Section 11 in The Multimodal Transportation of Goods Act, 1993
11. Evidentiary effect of the multimodal transport document.—
Save as provided in section 10,—(a)the multimodal transport document shall be prima facie evidence of the fact that the multimodal transport operator has taken charge of the goods as described in the document; and(b)no proof to the contrary by the multimodal transport operator shall be admissible if the multimodal transport document is issued in negotiable form and has been transmitted to the consignee or transferred by the consignee to a third party, if the consignee or the third party has acted in good faith relying on the description of the goods in the document.
