(2)Where the carriage of any goods is permitted under sub-rule (1), it shall be the duty of the pilot, the consignor and every person concerned with the booking, handling or carriage of such goods, to take all precautions to avoid danger to the aircraft or to the persons on board or to any other person or property and in particular, to ensure that-(a)the goods are so packed, protected and secured as to avoid any possibility of them being a source of danger;(b)the goods are so carried as not be accessible to the passengers on board the aircraft; and(c)the nature of the goods is clearly and conspicuously marked on the package containing them.
