Report No. 21

51. Effect of transhipment, etc.-

Where, by a peril insured against, the voyage is interrupted at an intermediate port or place, under such circumstances as, apart from any special stipulation in the contract of affreightment, to justify the master in landing and re-shipping the goods or other movables, or in transhipping them and sending them on to their destination the liability of the insurer continues, notwithstanding the landing or transhipment.

[Cf. section 59, English Act]