5. Power to make rules as to licensing of the manufacture,possession, use, sale, transport and import and export of explosives.-(1) The Central Government may for any part of 1*[India] 2*** makerules 3 consistent with this Act to regulate or prohibit, except underand in accordance with the conditions of a license granted as providedby those rules, the manufacture, possession, use, sale, 4*[transport,import and export] of explosives, or any specified class ofexplosives.(2) Rules under this section may provide for all or any of thefollowing, among other matters, that is to say:--(a) the authority by which licenses may be granted;(b) the fees to be charged for licenses, and the other sums (if any)to be paid for expenses by applicants for licenses;(c) the manner in which applications for licenses must be made, andthe matters to be specified in such applications;(d) the form in which, and the conditions on and subject to which,licenses must be granted;(e) the period for which licenses are to remain in force; 5***6*[(ee) the authority to which appeals may be preferred under section6F, the procedure to be followed by such authority and the periodwithin which appeals shall be preferred, the fees to be paid inrespect of such appeals and the circumstances under which such feesmay be refunded;(eea) the total quantity of explosives that a licensee can purchase ina given period of time;(eeb) the fees to be charged by the Chief Controller of Explosives orany officer authorised by him in this behalf, for services rendered inconnection with the manufacture, transport, import or export ofexplosives;]----------------------------------------------------------------------1. Subs. by Act 3 of 1951, s. 3 and Sch., for "Part A States andPart C States". 2. The words "and each L. G., with the previoussanction of the G. G. in C., may for any part of the territoriesunder its administration" rep. by the A. O. 1937. 3. For theExplosive Rules, 1940, made under ss. 5 and 7, see Gazette of India,Extraordinary, 1940, p. 749. 4. Subs. by Act 32 of 1978, s. 5,for "transport and importation" (w.e.f. 2-3-1983). 5. The word"and" omitted by s. 5, ibid. (w.e.f. 2-3-1983). 6. Ins. by s.5, ibid. (w.e.f. 2-3-11983).21(f) the exemption absolutely or subject to conditions of anyexplosives 1*[or any person or class of persons] from the operation ofthe rules. 5* * * * *