The Indian Carriage of Goods by Sea Act, 1925

[Act No. 26 of 1925]

[21st September, 1925.]

Contents
Sections	Particulars
Title	The Indian Carriage of Goods by Sea Act, 1925
1.	Short title and extent
2.	Application of Rules
3.	Absolute warranty of sea worthiness not to be implied in contracts to which Rules apply
4.	Statement as to application of Rules to be included in bills of lading
5.	Modification of Article VI of Rules in relation to goods carried in sailing ships and by prescribed routes
6.	Modification of Rules 4 and 5 of Article III in relation to bulk cargoes
7.	Saving and operation
The Schedule	Rules Relating to Bills of Lading
Article I	Definitions
Article II	Risks
Article III	Responsibilities and Liabilities
Article IV	Rights and Immunities
Article V	Surrender of Rights and Immunities, and Increase of Responsibilities and Liabilities
Article VI	Special Conditions
Article VII	Limitations on the Application of the Rules
Article VIII	Limitation of liability
Article IX	The monetary units mentioned in these Rules are to be taken to be gold value