Marine Insurance Act, 1963
35. Nature of warranty
(1) A warranty, in the
following sections relating to warranties, means a promissory warranty, that is
to say a warranty by which the assured undertakes that some particular thing
shall or shall not be done, or that some condition shall be fulfilled, or
whereby he affirms or negatives the existence of a particular state of facts.
(2) A warranty may be
express or implied.
(3) A warranty, as
above defined, is a condition which must be exactly complied with, whether it
be material to the risk or not. If it be not so complied with, then, subject to
any express provision in the policy, the insurer is discharged from liability
as form the date of the breach of warranty, but without prejudice to any
liability incurred by him before that data.