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Union of India - Section

Section 129 in The Central Motor Vehicles Rules, 1989

129. Transportation of goods of dangerous or hazardous nature to human life.

(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).]
(2)[ One year from the date of commencement of Central Motor Vehicles (Amendment) Rules, 1993, every goods carriage carrying goods of dangerous or hazardous nature to human life,shall be fitted with tachograph (an instrument to record the lapse of running time of the motor vehicle; time speed maintained,acceleration, deceleration, etc.) conforming to the specifications of the Bureau of Indian Standards.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).][129-A. Spark arrester. [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]- Six months from the date of commencement of Central Motor Vehicles (Amendment)Rules, 1993, every goods carriage carrying goods of dangerous or hazardous nature to human life shall be fitted with a spark arrester.]