Section 25(5) in Punjab Military Transport Act, 1916
(5)The responsibility of the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] for the loss, destruction or deterioration of goods deposited at a depot under this section shall be that of a bailee under section 151 and 152 of the Indian Contract Act, 1872, provided that the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] shall not be liable for any loss resulting in any way from the detention of the goods or from their sale under sub-section (4).
