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Schedule Rules Relating to Bills of Lading Article I.- Definitions. In these Rules the following expressions have the meanings hereby assigned to them respectively, that is to say- (a) "Carrier" includes the owner or the charterer who enters into a contract of carriage with a shipper: (b) "Contract of carriage" applies only to contracts of carriage covered by a bill of lading or any similar document of title, in so far as such document relates to the carriage of goods by sea including any bill of lading or any similar document as aforesaid issued under or pursuant to a charterparty from the moment at which such bill of lading or similar document of title regulates the relations between a carrier and a holder of the same: 1[(c) "Goods" includes any property including live animals as well as containers, pallets or similar articles of transport or packaging supplied by the consignor, irrespective of whether such property is to be or is carried on or under deck;] (d) "Ship" means any vessels used for the carriage of goods by sea: (e) "Carriage of goods" covers the period from the time when the goods are loaded on to the time when they are discharged from the ship. 1. Subs. by Act 44 of 2000, s. 11, for clause (c) (w.e.f. 5-12-2000).    |
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