Section 19 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
19. Responsibility of the driver.
- Every driver of a goods carriage transporting dangerous goods shall observe at all times all the precautions necessary for preventing fire, explosing or escape of dangerous goods carried by him while goods carriage in motion and when it is not being driven he shall ensure that the goods carriage is parked in a place which is safe from fire, explosion and any other risks and is at all times under control and supervision of himself or some other competent person above the age of 18 years.
