Section 131(1) in The Central Motor Vehicles Rules, 1989
(1)It shall be the responsibility of the consignor intending to transport any dangerous or hazardous goods listed in Table III, to ensure the following, namely:(a)the goods carriage has a valid registration to carry the said goods;(b)the vehicle is equipped with necessary first-aid, safety equipment and antidotes as may be necessary to contain any accident;(c)that the transporter or the owner of the goods carriage has full and adequate information about the dangerous or hazardous goods being transported; and(d)that the driver of the goods carriage is trained in handling the dangers posed during transport of such goods.
