Section 131 in The Central Motor Vehicles Rules, 1989
131. [ Responsibility of the consignor for safe transport of dangerous or hazardous goods. [Rule131 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
(1)It shall be the responsibility of the consignor intending to transport any dangerous or hazardous goods listed in Table III, to ensure the following, namely:(a)the goods carriage has a valid registration to carry the said goods;(b)the vehicle is equipped with necessary first-aid, safety equipment and antidotes as may be necessary to contain any accident;(c)that the transporter or the owner of the goods carriage has full and adequate information about the dangerous or hazardous goods being transported; and(d)that the driver of the goods carriage is trained in handling the dangers posed during transport of such goods.(2)Every consignor shall supply to the owner of the goods carriage, full and adequate information about the dangerous or hazardous goods being transported as to enable such owner and its driver to,(a)comply with the requirements of rules 129 to 137 (both inclusive) of these rules; and(b)be aware of the risks created by such goods to health or safety of any person.(3)It shall be the duty of the consignor to ensure that the information is accurate and sufficient for the purpose of complying with the provisions of rules 129 to 137 (both inclusive) of these rules.]
