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Section 1453 in Indian Bills of Lading Act, 1856
1453.
[11th April, 1956]An Act to amend the law relating to Bills of LadingPreamble.- Whereas by the custom of merchants a bill of lading of goods being transferable by endorsement, the property in the goods may thereby pass to the endorsee, but nevertheless all rights in respect of the contract contained in the bill of lading continue in the original shipper or owner, and it is expedient that such rights should pass with the property; And whereas it frequently happens that the goods in respect of which bills of lading purport to be signed have not been laden on board, and it is proper that such bills of lading in the hands of a bona fide holder for value should not be questioned by the master or other person signing the same, on the ground of the goods not having been laden as aforesaid, it is enacted as follows :This Act is based on the Bills of Lading Act, 1855 (18 and 19 Vict. c. 111), Act IX of 1856 has been declared to be in force in the whole of British India, except the Scheduled Districts, by the Laws Local Extent Act (15 of 1874), section 3.It has been declared by notification under S.3(a) of the Scheduled Districts Act (14 of 1874), to be in force in the following Scheduled Districts :| West Jalpaiguri | See Gazette of India | 1881. Pt. I., p. 74. |
| The Districts of Hazaribagh, Lohardaga (now the Ranchi District); (See Calcutta Gazette 1899, Pt. 1, p. 44) and Manbhum, and Pargana Dalbhum and the Kolhan in the District of Singbhum. | See Gazette of India | 1881, Pt. I., p.504. |
| Assam (except the North Lushai Hills) | See Gazette of India | 1897, Pt. I., p.29. |