The Indian Carriage of Goods by Sea Act, 1925
[Act No. 26 of 1925]
[21st September, 1925.]
| Contents | |
| Sections | Particulars |
| Title | The Indian Carriage of Goods by Sea Act, 1925 |
| 1. | Short title and extent |
| 2. | Application of Rules |
| 3. | Absolute warranty of sea worthiness not to be implied in contracts to which Rules apply |
| 4. | Statement as to application of Rules to be included in bills of lading |
| 5. | Modification of Article VI of Rules in relation to goods carried in sailing ships and by prescribed routes |
| 6. | Modification of Rules 4 and 5 of Article III in relation to bulk cargoes |
| 7. | Saving and operation |
| The Schedule | Rules Relating to Bills of Lading |
| Article I | Definitions |
| Article II | Risks |
| Article III | Responsibilities and Liabilities |
| Article IV | Rights and Immunities |
| Article V | Surrender of Rights and Immunities, and Increase of Responsibilities and Liabilities |
| Article VI | Special Conditions |
| Article VII | Limitations on the Application of the Rules |
| Article VIII | Limitation of liability |
| Article IX | The monetary units mentioned in these Rules are to be taken to be gold value |
