Multimodal Transportation of Goods Act, 1993

25. Jurisdiction for instituting action

Any party to the multimodal transport contract may institute an action in a court which is competent and within the jurisdiction of  which is situated one of the   following places, namely:-

(a) the principal place of business, or, in the absence thereof, the habitual residence, of the defendant; or

(b) the place where the multimodal transport contract was made, provided that the defendant has a place of business, branch or agency at such place; or

(c) the place of taking charge of the goods for multimodal transportation or the place of delivery thereof; or

(d) any other place specified in the  multimodal transport contract and evidenced in the multimodal transport document.