Section 13(1) in The Multimodal Transportation of Goods Act, 1993
(1)The multimodal transport operator shall be liable for loss resulting from—(a)any loss of, or damage to, the consignment;(b)delay in delivery of the consignment and any consequential loss or damage arising from such delay,where such loss, damage or delay in delivery took place while the consignment was in his charge:Provided that the multimodal transport operator shall not be liable if he proves that no fault or neglect on his part or that of his servants or agents had caused or contributed to such loss, damage or delay in delivery:Provided further that the multimodal transport operator shall not be liable for loss or damage arising out of delay in delivery including any consequential loss or damage arising from such delay unless the consignor had made a declaration of interest in timely delivery which has been accepted by the multimodal transport operator.Explanation.—For the purposes of this sub-section, “delay in delivery” shall be deemed to occur when the consignment has not been delivered within the time expressly agreed upon or, in the absence of such agreement, within a reasonable time required by a diligent multimodal transport operator, having regard to the circumstances of the case, to effect the delivery of the consignment.
