Section 21 in The Emergency Risks (Goods) Insurance Scheme
21. Provision for safeguarding of property insurable under the scheme.
(1)A policy issued under this scheme may provide for safeguarding any property insurable under this scheme against loss or damage as a result of emergency risks or for minimising any such loss or damage.(2)Any condition imposed by the policy may require the person who is the owner or who is deemed to be the owner of the goods, to take such reasonable precautions in regard to the storage of the goods or the packing or transport thereof while they are in transit as may be necessary in order to eliminate or reduce the risk of loss or damage.
