Carriage by Air Act,1972 (PDF File)
(69 OF 1972)
An Act to give effect to the Convention for the unification of certain rules relating to international carriage by air signed at Warsaw on the 12th day of October, 1929 and to the said Convention as amended by the Hague Protocol on the 28th day of September, 1955 a[and also to the Montreal Convention signed on the 28th day of May, 1999] and to make provision for applying the rules contained in the said Convention in its original form and in the amended form (subject to exceptions, adaptations and modification) to non-international carriage by air and for matters connected therewith.
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Application of Convention to India
4. Application of amended Convention to India
4A Application of Montreal Convention to India
5. Liability in case of death
6. Conversion of francs
6A. Conversion of Special Drawing Rights
7. Provisions regarding suits against High Contracting Parties who undertake carriage by air
8. Application of Act to carriage by air which is not international
8A. Power to make rules
9. Repeal
The First Schedule
Chapter I – Scope – Definitions
Chapter II – Documents of Carriage
Part I – Passenger ticket
Part II – Luggage ticket
Part III – Air consignment note
Chapter III – Liability Of The Carrier
Chapter IV – Provisions Relating To Combined Carriage
Chapter V – General And Final Provisions
Chapter I – Scope Definitions
Chapter II – Documents Of Carriage
Part 1 – Passenger ticket
Part II – Baggage check
Part III – Air waybill
Chapter III -Liability Of The Carrier
Chapter IV- Provisions Relating To Combined Carriage
Chapter V – General And Final Provisions
Chapter I – Scope Of Application
Chapter II – Documentation And Duties Of The Parties Relating To The Carriage Of Passengers, Baggage And Cargo
Chapter III – Liability Of The Carrier And Extent Of Compensation For Damages
Chapter IV – Combined Carriage
Chapter V – Carriage By Air Performed By A Person Other Than The Contracting Carrier
Chapter VI – General And Final Provisions
Annexure
PART- I
Be it enacted by Parliament in the Twenty Third Year of the Republic of India as follows:-
1. Short title, extent and commencement
(1) This Act may be called the Carriage by Air Act, 1972.
(2) It extends to the whole of India.
(3) It shall come into force on such datea as the Central Government may, by notification in the Official Gazette, appoint.
[a] The principal Act came into force w.e.f.15th May, 1973 vide Gazette of India, Part II, Section 3 (ii) (Ext) dated 26th March, 1973 and the Carriage by Air (Amendment) Act, 2009 came into force w.e.f.1st July,2009 vide Gazette of India, Part II, Section 3 (ii) (Ext) dated 20th March, 2009.
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[a] Inserted by the Carriage by Air (Amendment) Act, 2009.
2. Definitions
In this Act, unless the context otherwise requires, -
(1) “amended Convention” means the Convention as amended by the Hague Protocol on the 28th day of September 1955;
(2) “Convention” means the Convention for the unification of certain rules relating to international carriage by air signed at Warsaw on the 12th day of October, 1929.
(3) a[“Montreal Convention” means the Convention for the unification of certain rules relating to international carriage by air signed at Montreal on the 28th day of May, 1999;]
(4) b[“Annexure” means the Annexure annexed to this Act.]
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[a] Inserted by the Carriage by Air (Amendment) Act, 2009.
[b] Inserted, Ibid
3. Application of Convention to India
(1) The rules contained in the First Schedule, being the provisions of the Convention relating to the rights and liabilities of carriers, passengers, consignors, consignees and other persons, shall, subject to the provisions of this Act, have the force of law in India in relation to any carriage by air to which those rules apply, irrespective of the nationality of the aircraft performing the carriage.
(2) a[For the purpose of this Act, the High Contracting Parties to the Convention and the date of enforcement of the said Convention shall be such as are included in Part I of the Annexure.]
(3) Any reference in the First Schedule to the territory of any High Contracting Party to the Convention shall be construed as a reference to all the territories in respect of which he is a party.
(4) Any reference in the First Schedule to agents of the carrier shall be construed as including a reference to servants of the carrier.
(5) b[The Central Government may, having regard to the objects of this Act, and if it considers necessary or expedient so to do, by notification in the Official Gazette, add to, or, as the case may be, omit from, Part I of the Annexure, any High Contracting Party and on such addition, or as the case may be, omission, such High Contracting Party shall be or shall cease to be, a High Contracting Party.]
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[a] Substituted by the Carriage by Air (Amendment) Act, 2009.
[b] Substituted, ibid
4. Application of amended Convention to India
(1) The rules contained in the Second Schedule, being the provisions of the amended Convention relating to the rights and liabilities of carriers, passengers, consignors, consignees and other persons shall, subject to the provisions of this Act, have the force of law in India in relation to any carriage by air to which those rules apply, irrespective of the nationality of the aircraft performing the carriage.
(2) a[For the purpose of this Act, the High Contracting Parties to the amended Convention and the date of enforcement of the said amended Convention shall be such as are included in Part II of the Annexure.]
b[(2A) The Central Government may, having regard to the objects of this Act, and if it considers necessary or expedient so to do, by notification in the Official Gazette, add to, or, as the case may be, omit from, Part II of the Annexure, any High Contracting Party and on such addition, or, as the case may be, omission, such High Contracting Party shall be or shall cease to be, a High Contracting Party.]
(3) Any reference in the Second Schedule to the territory of any High Contracting party to the amended Convention shall be construed as a reference to all the territories in respect of which he is a party.
