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Multimodal Transportation of Goods Act, 1993 14. Limits of liability when the nature and value of the consignment have not been declared and stage of transport where loss or damage occurred is not known (1) Where a multimodal transport operator becomes liable for any loss of , or damage to, any consignment, the nature and value where of have not been declared by the consignor before such consignment has been taken in charge by the multimodal transport operator and the stage of transport at which such loss or damage occurred is not known, then the liability of the multimodal transport operator to pay compensation shall not exceed two Special Drawing Rights per kilogram of the gross weight of the consignment lost or damage or 666.67 Special Drawing Rights per package or unit lost or damaged, whichever is higher. Explanation. - For the purposes of this sub-section, where a container, pallet or similar article of transport is loaded with more than one package or unit, the package or units enumerated in the multimodal transport document, as packed in such container, pallet or similar article of transport shall be deemed as packages or units. (2) Notwithstanding anything contained in sub-section (1), if the multimodal transportation does not, according to the multimodal transport contract , include carriage of goods by sea or by inland waterways, the liability of the multimodal transport operator shall be limited to an amount not exceeding 8.33 Special Drawing Rights per kilogram of the gross weight of the goods lost or damaged.    |
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