Section 13 in The Emergency Risks (Goods) Insurance Scheme
13. Date of effect of policies.
(1)Where the policy of insurance is in relation to goods in respect of which the person who is the owner or is deemed to be the owner thereof is compelled to take out policy of insurance in accordance with the provisions of paragraph 4, the policy shall be issued so as to take effect from the date on which he becomes so liable, or the date on which premium is paid whichever is later.(2)Where the policy of insurance is in relation to goods which are not compulsorily insurable, but may be insured under paragraph 5, the policy shall be issued so as to take effect from the date of commencement of the policy as stated in the application or from the date of payment of the premium whichever is later.(3)For the purposes of sub-paragraph (1) any person who is the owner or is deemed to be the owner of goods which are insurable under this scheme shall be required to indicate in his application the date on which he becomes or has become so liable.
