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Union of India - Section
Section 21st in The Indian Carriage of Goods by Sea Act, 1925
21st. September 1925
An Act to amend the Law with respect to the carriage of goods by sea.WHEREAS at the International Conference on Maritime Law held at Brussels in October, 1922, the delegates at the Conference, [* * * *] [Words "including the delegates representing His Majesty" omitted by the Repealing and Amending Act, 1964 (52 of 1964), S.3 and Sch. II (29-12-1964).] agreed unanimously to recommend their respective Governments to adopt as the basis of a convention a draft convention for the unification of certain rules relating to bills of lading;AND WHEREAS at a meeting held at Brussels in October, 1923, the rules contained in the said draft convention were amended by the Committee appointed by the said Conference;[AND WHEREAS the said rules were amended by the Protocol signed at Brussels on 23rd February, 1968 and by the Protocol signed at Brussels on 21st December, 1979;] [Inserted by Sch.Part II of The Multimodal Transportation of Goods Act, 1993 (28 of 1993).][AND WHEREAS it is expedient that the said rules as so amended and set out with modifications in the Schedule, subject to the provisions of this Act, have the force of law with a view to establishing the responsibilities, liabilities, rights and immunities attaching to carriers under bills of lading; It is hereby enacted as follows] [Para 3 substituted for original Paras 3 and 4 by the Repealing and Amending Act, 1964 (52 of 1964), S.3 and Sch. II (29-12-1964).]:-| Additional Information6 |
| The Act has been extended to the new Provinces and Merged States by the Merged States (Laws) Act, 1949 (59 of 1949), S.3 (1-1-1950) and to the Union Territories of Manipur, Tripur and Vindhya Pradesh by the Union Territories (Laws) Act, 1950 (30 of 1950), S.3 (16-4-1950).Vindhya Pradesh now forms part of State of Madhya Pradesh - See Act 37 of 1956, S.9 (1) (e); but Manipur and Tripura are States now - See Act 81 of 1971.It has now been extended to the Union Territories of-(1) Goa, Daman and Diu by Reg.12 of 1962.(2) Pondicherry by Reg.7 of 1963 (w.e.f.1-10-1963).(3) Lakshadweep Islands by Reg.8 of 1965 & Act 34 of 1973. |