Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com POLICE CONTROL OF CARRYING EXPLOSIVES REGULATIONS, 1980 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Control of carrying explosives 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . POLICE CONTROL OF CARRYING EXPLOSIVES REGULATIONS, 1980 Whereas the undersigned considers it expedient that regulations should be framed for controlling the carrying of explosives in streets and public places in the Union Territory of Delhi. And whereas-the undersigned is satisfied that circumstances exist which render it necessary that such regulations should be brought into force at once. Now, therefore, the undersigned with the previous sanction of the Administrator of the Union Territory of Delhi had in exercise of the power conferred by clause (i) of Subsection (1) of Section 28, read with the proviso to Sub-Section (3) of section 28 of the Delhi Police Act, 1978, is pleased to make the following regulations namely 1. Short title, extent and commencement :- (1) These regulations may be called the "Delhi Control of Carrying Explosives Regulations, 1980". (2) They extend to the whole of the Union Territory of Delhi. (3) 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 and includes the Addl. Commissioner and Dy. Commissioner of Police. (b) "Public Place" and "Street" shall have the same meaning as defined in the Delhi Police Act, 1978. (c) "Explosive" shall have the same meaning as defined in the Indian Explosives Act, 1884. 3. Control of carrying explosives :- No person shall carry or cause to be carried in any street or public place any quantity of gun powder exceeding 5 lbs. in weight, or any quantity of safety cartridges exceeding 30 lbs. in weight or any quantity exceeding 5 lbs. in weight of any other explosive except explosives of the 7th (Firework) Class, unless authorised by a permit granted to him by the Commissioner of Police or any other officer specially authorised by him. Such permit shall be in Form A in the schedule hereto annexed : Provided that nothing in these regulations shall be held to authorised carrying in any street of public place of any explosive of the 5th fulminate Class, or of any explosive the possession whereof is for the time being prohibited absolutely by notification of the Government of India under section 6 of the Indian Explosives Act, 1884. 4. . :- No person shall carry or. cause to be carried in any street or public place a greater quantity of a specified explosive than is specified in any permit granted in respect thereof. 5. . :- No detonator shall be carried or be caused to be carried alongwith any other explosive. 6. . :- No package of explosive shall be carried in any street or public place unless there shall be affixed (on the outside of such package) in conspicuous characters by means of brand or securely attached label or mark the word 'Explosive' followed by the name of the explosive, or other description of the contents and the name and address of the owner or sender. 7. . :- No person or persons in whole charge any explosive is being carried in any street or public place shall smoke or shall allow any smoking fire artificial light striking of matches or any article which is liable to cause or communicate fire or explosion to be dangerously near the same. 8. . :- No person shall carry any explosive through any street or public place other than those shown in the permit (if any) granted in respect thereof by the Commissioner of Police or any other officer specially authorised by him in this behalf. 9. . :- No explosive shall be carried in any street or public place except during such hours as may be directed in the permit (if any) granted b y the Commissioner of Police or any other officer specially authorised by him in respect thereof. 10. . :- A person carrying any explosive or in charge of a vehicle carrying any explosive from one place to another shall not stop unnecessarily in any street or public place where such stopping would be attended with public danger. 11. . :- Any person desiring to remove or cause to be removed from any Magazine or other place to any Railway Station or other place in Delhi any quantity of explosive shall, after having obtained the necessary permit to transport the same from the Commissioner of Police or other officer specially authorised by him in this behalf in Form 'A' in the Schedule hereto annexed, cause the same to be carried to its destination by car, vehicle or other means of conveyance, and such explosive if conveyed by car or vehicle must be effectually and completely covered with tarpauline to protect it against communication with fire, and the cart or vehicle so employed must be of a covered pattern approved by the Commissioner of Police or any other officer, specially authorised by him, in this behalf : Provided that any explosive of the Ist (Ammunition) Class when transported to any place within Delhi shall be transported in quantities not exceeding 100 lbs. in weight at any one time, and shall be carried to its destination by mazdoors who shall not individually carry more than 25 lbs. weight each, and who shall be started one after the other from the place of despatch with time intervals of not less than fifteen minutes between the mazdoor and his followers. Any person causing any such explosive to be removed or attending to or superintending the removal of the same shall be responsible for any breach of these Regulations.