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Union of India - Section

Section 5 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

5. Packing. - (1) Dangerous goods shall be packed in accordance with the requirements specified in the Technical Instructions in addition to the provisions of this rule.

(2)It shall be ensured that no harmful quantity of a dangerous substance adheres to the outside of the packagings used for the transport of the dangerous goods.
(3)Packagings used for the transport of dangerous goods by air shall be of good quality and shall be constructed and securely closed so as to prevent leakage which might be caused in normal conditions of transport by changes in temperature, humidity or pressure, or by vibration.
(4)The packagings shall be suitable for the contents and the packagings in direct contact with dangerous goods shall be resistant to any chemical or other action of such goods.[(4-A) Packagings shall meet the material and construction specifications contained in the Technical Instructions.(4-B) Packagings shall be tested in accordance with the provisions of the Technical Instructions.(4-C) Packagings for which retention of a liquid is a basic function, shall be capable of withstanding, without leaking, the pressure specified in the Technical Instructions.]
(5)Inner packagings used for the transport of the dangerous goods shall be packed, secured or cushioned in such a manner that no breakage or leakage shall be caused and these shall also control the movement of the dangerous goods within the outer packaging(s) during normal conditions of air transport and also the cushioning and absorbent materials shall not react dangerously with the contents of the receptacles.
(6)No packaging used for the transport of the dangerous goods shall be re--used unless,--
(a)it has been inspected and found free from corrosion or other damage; and
(b)all necessary precautions have been taken to prevent contamination of subsequent contents:
Provided that where it is not possible to properly clean a packaging already used for the transport of dangerous goods, then such an uncleaned empty packaging shall be transported by air following the same procedure as laid down for the transport of the dangerous goods for which such packagings has been used earlier.