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Railways Act, 1989 98. Goods in defective condition or defectively packed. (1) Notwithstanding anything contained in the foregoing provisions of this Chapter, when any goods entrusted to a railway administration for carriage- (a) are in a defective condition as a consequence of which they are liable to damage, deterioration, leakage or wastage; or (b) are either defectively packed or not
packed in such manner as may be prescribed and as a result of such defective or
improper packing are liable to damage, deterioration, leakage or wastage, and
the fact of such condition or defective or improper packing has been recorded
by the consignor or his agent in the forwarding note, the railway
administration shall not be responsible for any. damage, deterioration. leakage
or wastage or for the condition in which such goods are available for delivery
at destination: (2) When any goods entrusted to a railway administration for carriage are found on arrival at the destination station to have been damaged or to have suffered deterioration, leakage or wastage, the railway administration shall not be responsible for the damage, deterioration, leakage or wastage of the goods on proof by railway administration,- (a) that the goods were, at the time of entrustment to the railway administration, in a defective condition, or were at that time either defectively packed or not packed in such manner as may be prescribed and as a result of which we're liable to damage, deterioration, leakage or wastage; and (b) that such defective condition or defective or improper packing was not brought to the notice of the railway administration or any of its servants at the time of entrustment of the goods to the railway administration for carriage by railway : Provided that the railway administration shall be responsible for any such damage, deterioration, leakage or wastage if negligence or misconduct on the part of the railway administration or of any of its servants is proved.    |
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