Carriage of Goods

Rights

The common carrier has the right to refuse carriage of goods in the following circumstances:

• If he has insufficient or no room in his carrier
• If the goods are of a type other than what he professes to carry
• If the goods are not required to be carried by his customary route or to his usual destination.
• If the goods are dangerous to carry or expose him to risk.
• If the goods to be carried are not offered at a reasonable time and in reasonable manner.
• If the consignor is not prepared to pay reasonable amount in advance.