger to the public. 19. . :- A licence granted for blasting under these Regulations shall not be transferable, but shall be for the benefit only of the person to whom it is granted, and on the death of such person shall be deemed to have been revoked, and on the suspension or revocation, the licence shall be returned at once to the Commissioner of Police or any officer specially authorised by him in this behalf. 20. . :- No blasting operation shall take place unless the officer-in-charge of the Police Station, wherein such blasting will take place, has been notified, in writing, at least six hours before hand, of the exact time and place of such blasting operation. Where blasting operations are to be carried out every day in or about the same place, the licensing authority may accept a monthly notice instead of a daily one. 21. . :- The Commissioner of Police or any officer specially authorised by him in this behalf shall have absolute discretion in determining whether a licence for blasting shall be refused, renewed, transferred, revoked or suspended and also the conditions under which any such licence shall be granted. 22. . :- The licence granted under these Regulations shall be in addition to a licence which may be required to be obtained from any authority under any other law for the time being in force.