(4) Any reference in the Second Schedule, b[as applicable to carriage by Air, not being international carriage by air] to agents of the carrier shall be construed as including a reference to servants of the carriers.
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[a] Substituted by the Carriage by Air (Amendment) Act, 2009.
[b] Inserted, ibid
a[4A Application of Montreal Convention to India
(1) The rules contained in the Third Schedule, being the provisions of the Montreal Convention relating to the rights and liabilities of carriers, passengers, consignors, consignees and other persons, shall, subject to the provisions of this Act, have the force of law in India in relation to any carriage by air to which those rules apply, irrespective of the nationality of the aircraft performing the carriage.
(2) For the purpose of this Act, the State Parties to the Montreal Convention and the date of enforcement of the said Montreal Convention shall be such as are included in Part III of the Annexure.
(3) Any reference in the Third Schedule to the territory of any State Party to the Montreal Convention shall be construed as a reference to all the territories in respect of which he is a party.
(4) Any reference in the Third Schedule to agents of the carrier shall be construed as including a reference to servants of the carrier.
(5) The Central Government may, having regard to the objects of this Act, and if it considers necessary or expedient so to do, by notification in the Official Gazette, add to, or, as the case may be, omit from, Part III of the Annexure, any State Party and on such addition or, as the case may be, omission, such Party shall be or shall cease to be, a State Party.]
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[a] Inserted by the Carriage by Air (Amendment) Act, 2009.
5. Liability in case of death
(1) Notwithstanding anything contained in the Fatal Accidents Act, 1855 (13 of 1855) or any other enactment or rule of law in force in any part of India, the rules contained in the First Schedule, the Second Schedule a[and the Third Schedule] shall, in all cases to which those rules apply, determine the liability of a carrier in respect of the death of a passenger.
(2) The liability shall be enforceable for the benefit of such of the members of the passenger’s family as sustained damage by reason of his death.
Explanation. – In this sub-section, the expression “member of a family” means wife or husband, parent, step-parent, grand parent, brother, sister, half-brother, half-sister, child, step-child and grand-child:
Provided that in deducing any such relationship as aforesaid any illegitimate person and any adopted person shall be treated as being, or as having been, the legitimate child of his mother and reputed father or, as the case may be, of his adopters.
(3) An action to enforce the liability may be brought by the personal representative of the passenger or by any person for whose benefit the liability is under sub-section (2) enforceable, but only one action shall be brought in India in respect of the death of any one passenger, and every such action by whomsoever brought shall be for the benefit of all such persons so entitled as aforesaid as either are domiciled in India or not being domiciled there express a desire to take the benefit of the action.
(4) Subject to the provisions of sub-section (5), the amount recovered in any such action, after deducting any costs not recovered from the defendant, shall be divided between the persons entitled in such proportion as the Court may direct.
(5) The Court before which any such action is brought may, at any stage of the proceedings, make any such order as appears to the Court to be just and equitable in view of the provisions of the First Schedule or the Second Schedule b[or the Third Schedule], as the case may be, limiting the liability of a carrier and of any proceedings which have been or are likely to be commenced outside India in respect of the death of the passenger in question.
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[a] Inserted by the Carriage by Air (Amendment) Act, 2009.
[b] Inserted, ibid .
6. Conversion of francs
Any sum in francs mentioned in rule 22 of the First Schedule or of the Second Schedule, as the case may be, shall, for the purpose of any action against a carrier, be converted into rupees at the rate of exchange prevailing on the date on which the amount of damages to be paid by the carrier is ascertained by the Court.
a[6A. Conversion of Special Drawing Rights
Any sum in Special Drawing Rights mentioned in rules 21 and 22 of the Third Schedule shall, for the purpose of any action against a carrier, be converted into rupees at the rate of exchange prevailing on the date on which the amount of damages to be paid by the carrier is ascertained by the Court in accordance with the provisions of rule 23 of the said Third Schedule.]
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[a] Inserted by the Carriage by Air (Amendment) Act 2009.
7. Provisions regarding suits against High Contracting Parties who undertake carriage by air
(1) Every High Contracting Party to the Convention or the amended Convention, as the case may be, who has not availed himself of the provisions of the Additional Protocol thereto shall, for the purposes of any suit brought in a Court in India in accordance with the provisions of rule 28 of the First Schedule, or of the Second Schedule, as the case may be, to enforce a claim in respect of carriage undertaken by him, be deemed to have submitted to the jurisdiction of that Court and to be a person for the purposes of the Code of Civil Procedure, 1908 (5 of 1908).
(2) The High Court may make rules of procedure providing for all matters which may be expedient to enable such suits to be instituted and carried on.
(3) Nothing in this section shall authorize any Court to attach or sell any property of a High Contracting Party to the Convention or to the amended Convention.
8. Application of Act to carriage by air which is not international
(1) The Central Government may, by notification in the Official Gazette, apply the rules contained in the First Schedule and any provision of section 3 or section 5 or section 6 to such carriage by air, not, being international carriage by air as defined in the First Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.
(2) The Central Government may, by notification in the Official Gazette, apply the rules contained in the Second Schedule and any provision of section 4 or section 5 or section 6 to such carriage by air, not being international carriage by air as defined in the Second Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.
(3) a[The Central Government may, by notification in the Official Gazette, apply the rules contained in the Third Schedule and any provision of section 4A or section 5 or section 6A to such carriage by air, not being international carriage by air as defined in the Third Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.]
