Section 18 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
18. Responsibilities of Transporter.
(1)The transporter of every goods carriage transporting dangerous goods shall ensure that the driver of the goods carriage has received adequate instructions and training to enable him to understand the nature of the dangerous goods being transported by him, the nature of the risks arising out of such goods, precautions he should take while the goods carriage is in motion or stationary and the action he has to take in case of any emergency.(2)It shall be the responsibilities of the transporter of the goods carriage transporting any dangerous goods to ensure the following :-(a)that the goods carriage has a valid registration to carry said goods and the said carriage is safe for the transport of the said goods; and(b)the vehicle is equipped with necessary first-aid safety equipment toolbox and antidotes as may be necessary to contain any accident.(3)It shall be the responsibility of the transporter to ensure that the driver of the goods carriage holds a valid driving licence.(4)It shall be the responsibility of the transporter to ensure that the driver has ability to read and write at least one Indian language and English and also possess a certificate of having successfully passed a course constituting of a syllabus and periodicity as specified in Central Motor Vehicle Rules, 1899, connected with the transport of dangerous goods.
