Multi Modal Transport Document Rules, 1994
Published vide G.S.R. 311 (E), dated 9.3.1994, published in the Gazette of India, Ext., Pt.II, Section 3(i), dated 9.4.1994.
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In exercise of the powers conferred by section 30 of the Multi modal Transportation of Goods Act,1993 (28 of 1993) the Central Government hereby makes the following rules namely:
- Short title and commencement .(1) These rules may be called The Multi modal Transport Document Rules, 1994 .
(2) They shall come into force on the date of their publication in the Official Gazette.
- Definitions .In these rules, unless the context otherwise requires
(a) Act means the Multi modal Transportation of Goods Act, 1993;
(b) document means the Multi modal Transport Document referred to in section 7 of the Act;
(c) The words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
- Contract for Multi modal Transportation .Where the consignor and the Multi modal Transport Operator have entered into a contract for the Multi modal Transportation and the Multi modal Transport Operator has taken charge of the goods, he shall issue a document, a model of which may be prescribed by the competent authority by a Special or General Order, with the approval of the Central Government.
