Multimodal Transportation of Goods Act, 1993

[Act No. 28 of 1993 dated 2nd. April, 1993]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Regulation Of Multimodal Transportation
3	No person to carry on business without registration
4	Registration for multimodal transportation
5	Cancellation of registration
6	Appeal
Chapter III	Multimodal Transport Document
7	Issue of multimodal transport document
8	Multimodal transport document to be regarded as document of title
9	Contents of multimodal transport document
10	Reservation in the multimodal transport document
11	Evidentiary effect of the multimodal transport document
12	Responsibility of the consignor
Chapter IV	Responsibilities And Liabilities Of The Multimodal Transport Operator
13	Basis of liability of multimodal transport operator
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
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
16	Liability of the multimodal transport operator in case of delay in delivery of goods under certain circumstances
17	Assessment of compensation
18	Loss of right of multimodal transport operator to limit liability
19	Limit of liability of multimodal transport operator for total loss of goods
20	Notice of loss of or damage to goods
Chapter V	Miscellaneous
21	Special provision for dangerous goods
22	Right of multimodal transport operator to have lien on goods and documents
23	General average
24	Limitation on action
25	Jurisdiction for instituting action
26	Arbitration
27	Delegation of power
28	Multimodal transport contract to be made in accordance with this Act
29	Act to override other enactments
30	Power to make rules
31	Amendment of certain enactments
32	Repeal and savings
Schedule	Amendment of Certain Enactments

An Act to provide for the regulation of the multimodal transportation of goods, from any place in India, to a place outside India on the basis of a multimodal transport contract and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-