Section 134 in The Central Motor Vehicles Rules, 1989
134. Emergency information panel.
(1)Every goods carriage used for transporting any dangerous or hazardous goods shall be legibly and conspicuously marked with an emergency information panel in each of the three places indicated in the Table below so that the emergency information panel faces to each side of the carriage and to its rear and such panel shall contain the following information, namely:(i)the correct technical name of the dangerous or hazardous goods in letters not less than 50 millimetres high;(ii)the United Nations class number for the dangerous or hazardous goods as given in Column 1, Table 1appended with rule 137, in numerals not less than 100 millimetres high;(iii)the class label of the dangerous or hazardous goods of the size of not less than 250 millimetres square;(iv)the name and telephone number of the emergency services to be contacted in the event of fire or any other accident in letters and numerals that are not less than 50 millimetres high and the name and telephone number of the consignor of the dangerous or hazardous goods or of some other person from whom expert information and advice can be obtained concerning the measures that should be taken in the event of an emergency involving such goods.(2)[ The information contained in sub-rule (1) shall also be displayed on the vehicle by means of a sticker relating to the particular dangerous or hazardous goods carried in that particular trip.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](3)[] [Sub-Rule(2) renumbered as sub-Rule(3) by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] Every class label and emergency information panel shall be marked on the goods carriage and shall be kept free and clean from obstructions at all times.
