91. Commissioners to grant receipts for goods landed by them.- (1) Whenever any goods shall be landed by the Commissioners from any vessel under the powers by this Act conferred on them, they shall if thereunto required, give to the person in charge of such vessel a receipt in the form or to the effect prescribed in the 4[Second] Schedule; and may, in any such receipt, include all goods landed from such vessel during one day.
(2)Liability for loss, etc. of goods to cease when once landed.- No person to whom such receipt shall have been so given, nor the master nor owner of the vessel from which the goods in respect of which such receipt shall be given may have been landed, shall be liable for any loss or damage to such goods which may occur after they shall have been so landed.
