Marine Insurance Act, 1963

[Act No. 11 of 1963 dated 18th. April, 1963]

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Marine insurance defined
4	Mixed sea and land risks
5	Lawful marine adventure
6	Avoidance of wagering contracts
7	Insurable interest defined
8	When interest must attach
9	Defensible or contingent interest
10	Partial interest
11	Reinsurance
12	Bottomry
13	Master's and seamen's wages
14	Advance freight
15	Charges of insurance
16	Quantum of interest
17	Assignment of interest
18	Measure of insurable value
19	Insurance is uberrimae fideI
20	Disclosure by assured
21	Disclosure by agent effecting insurance
22	Representations pending negotiation of contract
23	When contract is deemed to be concluded
24	Contract must be embodied in policy
25	What policy must specify
26	Signature of insurer
27	Voyage and time policies
28	Designation and subject matter
29	Valued policy
30	Unvalued policy
31	Floating policy by ship or ships
32	Construction of terms in policy
33	Premium to be arranged
34	Double insurance
35	Nature of warranty
36	When breach of warranty excused
37	Express warranties
38	Warranty of neutrality
39	No. implied warranty of nationality
40	Warranty of good safety
41	Warranty of seaworthiness of ship
42	No implied warranty that goods are seaworthy
43	Warranty of legality
44	Implied condition as to commencement of risk
45	Alteration of port of departure
46	Sailing for different destination
47	Change of voyage
48	Deviation
49	Several ports of discharge
50	Delay in voyage
51	Excuse for deviation or delay
52	When and how policy is assignable
53	Assured who has no interest can not assign
54	When premium payable
55	Included and excluded losses
56	Partial and total loss
57	Actual total loss
58	Missing ship
59	Effect of transhipment, etc.
60	Constructive total loss defined
61	Effect of constructive total loss
62	Notice of abandonment
63	Effect of abandonment
64	Particular average loss
65	Salvage charges
66	General average loss
67	Extent of liability of insurer for loss
68	Total loss
69	Partial loss of ship
70	Partial loss of freight
71	Partial loss of goods, merchandise, etc.
72	Apportionment of valuation
73	General average contributions and salvage charges
74	Liabilities to third parties
75	General provisions as to measure of indemnity
76	Particular average warranties
77	Successive losses
78	Suing and laboring clause
79	Rights of subrogation
80	Right of Contribution
81	Effect of under-insurance
82	Enforcement of return
83	Return by agreement
84	Return for failure of consideration
85	Ratification by assured
86	Implied obligation varied by agreement or usage
87	Reasonable time, etc., a question of fact
88	Covering note as evidence
89	Power to apply Act with modifications, etc., in certain cases
90	Certain provisions to override Transfer of Property Act, 1882
91	Savings
Schedule	Form of Policy

An Act to codify the law relating to marine insurance.

BE it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:-