Multimodal Transportation of Goods Act, 1993

2. Definitions

In this Act, unless the context otherwise requires,-

(a) "carrier" means a person who is engaged in the business of transporting for hire goods by road, rail, inland waterways or sea;

(b) "competent authority" means any person or authority authorized by the Central Government, by notification in the Official Gazette, to perform the functions of the competent authority under this Act;

(c) "consignee" means the person named as consignee in the multimodal transport contract;

(d) "consignment" means the goods entrusted to a multimodal transport operator for multimodal transportation;

(e) "consignor" means the person, named in the multimodal transport contract as consignor, by whom or on whose behalf the goods covered by such contract are entrusted to a multimodal transport operator for multimodal transportation;

(f) "delivery" means,-

(i) in the case of a negotiable multimodal transport document, delivering of the consignment to, or placing the consignment at the disposal of, the  consignee or any other person entitled to receive it;

(ii) in the case of a non-negotiable multimodal transport document, delivering of the consignment to, or placing the consignment at the disposal of, the consignee or any person authorized by the consignee to accept delivery of the consignment on his behalf;

(g) "endorsee" means the person in whose favor an endorsement is made, and in the case of successive endorsements, the person in whose favor the last endorsement is made;

(h) "endorsement" means the signing by the consignee or the endorsee after adding a direction on a negotiable multimodal transport document to pass the property in the goods mentioned in such document to a specified person;

(i)  "goods" includes-

(I) containers, pallets or similar articles of transport used to consolidate goods; and

(II) animals;

(j) "mode of transport" means carriage of goods by road , rail, inland waterways or sea;

(k) "multimodal transportation contract" means carriage of goods by two or more modes of transport from the place of acceptance of the goods in India to a place of delivery of the goods outside India;

(l) "multimodal transport contract" means a contract entered into by the consignor and the multimodal transport operator for multimodal transportation;

(m) "multimodal transport operator" means and person who-

(i) concludes a multimodal transport contract on his own behalf or through another person acting on his behalf;

(ii) acts as principal, and not as an agent either of the consignor or of the carrier participating in the multimodal transportation, and who assumes responsibility for the performance of the said contract; and

(iii) is registered under sub-section (3) of section 4;

(n) "negotiable multimodal transport document" means a multimodal transport document which is -

          (i) made out to order or to bearer; or

(ii) made out to order and is transferable without   endorsement; or

(iii) made out to bearer and is transferable without endorsement;

(o) "non-negotiable multimodal transport document" means a multimodal transport document which indicates only one named consignee;

(p) "prescribed" means prescribed by rules made under this Act;

(q) "registration" means registration of multimodal transport operator under sub-section (3) of section 4.

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