Section 4 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
4. Custody of unauthorised dangerous goods. - Where any officer authorised in this behalf by the Central Government has reason to believe that the provisions of this rule are, or are about to be, contravened, he may cause the dangerous goods in question to be placed under his custody pending detailed examination of the nature of the goods or pending a decision regarding the action, if any, to be taken in the matter.
[4-A. Classification of dangerous goods.- The dangerous goods shall be classified in accordance with the provisions of the Technical Instructions.]
