50. Non-liability for loss of instrument sent under section 42.
(1)If any instrument sent to the Collector under subsection (2) of section 42 is lost, destroyed or damaged during transmission, the person sending the same shall not be liable for such loss, destruction or damage.(2)When any instrument is about to be so sent, the person from whose possession it came into the hands of the person impounding the same require a copy thereof to be made at the expense of such first mentioned person and authenticated by the person impounding such instrument.Analogous Law. - Section 46 of the repealed Act.
