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Union of India - Act

Multi Modal Transport Document Rules, 1994

UNION OF INDIA
India

Multi Modal Transport Document Rules, 1994

Rule MULTI-MODAL-TRANSPORT-DOCUMENT-RULES-1994 of 1994

  • Published on 9 March 1994
  • Commenced on 9 March 1994
  • [This is the version of this document from 9 March 1994.]
  • [Note: The original publication document is not available and this content could not be verified.]
Multi Modal Transport Document Rules, 1994Published vide G.S.R. 311 (E), dated 9.3.1994, published in the Gazette of India, Ext., Pt.II, Section 3(i), dated 9.4.1994.

221.

In exercise of the powers conferred by section 30 of the Multi modal Transportation of Goods Act,1993 (28 of 1993) the Central Government hereby makes the following rules namely:

1. Short title and commencement

(1)These rules may be called The Multi modal Transport Document Rules, 1994 .
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions

.In these rules, unless the context otherwise requires
(a)Act means the Multi modal Transportation of Goods Act, 1993;
(b)document means the Multi modal Transport Document referred to in section 7 of the Act;
(c)The words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.

3. Contract for Multi modal Transportation

.Where the consignor and the Multi modal Transport Operator have entered into a contract for the Multi modal Transportation and the Multi modal Transport Operator has taken charge of the goods, he shall issue a document, a model of which may be prescribed by the competent authority by a Special or General Order, with the approval of the Central Government.