LexSection 16 — Notice for institution of a suit.
The Carriage by Road Act, 2007
No suit or other legal proceeding shall be instituted against a common carrier for any loss of, or damage to, the consignment, unless notice in writing of the loss or damage to the consignment has been served on the common carrier before the institution of the suit or other legal proceeding and within one hundred and eighty days from the date of booking of the consignment by the consignor.Open in Lexace · Ask the AI about this section