Section 9A(2) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(2)The report under sub-rule (1), in addition to such other relevant information, shall also contain the following information, namely:-(i)the name and address of person or operator reporting;(ii)the name and address of the shipper;(iii)date and location of detection of mis-declared or undeclared dangerous goods;(iv)class or division of dangerous goods with the proper shipping name and quantity of such dangerous goods;