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[a] Substituted by the Carriage by Air (Amendment) Act, 2009, w.e.f. 01-07-2009
[8-A. Power to make rules
(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.
(2) Every rule made and every notification issued under this act shall be laid, as soon as may be after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or the notification or both Houses agree that the rule or notification should not be made or issued, the rule of notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.]
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[8a Section ] - Inserted by Act 12 of 2016, S.3 (w.e.f. 21-3-2016)
9. Repeal
a[The Indian Carriage by Air Act, 1934 (20 of 1934) is hereby repealed.]
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[a] Repealed by the Repealing and Amending Act (38 of 1978),S.2(25-11-1978)
The First Schedule
(See Section 3)
RULES
Chapter I – Scope – Definitions
1. (1) These rules apply to all international carriage of persons, luggage or goods performed by aircraft for reward. They apply also to such carriage when performed gratuitously by an air transport undertaking.
(2) In these rules “High Contracting party” means a High Contracting Party to the Convention.
(3) For the purpose of these rules the expression, “international carriage” means any carriage in which according to the contract made by the parties, the place of departure and the place of destination, whether or not there be a break in the carriage or a transshipment, are situated either within the territories of two High Contracting Parties, or within the territory of a single High Contracting Party, if there is an agreed stopping place within a territory subject to the sovereignty, suzerainty, mandate or authority of another Power, even though that Power is not a party to the Convention. A carriage without such an agreed stopping place between territories subject to the sovereignty, suzerainty, mandate or authority of the same High Contracting Party is not deemed to be international for the
purposes of these rules.
(4) A carriage to be performed by several successive air carriers is deemed, for the purposes of these rules, to be one undivided carriage, if it has been regarded by the parties as a single operation, whether it has been agreed upon under the form of a single contract or of a series of contracts, and it does not loose its international character merely because one contract or a series of contracts is to be performed entirely within a territory subject to the sovereignty, suzerainty, mandate or authority of the same High Contracting Party.
2. (1) These rules apply to carriage performed by the State or by legally constituted public bodies provided it falls within the conditions laid down in rule 1.
(2) These rules do not apply to carriage performed under the terms of any international postal Convention.
Chapter II – Documents of Carriage
Part I – Passenger ticket
3. (1) For the carriage of passengers the carrier must deliver a passenger ticket which shall contain the following particulars:-
(a) the place and date of issue;
(b) the place of departure and of destination;
(c) the agreed stopping places, provided that the carrier may reserve the right to alter the stopping places in case of necessity, and that if he exercises that right, the alteration shall not have the effect of depriving the carriage of its international character;
(d) the name and address of the carrier or carriers;
(e) a statement that the carriage is subject to the rules relating to liability contained in the Schedule.
(2) The absence, irregularity or loss of the passenger ticket does not affect the existence or the validity of the contract of carriage, which shall none the less be subject to these rules. Nevertheless, if the carrier accepts a passenger without a passenger ticket having been delivered he shall not be entitled to avail himself of those provision of his Schedule which exclude or limit his liability.
Part II – Luggage ticket
4. (1) For the carriage of luggage, other small personal objects of which the passenger take charge himself, the carrier must deliver a luggage ticket.
(2) The luggage ticket shall be made out in duplicate, one part for the passenger and the other part for the carrier.
(3) The luggage ticket shall contain the following particulars:-
(a) the place and date of issue;
(b) the place of departure and of destination;
(c) the name and address of the carrier of carriers;
(d) the number of the passenger ticket;
(e) a statement that delivery of the luggage will be made to the bearer of the luggage ticket;
(f) the number and weight of the packages;
(g) the amount of the value declared in accordance with rule 22(2);
(h) a statement that the carriage is subject to the rules relating to liability contained in this Schedule.
(4) The absence, irregularity or loss of the luggage ticket does not affect the existence or the validity of the contract of carriage, which shall none the less be subject to those rules. Nevertheless, if the carrier accepts luggage without a luggage ticket having been delivered, or if the luggage ticket does not contain the particulars set out at (d), (f) and (h) of sub-rule (3), the carrier shall not be entitled to avail himself of those provisions of the Schedule which exclude or limit his liability.
Part III – Air consignment note
5. (1) Every carrier of goods has the right to require the consignor to make out and hand over to him a document called an “air consignment note”; every consignor has the right to require the carrier to accept this document.
(2) The absence, irregularity or loss of this document does not affect the existence or the validity of the contract of carriage which shall, subject to the provisions of rule 9, be nonetheless governed by these rules.
6. (1) The air consignment note shall be made out by the consignor in three original parts and be handed over with the goods.
(2) The first part shall be marked “for the carrier” and shall be signed by the consignor. The second part shall be marked “for the consignee”; it shall be signed by the consignor and by the carrier and shall accompany the goods. The third part shall be signed by the carrier and handed by him to the consignor after the goods have been accepted.
(3) The carrier shall sign an acceptance of the goods.
(4) The signature of the carrier may be stamped; that of the consignor may be printed or stamped.
(5) If, at the request of the consignor, the carrier makes out the air consignment note, he shall be deemed, subject to proof to the contrary, to have done so on behalf of the consignor.
7. The carrier of goods has the right to require the consignor to make out separate consignment notes when there is more than one package.
