Section 7 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
7. Marking. - (1) Save as otherwise provided in the Technical Instructions, each package of dangerous goods shall be marked with the proper shipping name of its contents and, when assigned, the UN number and such other markings as may be specified in those Instructions.
(2)Save as otherwise provided in the Technical Instructions, each packaging manufactured to the specifications of the Technical Instructions shall be marked in accordance with the provisions of the Technical Instructions and no other packagings shall be so marked.(3)[ In addition to the languages required by the State of origin, English shall also be used for the markings related to dangerous goods.]
