Section 27 in The Marking Of Heavy Packages Act, 1951
27.
/1395The Convention concerning the Marking of the Weight on Heavy Packages transported by vessels adopted by the International Labour Conference in 1929 has been ratified by India. The Convention requires that any package or object of one thousand kilogrammes (one metric ton) or more gross weight consigned within the territory of any Member country for transport by sea or inland waterways should have its gross weight plainly and durably marked upon it on the outside before it is laoded on a ship and vessel. This will prevent heavy unmarked packages from being lifted by mechanical means which are intended for smaller loads. The purpose of the Bill is to give effect to the Convention in India." - Gazette of India, 1950, Pt. II, section 2, page 234.Amending Act 29 of 1961.-Section 3 of the Marking of Heavy Packages Act, 1951 (39 of 1951) requires every person consigning a heavy package for transport by sea or island waterways from any place in India to have marked thereon plainly, durably and conspicously the gross-weight of the package. Section 4 prescribes the penalty for the contravention of the provisions of section 3. The Act does not, howver, contain provisions for the appointment of officers or authorities for the enforcement of its provisions or defining their powers or for the procedure for the trial of offences under the Act. The Bill seeks to amend the Act to provide for these matters. - Gazette of India, 20-12-1960, Pt. II, section 2, Ext., p. 926.[25th June, 1951]BE An Act to give effect to the International Convention drawn up in Geneva on the 30th day of May, 1929, for the marking of weight on heavy packages transported by sea or inland waterways.