8. The air consignment note shall contain the following particulars:-
(a) the place and date of its execution;
(b) the place of departure and of destination;
(c) the agreed stopping places, provided that the carrier may reserve the right to alter the stopping places in case of necessity, and that if he exercises that right the alteration shall not have the effect of depriving the carriage of its international character;
(d) the name and address of the consignor;
(e) the name and address of the first carrier;
(f) the name and address of the consignee, if the case so requires;
(g) the nature of the goods;
(h) the number of the packages, the method of packing and the particular marks or numbers upon them;
(i) the weight, the quantity and the volume or dimensions of the goods;
(j) the apparent condition of the goods and of the packing;
(k) the freight, if it has been agreed upon, the date and place of payment, and the person who is to pay it;
(l) if the goods are sent for payment on delivery, the price of the goods, and if the case so requires, the amount of the expenses incurred;
(m) the amount of the value declared in accordance with rule 22(2);
(n) the number of parts of the air consignment note;
(o) The documents handed to the carrier to accompany the air consignment note;
(p) the time fixed for the completion of the carriage and a brief note of the route to be followed, if these matters have been agreed upon;
(q) a statement that the carriage is subject to the rules relating to liability contained in this Schedule.
9. If the carrier accepts goods without an air consignment note having been made out, or if the air consignment note does not contain all the particulars set out in rule 8 (a) to (i) inclusive and (q), the carrier shall not be entitled to avail himself of the provisions of this schedule which exclude or limit his liability.
10. (1) The consignor is responsible for the correctness of the particulars and statements relating to the goods which he inserts in the air consignment note.
(2) The consignor will be liable for all damage suffered by the carrier or any other person by reason of the irregularity, incorrectness or incompleteness of the said particulars and statements.
11. (1) The air consignment note is prima facie evidence of the conclusion of the contract of the receipt of the goods and of the conditions of carriage.
(2) The Statements in the air consignment note relating to the weight, dimensions and packing of the goods, as well as those relating to the number of packages, are prima facie evidence of the facts stated; those relating to the quantity, volume and conditions of the goods do not constitute evidence against the carrier except so far as they both have been, and are stated in the air consignment note to have been checked by him in the presence of the consignor, or relate to the apparent conditions of the goods.
12. (1) Subject to his liability to carry out all his obligations under the contract of carriage, the consignor has the right to dispose of the goods by with drawing them at the aerodrome of departure or destination, or by stopping them in the course of the journey on any landing or, by calling for them to be delivered at the place of destination or in the course of the journey to a person other than the consignee named in the air consignment note, or by requiring them to be returned to the aerodrome of departure. He must not exercise the right of disposition in such a way as to prejudice the carrier or other consignors and he must repay any expenses
occasioned by the exercise of this right.
(2) If it is impossible to carry out the orders of the consignor the carrier must so inform him forthwith.
(3) If the carrier obeys the orders of the consignor for the disposition of the goods without requiring the production of the part of the air consignment note delivered to the latter, he will be liable, without prejudice to his right of recovery from the consignor, for any damage which may be caused thereby to any person who is lawfully in possession of that part of the air consignment note.
(4) The right conferred on the consignor ceases at the moment when that of the consignee begins in accordance with rule 13. Nevertheless, if the consignee declines to accept the consignment note or the goods, or if he cannot be communicated with, the consignor resumes his rights of disposition.
13. (1) Except in the circumstances set out in rule 12, the consignee is entitled, on arrival of the goods at the place of destination, to require the carrier to hand over to him the air consignment note and to deliver the goods to him, on payment of the charges due and on complying with the conditions of carriage set out in the air consignment note.
(2) Unless it is otherwise agreed it is the duty of the carrier to give notice to the consignee as soon as the goods arrive.
(3) If the carrier admits the loss of the goods, or if the goods have not arrived at the expiration of seven days after the date on which they ought to have arrived, the consignee is entitled to put into force against the carrier the rights which flow from the contract of carriage.
14. The consignor and the consignee can respectively enforce all the rights given to them by rules 12 and 13, each in his own name, whether he is acting in his own interest or in the interest of another, provided that he carries out the obligations imposed by the contract.
15. (1) Rules 12, 13, and 14 do not affect either the relations of the consignor or the consignee, with each other or the mutual relations of third parties whose rights are derived either from the consignor or from the consignee.
(2) The provisions of rules 12, 13 and 14 can only be varied by express provision in the air consignment note.
16. (1) The consignor must furnish such information and attach to the air consignment note such documents as are necessary to meet the formalities of customs, octroi or police before the goods can be delivered to the consignee. The consignor is liable to the carrier for any damage occasioned by the absence, insufficiency or irregularity of any such information or documents, unless the damage is due to the fault of the carrier or his agents.
(2) The carrier is under no obligation to enquire into the correctness or sufficiency of such information or documents.
Chapter III – Liability Of The Carrier
17. The carrier is liable for damage sustained in the event of the death or wounding of a passenger or any other bodily injury suffered by a passenger, if the accident which caused the damage so sustained took place on board the aircraft or in the course of any of the operations of embarking or disembarking.
18. (1) The carrier is liable for damage sustained in the event of the destruction or loss of, or of damage to, any registered luggage or any goods, if the occurrence which caused the damage so sustained took place during the carriage by air.
(2) The carriage by air within the meaning of sub-rule (1) comprises the period during which the luggage or goods are in charge of the carrier, whether in an aerodrome or on board an aircraft, or in the case of a landing outside an aerodrome, in any place whatsoever.
(3) The period of the carriage by air does not extend to any carriage by land, by sea or by river performed outside an aerodrome. If however, such a carriage takes place in the performance of a contract for carriage by air for the purpose of loading, delivery or transshipment, any damage is presumed, subject to proof to the contrary, to have been the result of an event which took place during the carriage by air.
