2112. Responsibility of Commissioners for loss, destruction or deterioration of animals or goads.- (1) The responsibility of the Commissioners for the loss, destruction or deterioration of animals or goods, whether landed for import or received for export or for carriage by railway,
during such time as the same remain in the possession or under the control of the Commissioners,shall, subject to the other provisions of this Act, and, in the case of animals or goods received for carriage by railway, subject also to the provisions of the Indian Railways Act, 1890 (IX of 1890), be that of a bailee under sections 151, 152 and 161 of the Indian Contract Act, 1872 (IX of 1872), omitting the words "in the absence of any special contract" in section 152 of the last-mentioned Act.(2)With the previous sanction of the 3[Central Government] and under such circumstances and conditions as the 3[Central Government] may prescribe, the Commissioners may enter into an agreement relating to animals or goods landed for import or received for export or for carriage by railway, which may impose upon the Commissioners a greater responsibility than that imposed by sub-section (1).(3)Every such agreement must be in writing and must be signed by, or on behalf of, the Commissioners.
