Section 2 in The Indian Carriage of Goods by Sea Act, 1925
2. Application of Rules.-
Subject to the provisions of this Act, the rules set out in the Schedule (hereinafter referred to as "the Rules") shall have effect in relation to and in connection with the carriage of goods by sea in ships carrying foods from any port in [the whole of India] [Substituted by A.L.O. 1950.] to any other port whether in or outside [the whole of India] [Substituted by A.L.O. 1950.].
