Section 133 in The Central Motor Vehicles Rules, 1989
133. [ Responsibility of the driver. [Rule133 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
(1)The driver of a goods carriage transporting dangerous or hazardous goods shall ensure that the information given to him in writing under sub-rule (3) of rule132 is kept in the drivers cabin and is available at all time while the dangerous or hazardous goods to which it relates, are being transported.(2)Every driver of a goods carriage transporting any dangerous or hazardous goods shall observe at all times all the directions necessary for preventing fire, explosion or escape of dangerous or hazardous goods carried by him while the goods carriage is in motion, and when it is not being driven he shall ensure that the goods carriage is parked in a place which is safe from fire, explosion and any other risk, and at all times the vehicle remains under the control and supervision of the driver or some other competent person above the age of 18 years.]
