Section 2(m) in The Multimodal Transportation of Goods Act, 1993
(m)“multimodal transport operator” means any person who—(i)concludes a multimodal transport contract on his own behalf or through another person acting on his behalf;(ii)acts as principal, and not as an agent either of the consignor, or consignee or of the carrier participating in the multimodal transportation, and who assumes responsibility for the performance of the said contract; and(iii)is registered under sub-section (3) of section 4;