19. The carrier is liable for damage occasioned by delay in the carriage by air of passengers, luggage or goods.
20. (1) The carrier is not liable if he proves that he and his agents have taken all necessary measures to avoid the damage or that it was impossible for him or them to take such measures.
(2) In the carriage of goods and luggage the carrier is not liable if he proves that the damage was occasioned by negligent pilotage or negligence in the handing of the aircraft or navigation and that, in all other respects, he and his agents have taken all necessary measures to avoid the damage.
21. If the carrier proves that the damage was caused by or contributed to by the negligence of the injured person the Court may exonerate the carrier wholly or partly from his liability.
22. (1) In the carriage of passengers the liability of the carrier for each passenger is limited to the sum of 1,25,000 francs. Where damages may be awarded in the form of periodical payments, the equivalent capital value of the said payments shall not exceed 1,25,000 francs. Nevertheless, by special contract the carrier and the passenger may agree to a higher limit of liability.
(2) In the carriage of registered luggage and of goods, the liability of the carrier is limited to a sum of 250 francs per kilogram, unless the consignor has made, at the time when the package was handed over to the carrier, a special declaration of the value at delivery and has paid a supplementary sum if the case so requires. In that case the carrier will be liable to pay a sum not exceeding the declared sum, unless he proves that sum is greater than the actual value to the consignor at delivery.
(3) As regards objects of which the passenger takes charge himself the liability of the carrier is limited to 5,000 francs per passenger.
(4) The sums mentioned in this rule shall be deemed to refer to the French franc consisting of sixty-five and a half milligrams gold of millesimal fineness nine hundred.
23. Any provision tending to relieve the carrier of liability or to fix a lower limit than that which laid down in these rules shall be null and void, but the nullity of any such provision does not involve the nullity of the whole contract which shall remain subject to the provisions of this Schedule.
24. (1) In the cases covered by rules 18 and 19 any action for damages, however founded, can only be brought subject to the conditions and limits set out in this Schedule.
(2) In the cases covered by rule 17, the provisions of sub-rule (1) also apply, without prejudice to the questions as to who are the persons who have the right to bring suit and what are their respective rights.
25. (1) The carrier shall not be entitled to avail himself of the provisions of this Schedule which exclude or limit his liability, if the damage is caused by his wilful misconduct or by such default on his part as is in the opinion of the Court equivalent to wilful misconduct.
(2) Similarly the carrier shall not be entitled to avail himself of the said provisions, the damage is caused as aforesaid by any agent of the carrier acting within the scope of his employment.
26. (1) Receipt by the person entitled to delivery of luggage or goods without complaint is prima facie evidence that the same have been delivered in good condition and in accordance with the document of carriage.
(2) In the case of damage, the person entitled to delivery must complain to the carrier forthwith after the discovery of the damage, and, at the latest, within three days from the date of receipt in the case of luggage and seven days from the date of receipt in the case of goods. In the case of delay the complaint must be made at the latest within fourteen days from the date on which the luggage or goods have been placed at his disposal.
(3) Every complaint must be made in writing upon the document of carriage or by separate notice in writing despatched within the time aforesaid.
(4) Failing complaint within the times aforesaid, no action shall lie against the carrier, save in the case of fraud on his part.
27. In the case of the death of the person liable, an action for damages lies in accordance with these rules against those legally representing his estate.
28. An action for damages must be brought at the option of the plaintiff, either before the Court having jurisdiction where the carrier is ordinarily resident, or has his principal place of business, or has an establishment by which the contract has been made or before the Court having jurisdiction at the place of destination.
29. The right of damages shall be extinguished if an action is not brought within two years, reckoned from the date of arrival at the destination, or from the date on which the aircraft ought to have arrived, or from the date on which the carriage stopped.
30. (1) In the case of carriage to be performed by various successive carriers and falling within the definition set out in sub-rule (4) of rule 1, each carrier who accepts passengers, luggage or goods is subjected to the rules set out in this Schedule, and is deemed to be one of the contracting parties to the contract of carriage in so far as the contract deals with that part of the carriage which is performed under his supervision.
(2) In the case of carriage of this nature, the passenger or his representative can take action only against the carrier who performed the carriage during which the accident or the delay occurred, save in the case where, by express agreement, the first carrier has assumed liability for the whole journey.
(3) As regards luggage or goods, the passenger or consignor, will have the right of action against the first carrier, and the passenger or consignee who is entitled to delivery will have a right of action against the last carrier, and further, each may take action against the carrier who performed the carriage during which the destruction, loss, damage or delay took place. These carriers will be jointly and severally liable to the passenger or to the consignor or consignee.
Chapter IV – Provisions Relating To Combined Carriage
31. (1) In the case of combined carriage performed partly by air and partly by any other mode of carriage, the provisions of this Schedule apply only to the carriage by air, provided that the carriage by air falls within the terms of rule 1.
(2) Nothing in this Schedule shall prevent the parties in the case of combined carriage from inserting in the document of air carriage conditions relating to other modes of carriage, provided that the provisions of this Schedule are observed as regards the carriage by air.
Chapter V – General And Final Provisions
32. Any clause contained in the contract and all special agreements entered into before the damage occurred by which the parties purport to infringe the rules laid down by this Schedule, whether by deciding the law to be applied, or by altering the rules as to jurisdiction, shall be null and void. Nevertheless for the carriage of goods, arbitration clauses are allowed, subject to these rules, if the arbitration is to take place in the territory of one of the High Contracting Parties within one of the jurisdictions referred to in rule 28.
