The Explosives Act, 1884

29 sections.

Section 1 — Short title
Section 2 — Commencement.
Section 3 — Repealed.
Section 4 — Definitions.
Section 5 — Power to make rules as to licensing of the manufacture, possession, use, sale, transport and import and Export of explosives.
Section 5A — Persons already in business in respect of certain explosives to carry on such business without licence for a certain period.
Section 6 — Power for Central Government to prohibit the manufacture, possession or importation of specially dangerous explosives.
Section 6A — Prohibition of manufacture, possession, sale or transport of explosives by young persons and certain other persons
Section 6B — Grant of licences
Section 6C — Refusal of licences.
Section 6D — Licensing authority competent to impose conditions in addition to prescribed conditions
Section 6E — Variation, suspension and revocation of licences.
Section 6F — Appeals
Section 7 — Power to make rules conferring powers of inspection, search, seizure, detention and removal.
Section 8 — Notice of accidents.
Section 9 — Inquiry into accidents.
Section 9A — Inquiry into more serious accidents
Section 9B — Punishment for certain offences
Section 9C — Offences by companies.
Section 10 — Forfeiture of explosives.
Section 11 — Distress of aircraft or vessel
Section 12 — Abetment and attempts.
Section 13 — Power to arrest without warrant persons committing dangerous offences.
Section 14 — Saving and power to exempt.
Section 15 — Saving of Arms Act, 1959.
Section 16 — Saving as to liability under other law.
Section 17 — Extension of definition of “explosive” to other explosive substances.
Section 17A — Power to delegate
Section 18 — Procedure for making, publication and confirmation of rules.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.