Section 6 in The Multimodal Transportation Of Goods (Amendment) Act, 2000
6. Amendment of section 9.-
In section 9 of the principal Act,-(i) for clause (a), the following clause shall be substituted, namely:-" (a) the general nature of the goods, the leading marks necessary for identification of the goods, the character of the goods (including dangerous goods), the number of packages or units and the gross weight and quantity of the goods as declared by the c nsignor;";(ii)for clause (h), the following clause shall be substituted, namely:-" (h) the date or the period of delivery of the goods by the multimodal transport operator as expressly agreed upon between the consignor and the multimodal transport operator;";(iii)for clause (k), the following clause shall be substituted, namely:-" (k) freight payable by the consignor or the consignee, as the case may be, to be mentioned only if expressly agreed by both the consignor and the consignee;";(iv)after clause (o), the following proviso shall be inserted, namely:-" Provided that the absence of any of the particulars listed above shall not affect the legal character of the multimodal transport document.".
