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Railways Act, 1989 103. Extent of monetary liability in respect of any consignment. (1) Where any consignment is entrusted to a railway administration for carriage by railway and the value of such consignment has not been declared as required under sub-section (2) by the consignor, the amount of liability of the railway administration for the, loss, destruction, damage, deterioration or non-delivery of the consignment shall in no case exceed such amount calculated with reference to the weight of the consignment as may be-prescribed, and where such consignment consists of an animal, the liability shall not exceed such amount as may be prescribed. (2) Notwithstanding anything contained in sub-section (1) where the consignor declares the value of any consignment at the time of its entrustment to a railway administration for carnage by railway, and pays such percentage charge as may be prescribed on so much of the value of such consignment as is in excess of the liability of the railway administration as calculated or specified, as the case may be, under sub-section (1), the liability of the railway administration for the loss, destruction, damage, deterioration or non-delivery of such consignment shall not exceed the value so declared. (3) The Central Government may, from time to time, by notification, direct that such, goods as may be specified in the notification shall not be accepted for carriage by railway unless the value of such goods is declared and percentage charge is paid as, required under sub-section (2).    |
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