Section 129(1) in The Central Motor Vehicles Rules, 1989
(1)Every owner of a goods carriage transporting any dangerous or hazardous goods shall, in addition to complying with the provisions of any law for the time being in force in relation to any category of dangerous or hazardous goods, comply with the following conditions, namely:(i)every such goods carriage, carrying the same type of dangerous or hazardous goods (whether in bulk or in packages), shall display a distinct mark of the class lable appropriate to the type of dangerous or hazardous goods specified in column 3 of the Table I to rule 137;(ii)every package containing dangerous or hazardous goods shall display the distinct class labels appropriate to the type of dangerous or hazardous goods specified in column 3 of the Table I to rule137;(iii)in the case of packages containing goods listed in Table III in rule 137 and which represents two hazards as given in column 2 thereof, such packages shall display distinct labels to indicate both the hazards;(iv)[ every goods carriage carrying any dangerous or hazardous goods shall be equipped with safety equipments for preventing fire, explosion or escape of hazardous or dangerous goods.] [Added by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
