Section 131(2) in The Central Motor Vehicles Rules, 1989
(2)Every consignor shall supply to the owner of the goods carriage, full and adequate information about the dangerous or hazardous goods being transported as to enable such owner and its driver to,(a)comply with the requirements of rules 129 to 137 (both inclusive) of these rules; and(b)be aware of the risks created by such goods to health or safety of any person.
