Section 3(4) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(4)The provisions of sub-rules (1) and (2) shall not apply to--(a)the articles and substances classified as dangerous goods but otherwise required to be on board the aircraft in accordance with the pertinent airworthiness requirements and the operating regulations, or for such specialised purposes as are identified in the Technical Instructions;(b)specific articles and substances carried by passengers or crew members to the extent specified in the Technical Instructions.
