Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR THE CARRYING IN STREETS AND PUBLIC PLACES OF GUN POWDER AND OTHER EXPLOSIVE SUBSTANCES UNDER SECTION 3 OF DELHI CONTROL OF CARRYING EXPLOSIVES REGULATIONS, 1980 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . . . 8. . 9. . 10. . RULES FOR THE CARRYING IN STREETS AND PUBLIC PLACES OF GUN POWDER AND OTHER EXPLOSIVE SUBSTANCES UNDER SECTION 3 OF DELHI CONTROL OF CARRYING EXPLOSIVES REGULATIONS, 1980 RULES FOR THE CARRYING IN STREETS AND PUBLIC PLACES OF GUN POWDER AND OTHER EXPLOSIVE SUBSTANCES UNDER SECTION 3 OF DELHI CONTROL OF CARRYING EXPLOSIVES REGULATIONS, 1980 1. . :- 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 (Fireword) Class unless authorised by a permit granted to him by the Commissioner of Police. Such permit shall be in Form 'A' in the schedule hereto annexed : Provided that nothing in this rule shall be held to authorise the carrying in any street or public place of any explosive of the 5th (Fulminate) Class, or any other explosive whereof the possession is for the time being prohibited absolutely by Notification of the Government of India under section 6 of the Indian Explosives Act, 1884. 2. . :- 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. 3. . :- No detonators shall be carried or be caused to be carried alongwith any other explosive. 4. . :- 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 owners or senders. 5. . :- No person or persons in whose charge any explosive is being carried in any street or public place shall smoke or shall allow any smoking, fire, artificial light, matches or any article, which is liable to cause or communicate force or explosion, to be dangerously near the same. 6. . :- 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. . . :- 8. . :- A person carrying any explosive or in charge of a vehicle carrying an 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. 9. . :- Any person desiring to remove or to 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 in Form A in the schedule hereto annexed, cause the same to be carried to its destination by cart, vehicle or other means of conveyance, and such explosive if conveyed by cart or vehicle must be effectually and completely covered with tarpaulin to protect it against communication with fire and the cart or vehicle so employed must be of a covered pattern. Provided that any explosive of the 1st or 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 individually not carry more than 25 lbs. weight each, and who shall be started one after the other from the place of despatch with time interval of not less than fifteen minutes between the separate mazdoors. 10. . :- 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 this rule.