Section 18(1) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(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.
