(1)Receipt by the person entitled to delivery of luggage or goods without complaint is prima facie evidence that the same have been delivered in good condition and in accordance with the document of carriage.(2)In the case of damage, the person entitled to delivery must complain to the carrier forthwith after the discovery of the damage, and, at the latest within three days from the date of receipt in the case of luggage and seven days from the date of receipt in the case of goods. In the case of delay the complaint must be made at the latest within fourteen days from the date on which the luggage or goods have been placed at his disposal.(3)Every complaint must be made in writing upon the document of carriage or by separate notice in writing despatched within the times aforesaid.(4)Failing complaint within the time aforesaid, no action shall lie against the carrier, save in the case of fraud on his part.
