Carriage of Goods

When does the liability terminate?

Transit of goods by the railways terminates on the arrival of the goods at the destination and the expiry of free days allowed for unloading of consignment from the railway wagon, without payment of demurrage. The liability of the railways as a carrier terminates with the termination of transit. However, for the period of 7 days after the termination of transit, the railway administration continues to be responsible as a bailee for loss, destruction, damage, deterioration or non-delivery of goods, except where the consignment is at owner's risk rate. After the expiry of 7 days the railways are not responsible.