(1)In the carriage of passengers, the liability of the carrier for each passenger is limited to the sum of 1,25,000francs. Where damages may be awarded in the form of periodical payments, the equivalent capital value of the said payments shall not exceed 1,25,000 francs.Nevertheless, by special contract, the carrier and the passenger may agree to a higher limit of liability.(2)In the carriage of registered luggage and of goods, the liability of the carrier is limited to a sum of 250 francs per kilogramme, unless the consignor has made, at the time when the package was handed over to the carrier, a special declaration of the value at delivery and has paid a supplementary sum if the case so requires. In that case, the carrier will be liable to pay a sum not exceeding the declared sum, unless he proves that that sum is greater than the actual value to the consignor at delivery.(3)As regards objects of which the passenger takes charge himself the liability of the carrier is limited to 5,000 francs per passenger.(4)The sums mentioned in this rule shall be deemed to refer to the French franc consisting of sixty-five and a half milligrammes gold of millesimal fineness nine hundred.
