Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(4)The packagings shall be suitable for the contents and the packagings in direct contact with dangerous goods shall be resistant to any chemical or other action of such goods.[(4-A) Packagings shall meet the material and construction specifications contained in the Technical Instructions.(4-B) Packagings shall be tested in accordance with the provisions of the Technical Instructions.(4-C) Packagings for which retention of a liquid is a basic function, shall be capable of withstanding, without leaking, the pressure specified in the Technical Instructions.]