Section 31 in Bengal Bonded Warehouse Association Act, 1838
31. Individual members not to be liable.-
And it is hereby enacted. that in order to define the liability of Proprietors of shares, and to save harmless themselves and their respec tive Heirs, Executors, Administrators, Representatives and Assigns, no Proprietor his Heirs. Executors, Administrators, Representatives or Assigns, shall be personally liable to any person or persons whatsoever by reason of being a Proprietor in any event, or for or on account of any acts, deeds, contracts or liabilities of the said Association, or of the Directors or Secretary thereof respectively, or under or by virtue of any judgment or decree in any action or suit, but that the party or parties having any legal or equitable demand or claim for or on the account last aforesaid, or having obtained such judgment or decree as last aforesaid, shall and may only recover the amount of such demand, claim, judgment or decree from and out of or to the whole extent of the paid up Capital, accumulated Funds, Lands, Messuages, Tenements, Hereditaments and Premises whatsover and wheresoever, which may at the time belong to the said Association, or to which they may at the time be entitled.
