Section 18(4) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(4)It shall be the responsibility of the transporter to ensure that the driver has ability to read and write at least one Indian language and English and also possess a certificate of having successfully passed a course constituting of a syllabus and periodicity as specified in Central Motor Vehicle Rules, 1899, connected with the transport of dangerous goods.
