Section 25 in The Multimodal Transportation of Goods Act, 1993
25. Jurisdiction for instituting action.—
Any party to the multimodal transport contract may institute an action in a court which is competent and within the jurisdiction of which is situated one of the following places, namely:—(a)the principal place of business, or, in the absence thereof, the habitual residence, of the defendant; or(b)the place where the multimodal transport contract was made, provided that the defendant has a place of business, branch or agency at such place; or(c)the place of taking charge of the goods for multimodal transportation or the place of delivery thereof; or(d)any other place specified in the multimodal transport contract and evidenced in the multimodal transport document.
