Report No. 01

F. Absolute liability for inherently dangerous things:

(a) A person in the possession of an inherently dangerous thing is liable to the same extent as the owner or occupier of dangerous premises,

(b) If a person delivers an inherently dangerous thing to another without warning him of its dangerous character, he is liable for injury caused by the chattel not only to the deliveree but also any third person.

(c) If a person places an inherently dangerous chattel in a situation easily accessible to a third person who sustains damage from it, he is liable for the damage.