Section 8 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
8. Shipper's responsibilities. - (1) No shipper or his agent shall offer any package or overpack of dangerous goods for transport by air unless he has ensured that such dangerous goods are not forbidden for transport by air and are properly classified, packed, marked and labelled in accordance with the requirements specified in the Technical Instructions.
(2)Unless otherwise provided in these rules, no shipper or his agent shall offer dangerous goods for transport by air unless he has completed, signed and provided to the operator a dangerous goods transport document, as specified in the Technical Instructions.(3)The dangerous goods transport document shall bear a declaration [signed by the shipper or his agent] indicating that the dangerous goods are fully and accurately described by their proper shipping names and that they are classified, packed, marked, labelled and in proper condition for transport by air as per requirements of the Technical Instructions.(4)[ In addition to the languages required by the State of origin, English shall also be used in the dangerous goods transport document.] [Inserted by G.S.R. 600, dated 27.9.2006 (w.e.f. 28.9.2006). ]
