Section 91 in The Central Motor Vehicles Rules, 1989
91. Definitions.
- In this Chapter, unless the context otherwise requires,(a)class label, in relation to any dangerous or hazardous goods, means the class label specified in column 3 of the Table to rule 137;(b)consignor, in relation to dangerous or hazardous goods intended for transportation by a goods carriage, means the owner of such dangerous or hazardous goods;(c)dangerous or hazardous goods, means the goods of dangerous or hazardous nature to human life specified in Tables I, II, and III to rule 137;(d)emergency information panel, means the panel specified in rule 134;(e)primary risk, in relation to any dangerous or hazardous goods, means the most potent risk which such goods give rise to;(f)subsidiary risk, in relation to any dangerous or hazardous goods, means the subsidiary risk which such goods are likely to give rise to in addition to the primary risk.
