Section 7 in The Multimodal Transportation of Goods Act, 1993
7. Issue of multimodal transport document.—
(1)Where the consignor and the multimodal transport operator have entered into a contract for the multimodal transportation and the multimodal transport operator has taken charge of the goods, he shall, at the option of the consignor, issue a negotiable or non-negotiable multimodal transport document:Provided that the multimodal transport operator shall issue the multimodal transport document only after obtaining, and during the subsistence of a valid insurance cover.(2)The multimodal transport document shall be signed by the multimodal transport operator or by a person duly authorised by him.
