33. Responsibilities of Board for loss, etc., of goods.
(1)Subject to the provisions of this Act, the responsibility of the Board for the loss, destruction or deterioration of goods of which it has taken charge shall, -(a)in the case of goods, received for carriage by railway, be governed by the provisions of the Railways Act, 1989 (Central Act 24 of 1989); and(b)in other cases, be that of a bailee under sections 151, 152 and 161 of the Indian Contract Act, 1872 (Central Act IX of 1872), as if the words "in the absence of any special contract" in section 152 of that Act has been omitted:Provided that no responsibility under this section shall attach to the Board -(i)until a receipt mentioned in sub-section (2) of section 32 is given by the Board; and(ii)after the expiry of such period as may be prescribed by regulations from the date of taking charge of such goods by the Board.(2)The Board shall not be in any way responsible for the loss, destruction or deterioration of, or damage to, the goods of which it has taken charge, unless notice of such loss, destruction or deterioration of or damage has been given within such period as may be prescribed by regulations made in this behalf from the date of taking charge of such goods by the Board under sub-section (2) of section 32.
