Section 12A in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
12A. [ Establishment and Approval of Training Programme - (1) Initial and recurrent dangerous goods training programmes shall be established and maintained by or on behalf of, -
(a)shippers of dangerous goods including packers and persons or organisations undertaking the responsibilities of the shipper;(b)operators;(c)ground handling agencies which perform, on behalf of the operator, the act of accepting handling, loading, unloading, transferring or other processing of cargo;(d)ground handling agencies located at an airport which perform, on behalf of the operator, the act of processing passengers;(e)agencies, not located at an airport, which perform on behalf of the operator, the act of checking in passengers;(f)freight forwarders; and(g)agencies engaged in the security screening of passengers and their baggage and cargo.(2)Training shall be provided in the requirements commensurate with the responsibilities of the personnel being trained and such training shall include, -(a)general familiarisation training aimed at providing familiarity with the general provisions(b)function-specific covering the hazards presented by dangerous goods, safe handling and emergency response procedure.(c)safety training covering the hazards presented by dangerous goods, safe handling and emergency response procedure.(3)A training programme established and maintained by or on behalf of an Indian operator or by any other agency in India shall be subjected to review and approval by the Director-General.(4)The training programme established and maintained by or on behalf of a foreign operator for their own staff shall be accepted as valid by the Director-General in such form and contain such particulars or documents as may be specified by him.(5)An application for grant of approval under sub-rule (3) shall be made to the Director-General in such form and contain such particulars or documents as may be specified by him.(6)The Director-General or any other officer authorised in this behalf by the Central Government may, on being satisfied, grant approval to an organisation to establish or maintain the training programme.(7)Unless suspended or cancelled, the approval granted under sub-rule (6) shall remain valid for a period not exceeding one year, which may be renewed for a period not exceeding one year, which may be renewed for a period not exceeding one year at a time.(8)A fee of rupees fifty thousand shall be payable for the grant of approval and rupees twenty-five thousand shall be payable for renewal thereof.(9)The fee shall be paid by crossed Indian Postal Order or Demand Draft drawn in favour of Pay and Accounts Office, Director General of Civil Aviation, Ministry of Civil Aviation, New Delhi.]