33. Nothing contained in this Schedule shall prevent carrier either from refusing to enter into any contract of carriage, or from making regulations which do not conflict with the provisions of this Schedule.
34. This Schedule does not apply to international carriage by air performed by way of experimental trial by air navigation undertakings with the view to the establishment of a regular line of air navigation, nor does it apply to carriage performed in extraordinary circumstances outside the normal scope of an air carrier’s business.
35. The expression “days” when used in these rules means current days, not working days.
36. When a high Contracting Party has declared at the time of ratification of or of accession to the Convention that sub-rule (1) of rule 2 of these rules shall not apply to international carriage by air performed directly by the State its colonies protectorates or mandated territories or by any other territory under its sovereignty, suzerainty or authority, these rules shall not apply to international carriage by air so performed.
The Second Schedule
(See Section 4)
[As applicable to carriage by air, not being international carriage)]
RULES
Chapter I – Scope Definitions
1. (1) These rules apply to all international carriage of persons, baggage or cargo performed by aircraft for reward. They apply equally to gratuitous carriage by aircraft performed by an air transport undertaking.
(2) In these rules, “High Contracting Party” means a High Contracting Party to the amended Convention.
(3) For the purposes of these rules, the expression, “international carriage” means any carriage in which, according to the agreement between the parties, the place of departure and the place of destination, whether or not there be a break in the carriage. or a transshipment, are situated either within the territories of two High Contracting parties or with in the territory of a single High Contracting Party if there is an agreed stopping place within the territory of another State, even if that State is not a High Contracting Party. Carriage between two points within the territory of a single High Contracting Party without an agreed stopping place within the territory of another State is not international carriage for the purposes of these rules.
(4) Carriage to be performed by several successive air carriers is deemed, for the purposes of these rules, to be one undivided carriage if it has been regarded by the parties as a single operation, whether it had been agreed upon under the form of a single contract or of a series of contracts, and it does not lose its international character merely because one contract or a series of contracts is to be performed entirely within the territory of the same State.
2. (1) These rules apply to carriage performed by the state or by legally constituted public bodies provided it falls within the conditions laid down in rule 1.
(2) These rules shall not apply to carriage of mail and postal packages.
Chapter II – Documents Of Carriage
Part 1 – Passenger ticket
3. (1) In respect of the carriage of passengers a ticket shall be delivered containing;
(a) an indication of the places of departure and destination;
(b) if the places of departure and destination are within the territory of a single High Contracting Party, one or more agreed stopping places being within the territoryof another State, an indication of at least one such stopping place;
(c) a not ice to the effect that, if the passenger’s journey involves an ultimate destination or stop in a country other than the country of departure, the amended Convention may be applicable and that the amended Convention governs and in most cases limits the liability of carriers for death or personal injury and in respect of loss of, or damage to, baggage.
(2) The passenger ticket shall constitute prima facie evidence of the conclusion and conditions of the contract of carriage. The absence, irregularity or loss of the passenger ticket does not affect the existence or the validity of the contract of carriage which shall, nonetheless, be subject to these rules. Nevertheless, if, with the consent of the carrier, the passenger embarks without a passenger ticket having been delivered, or if the ticket does not include the notice required by sub-rule (1)
(c) of this rule, the carrier shall not be entitled to avail himself of the provisions of rule 22.
Part II – Baggage check
4. (1) In respect of the carriage of registered baggage, a baggage check shall be delivered, which, unless combined with or incorporated in a passenger ticket which complies with the provisions of sub-rule (1) of rule 3 shall contain :
(a) an indication of the places of departure and destination;
(b) if the places of departure and destination are within the territory of a single High Contracting Party, one or more agreed stopping places being within the territoryof another State, an indication of at least one such stopping place;
(c) a notice to the effect that, if the carriage involves an ultimate destination or stop in a country other than the country of departure, the amended Convention may he applicable and that the amended Convention governs and in most cases limits the liability of carriers in respect of loss of, or damage to, baggage.
(2) The baggage check shall constitute prima. facie evidence of the registration of the baggage and of the conditions of the contract of the carriage. The absence, irregularity or loss of the baggage check does not affect the existence or the validity of the contract of carriage which shall, nonetheless, be subject to these rules. Nevertheless, if the carrier takes charge of the baggage without a baggage check having been delivered or if the baggage check [unless combined with or incorporated in the passenger ticket which complies with the provisions of sub-rule (1) (c) of rule 3] does not include the notice required by sub-rule (I) (c) of this rule, he shall not be entitled to avail himself of the provisions of sub-rule (2) of rule 22.
Part III – Air waybill
5. (1) Every carrier of cargo has right to require the consignor to make out and hand over to him a document called an “air- way-bill”; every consignor has the right to require the carrier to accept this document.
(2) The absence, irregularity or loss of this document does not affect the existence or the validity of the contract of carriage which shall, subject to the provisions of rule 9, be nonetheless governed by these rules.
6. (1) The air waybill shall he made out by the consignor in three original parts and be handed over with the cargo.
(2) The first part shall be marked “for the carrier”, and shall be signed by the consignor. The second part shall be marked “for the consignee”; it shall be signed by the consignor and by the carrier and shall accompany the cargo. The third part shall be signed by the carrier and handed by him to the consignor after the cargo has been accepted.
(3) The carrier shall sign prior to the loading of the cargo on board the aircraft.
