Section 36 in The United Provinces Aerial Ropeways Act, 1922
36. Notification of claims to refunds of over charges and to compensation for losses.
- A person shall not be entitled to a refund of an overcharge in respect of animals or goods carried by an aerial ropeway or to compensation for the loss, destruction or deterioration of animals or goods delivered to be so carried, unless his claim to the refund or compensation has been preferred in writing by him or on his behalf to the promoter within six months from the date of the delivery of the animals or goods for carriage by the ropeway.
