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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(6)No packaging used for the transport of the dangerous goods shall be re--used unless,--
(a)it has been inspected and found free from corrosion or other damage; and
(b)all necessary precautions have been taken to prevent contamination of subsequent contents:
Provided that where it is not possible to properly clean a packaging already used for the transport of dangerous goods, then such an uncleaned empty packaging shall be transported by air following the same procedure as laid down for the transport of the dangerous goods for which such packagings has been used earlier.