(4) The signature of the carrier may be stamped; that of the consignor may be printed or stamped.
(5) If, at the request of the consignor, the carrier makes out the air waybill, he shall be deemed, subject to proof to the contrary, to have done soon behalf of the consignor.
7. The carrier of cargo has the right to require the consignor to make out separate waybills when there is more than one package.
8. The air waybill shall contain:
(a) an indication of the places of departure and destination.
(b) if the places of departure and destination are within the territory of a single High Contracting Party, one or more agreed stopping places being with in the territory of another State, an indication of at least one such stopping place;
(c) a notice to the consignor to the effect that, if the carriage involves an ultimate destination or stop in a country other than the country of departure, the amended Convention may be applicable and that the amended Convention governs and in most cases limits the liability of carriers in respect of loss of, or damage to, cargo.
9. If, with the consent of the carrier, cargo is loaded on board the aircraft without an air waybill having been made out, or if the air waybill does not include the notice required by rule 8(c), the carrier shall not be entitled to avail himself of the provisions of sub-rule (2) of rule 22.
10. (1) The consignor is responsible for the correctness of the particulars and statements relating to the cargo which he inserts in the air waybill.
(2) The consignor shall indemnify the carrier against all damage suffered by him, or by any other person to whom the carrier is liable, by reason of the irregularity, incorrectness or incompleteness of the particulars and statements furnished by the consignor.
11. (1) The air waybill is prima facie evidence of the conclusion of the contract of’ the receipt of the cargo and of the conditions of carriage.
(2) The statements in the air-way-bill relating to the weight, dimensions and packing of the cargo as well as those relating to the number of packages, are prima facie evidence of the facts stated; those relating to the quantity, volume and condition of the cargo do not constitute evidence against the carriers except so far as they both have been, and are stated in the air –way-bill to have been, checked by him in the presence of the consignor, or relate to the apparent condition of the cargo.
12. (1) Subject to his liability to carry out all his obligations under the contract of carriage, the consignor has the right to dispose of the cargo by withdrawing it at the aerodrome of departure or destination, or by stopping it in the course of the journey on any landing, or by calling for it to be delivered at the places of destination or in the course of the journey to a person other than the consignee named in the air waybill or by requiring it to be returned to the aerodrome of departure. He must not exercise this right of disposition in such a way as to prejudice the carrier or other consignors and he must repay any expenses occasioned by the exercise of thisright.
(2) If it is impossible to carry out the orders of the consignor the carrier must so inform him forthwith.
(3) If the carrier obeys the orders of the consignor for the disposition of the cargo without requiring the production of the part of the air waybill delivered to the, latter, he will be liable, without prejudice to his right of recovery from the consignor, for any damage which may be caused thereby to any person who is lawfully in possession of that part of the air waybill.
(4) The right conferred on the consignor ceases at the moment when that of the consignee begins in accordance with rule 13. Nevertheless, if the consignee declines to accept the waybill or the cargo, or if he cannot be communicated with, the consignor resumes his right of disposition.
13. (1) Except in the circumstances set out in the preceding rule, the consignee is entitled on arrival of the cargo at the place of destination to require the carrier to hand over to him the air waybill and to deliver the cargo to him, on payment of the charges due and on complying with the conditions of carriage set out in the air waybill.
(2) Unless it is otherwise agreed, it is the duty of the carrier to give notice to the consignee as soon as the cargo arrives.
(3) If the carrier admits the loss of the cargo, or if the cargo has not arrived at the expiration of seven days after the date on which it ought to have arrived, the consignee is entitled to put into force against the carrier the rights which flow from the contract of carriage.
14. The consignor and the consignee can respectively enforce all the rights given to them by rules 12 and 13 each in his own name, whether he is acting in his own interest or in the interest of another, provided that he carries out the obligations imposed by the contract.
15. (1) Rules 12, 13 and 14 do not affect either the relations of the consignor or the consignee with each other or mutual relations of third parties whose rights are derived either from the consignor or from the consignee.
(2) The provisions of rules 12, 1 3 and 14 can only be varied by express provision in the air waybill.
(3) Nothing in these rules prevents the issue of a negotiable air waybill.
16. (1) The consignor must furnish such information and attach to the air waybill such documents as are necessary to meet the formalities of customs, octroi or police before the cargo can be delivered to the consignee. The consignor is liable to the carrier for any damage occasioned by the absence, insufficiency or irregularity of any such information or documents, unless the damage is due to the fault of the carrier or his servants or agents.
(2) The carrier is under no obligation to enquire into the correctness or sufficiency of such information or documents.
Chapter III -Liability Of The Carrier
17. The carrier is liable for damage sustained in. the event of the death or wounding of a passenger or any other bodily injury suffered by a passenger, if the accident which caused the damage so sustained took place on board the aircraft or in the course of any of the operations of embarking or disembarking.
18. (1) The carrier is liable for damage sustained in the event of the destruction or loss of, or of damage to, any registered baggage or any cargo, if the occurrence which caused the damage so sustained took place during the carriage by air.
(2) The carriage by air within the meaning of the preceding sub-rule comprises the period during which the baggage or cargo is in charge of the carrier, whether in an aerodrome or on board an aircraft, or, in the case of a landing outside an aerodrome, in any place whatsoever.
(3) The period of the carriage by air does not extend to any carriage by land, by the sea or by river performed outside an aerodrome. If, however, such a carriage takes place in the performance of a contract for carriage by air, for the purpose of loading, delivery or transshipment, any damage is presumed, subject to proof to the contrary, to have been the result of an event which took place during the carriage by air.
