Clause

Subject-matter

Chapter I

Preliminary

1

Short title, and commencement

2

Definitions

Chapter II

Marine Insurance

Contract of Marine Insurance

3

Marine insurance defined

4

Mixed sea and land risks

5

Lawful marine adventure

Insurable Interest

6

Insurable interest defined

7

Interests which may, in particular, be insured

8

Quantum of interest in certain cases

9

Avoidance of wagering contracts

10

When interest must attach

11

Right of mortgagee, consignee, etc., to insure on behalf of other persons interested

12

Reinsurance

Insurable value

13

Measure of insurable value

Chapter III

Disclosures and Representations

14

Marine insurance to be a contract of utmost good faith

15

Disclosure by assured

16

Disclosure by agent effecting insurance

17

Representations pending negotiation of contract

18

When contract is deemed to be concluded

Chapter IV

The Policy

19

Contract must be embodied in a policy

20

What policy must specify

21

Signature of insurer

22

Voyage and time policy

23

Designation of subject-matter

24

Valued policy

25

Unvalued policy

26

Floating policy by ship or ships

27

Form of, and construction of terms in, policy

28

Premium to be arranged

29

Double insurance

Chapter V

The Premium

30

When premium payable

31

Policy effected through broker

32

Effect of receipt on policy

Chapter VI

Warranties

33

Nature of warranty

34

Express warranty

35

Warranty must be complied with

36

When breach of warranty excused

37

Warranty of neutrality

38

No implied warranty of nationality

39

Warrant of good safety

40

Warranty of seaworthiness of ship

41

No implied warranty that goods art sea-worthy

42

Warranty of legality

Chapter VII

The Voyage

43

Implied condition as to commencement of risk

44

Alteration of port of departure

45

Sailing for different destination

46

Change of voyage

47

Deviation

48

Several ports of discharge

49

Delay in voyage

50

Excuses for deviation or delay

51

Effect of transhipment, etc.

Chapter VIII

Assignment of Policy

52

Transfer of policy of marine insurance

53

Assured having no interest cannot assign

54

Assignment of rights under policy of marine insurance

55

Assignment of interest

56

Overriding effect of Chapter

Loss and Abandonment

57

Included and excluded losses

58

Partial and total loss

59

Actual total loss

60

Missing ship

61

Constructive total loss defined

62

Effect of constructive total loss

63

Notice of abandonment

64

Effect of abandonment

Chapter X

Partial Losses (Including Salvage And Central Average And Particular Charges)

65

Particular average loss

66

Salvage charges

67

General average loss

Chapter XI

Measure of Indemnity

68

Extent of liability of the insurer for loss

69

Total loss

70

Partial loss of ship

71

Partial loss of freight

72

Partial loss of goods, merchandise, etc

73

Apportionment of valuation

74

General average contributions and salvage charges

75

Liabilities to third parties

76

General provisions as to measure of indemnity

77

Particular average warranties

78

Successive losses

79

Suing and labouring clause

Chapter XII

Rights of Insurer on Payment

80

Right of subrogation

81

Right of contribution

82

Effect of under-insurance

Chapter XIII

Return of Premium

83

Enforcement of return

84

Return by agreement

85

Return for failure of consideration

Chapter XIV

Mutual Insurance

86

Modification of Act in case of mutual insurance

Chapter XV

Miscellaneous

87

Ratification by assured

88

Implied obligations varied by agreement or usage

89

Reasonable time, etc., a question of fact

90

Slip as evidence

91

Savings