(1)A person shall not be entitled to claim compensation against a railway administration for the loss, destruction, damage, deterioration or non-delivery of goods carried by railway, unless a notice thereof is served by him or on his behalf,—(a)to the railway administration to which the goods are entrusted for carriage; or(b)to the railway administration on whose railway the destination station lies, or the loss, destruction, damage or deterioration occurs,within a period of six months from the date of entrustment of the goods.
