The Multimodal Transportation of Goods Act, 1993

33 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — No person to carry on business without registration.
• Section 4 — Registration for multimodal transportation.
• Section 5 — Cancellation of registration.
• Section 6 — Appeal.
• Section 7 — Issue of multimodal transport document.
• Section 8 — Multimodal transport document to be regarded as document of title.
• Section 9 — Contents of multimodal transport document.
• Section 10 — Reservation in the multimodal transport document.
• Section 11 — Evidentiary effect of the multimodal transport document.
• Section 12 — Responsibility of the consignor.
• Section 13 — Basis of liability of multimodal transport operator.
• Section 14 — Limits of liability when the nature and value of the consignment have not been declared and stage of transport where loss or damage occurred is not known.
• Section 15 — Limits of liability when the nature and value of the consignment have not been declared and stage of transport where loss or damage occurred is known.
• Section 16 — Liability of the multimodal transport operator in case of delay in delivery of goods under certain circumstances.
• Section 17 — Assessment of compensation.
• Section 18 — Loss of right of multimodal transport operator to limit liability.
• Section 19 — Limit of liability of multimodal transport operator for total loss of goods.
• Section 20 — Notice of loss of or damage to goods.
• Section 20A — Period of responsibility.
• Section 21 — Special provision for dangerous goods.
• Section 22 — Right of multimodal transport operator to have lien on goods and documents.
• Section 23 — General average.
• Section 24 — Limitation on action.
• Section 25 — Jurisdiction for instituting action.
• Section 26 — Arbitration.
• Section 27 — Delegation of power.
• Section 28 — Multimodal transport contract to be made in accordance with this Act.
• Section 29 — Act of override other enactments.
• Section 30 — Power to make rules.
• Section 31 — Repealed.
• Section 32 — Repeal and savings.