Section 9A in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
9A. [ Mis-declared or undeclared dangerous goods. [Substituted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)]
(1)The Operator or any other person directly or indirectly acting on his behalf for the acceptance or handling of baggage, cargo or mail, if notices or finds any mis-declared or undeclared goods, shall submit a report to the Director-General.(2)The report under sub-rule (1), in addition to such other relevant information, shall also contain the following information, namely:-(i)the name and address of person or operator reporting;(ii)the name and address of the shipper;(iii)date and location of detection of mis-declared or undeclared dangerous goods;(iv)class or division of dangerous goods with the proper shipping name and quantity of such dangerous goods;(3)On receipt of the report the Director-General shall, if considered necessary, order an investigation to determine the causes of mis-declared or un-declared dangerous goods and take preventive measures to avoid re-occurrence of such occurrences.]
