Report No. 21
Clause 49
General.-This deals with delay in voyage
Unreasonable delay.-It is only unreasonable delay that brings the section into operation; further, the policy is not avoided ab initio but the insurer is discharged from liability as from the time the delay becomes unreasonable.
When delay excused.-Where entry to a port is delayed because of weather conditions (for example, cyclonic storms), the delay would not be "unreasonable". See also section 49 of the English Act for other excuses for delay.
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