Section 23 in The Multimodal Transportation of Goods Act, 1993
23. General average.—
Notwithstanding anything contained in any other provision of this Act, it shall be lawful for the parties to the multimodal transport contract to include in the multimodal transport document any provision relating to general average.Explanation.—For the purposes of this section, “general average” means loss, damage or expense reasonably incurred in order to avert danger to property in common peril and in the common interest involved in the multimodal transportation.
