Section 18(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(2)It shall be the responsibilities of the transporter of the goods carriage transporting any dangerous goods to ensure the following :-(a)that the goods carriage has a valid registration to carry said goods and the said carriage is safe for the transport of the said goods; and(b)the vehicle is equipped with necessary first-aid safety equipment toolbox and antidotes as may be necessary to contain any accident.