19. The carrier is liable for damage occasioned by delay in the carriage by air of passengers, baggage or cargo.
20. The carrier is not liable if he proves that he and his servants or agents have taken all necessary measures to avoid the damage or that it was impossible for him or them to take such measures.
21. If the carrier proves that the damage caused by or contributed to by the negligence of the injured person the Court may, in accordance with the provisions of its own law, exonerate the carrier wholly or partly from his liability.
22. (1) In the carriage of persons the liability of the carrier for each passenger is limited to the sum of 2,50,000 francs. Where in accordance with the law of the Court seized of the case, damages may be awarded in the form of periodical payments the equivalent capital value of the said payments shall not exceed 2,50,000 francs. Nevertheless, by special contract, the carrier and the passenger may agree to a high limit of liability.
(2) (a) In the carriage of registered baggage and of cargo, the liability of the carrier is limited to a sum of 250 francs per kilogram, unless the passengers or consignor has made, at the time when the package was handed over to the carrier, a special declaration of interest in delivery at destination and has paid a supplementary sum if the case so requires. In that case the carrier will be liable to pay a sum not exceeding the declared sum, unless he proves that that sum is greater than the passenger’s or consignor’s actual interest in delivery at destination.
(b) In the case of loss, damage or delay of part of registered baggage or cargo, or of any object contained therein, the weight to be taken into consideration in determining the amount to which the carrier’s liability is limited shall be only the total weight of the package or packages concerned. Nevertheless, when the loss, damage or delay of a part of the registered baggage or cargo, or of an object contained therein, affects the value of other packages covered by the same baggage check or the same air waybill, the total weight of such package or packages shall also be taken into consideration in determining the limit of liability.
(3) As regards objects of which the passenger takes charge himself the liability of the carrier is limited to 5,000 francs per passenger.
(4) The limits prescribed in this rule shall not prevent the Court from awarding, in accordance with its own law, in addition, the whole or part of the Court costs and of the other expenses of the litigation incurred by the plaintiff. The foregoing provision shall not apply if the amount of the damages awarded, excluded Court cost and other expenses of the litigation, does not exceed the sum which the carrier has offered in writing to the plaintiff within a period of six months from the date of theoccurrence causing the damage, or before the commencement of the action, if that is later.
(5) The sums mentioned in francs in this rule shall be deemed to refer to a currency unit consisting of sixty-five and a half milligrams of gold of millesimal fineness nine hundred. These sums may be converted into national currencies in round figures. Conversion of the sums into national currencies other than gold shall, in case of judicial proceedings, be made according to the gold value of such currencies at the date of the judgement.
23. (1) Any provision tending to relieve the carrier of liability or to fix a lower limit than that which is laid down in these rules shall be null and void, but the nullity of any such provision does not involve the nullity of the whole contract, which shall remain subject to the provisions of these rules.
(2) Sub-rule (1) of this rule shall not apply to provisions governing loss or damage resulting from the inherent defect, quality or vice of the cargo carried.
24. (1) In the cases covered by rules 18 and 19 any action for damages, however founded, can only be brought subject to the conditions and limits set out in these rules.
(2) In the cases covered by rule 17 the provisions of the preceding sub-rule also apply, without prejudice to the questions as to who are the persons who have the right to bring suit and what are the irrespective rights.
25. The limits of liability specified in rule 22 shall not apply if it is proved that the damage resulted from an act or omission of the carrier, his servants or agents, donewith intent to cause damage or recklessly and with knowledge that damage would probably result; provided that in the case of such act or omission of a servant or agent, it is also proved that he acting within the scope of his employment.
26. (l) If an action is brought against a servant or agent of the carrier arising out of damage to which these rules relate, such servant or agent, if he proves that he acted within the scope of his employment, shall he entitled to avail himself of the limits of liability which that carrier himself is entitled to invoke under rule 22.
(2) The aggregate of the amounts recoverable from the carrier, his servants and agents, in that case shall not exceed the said limits.
(3) The provisions of sub-rules (1) and (2) of this rule shall not apply if it is proved that the damage resulted from an act or omission of the servant or agent done with intent to cause damage or recklessly and with knowledge that damage would probably result.
27. (1) Receipt by the person entitled to delivery of baggage or cargo without complaint is prima facia evidence that the same has been delivered in good condition and in accordance with the document of carriage.
(2) In the case of damage, the person entitled to delivery must complain to the carrier forthwith after the discovery of the damage, and, at the latest, within seven days from the date of receipt in the case of baggage and fourteen days from the date of receipt in the case of cargo. In the case of delay the complaint must be made at the latest within twenty one days from the date on which the baggage or cargo have been placed at his disposal.
(3) Every complaint must he made in writing upon the document of carriage or separate notice in writing despatched within the time aforesaid.
(4) Failing complaint within the times aforesaid, no action shall lie against the carrier, save in the case of fraud on his part.
28. In the case of the death of the person liable, an action for damages lies in accordance with the terms of these rules against those legally representing his estate.
29. (1) An action for damages must he brought, at the option of the plaintiff, in the territory of one of the High Contracting Parties, either before the Court having jurisdiction where the carrier is ordinarily resident, or has his principal place of business, or has an establishment by which the contract has been made or before the court having jurisdiction at the place of destination.
(2) Questions of procedure shall be governed by the law of the Court seized of the case.
30. (1) The right to damages shall be extinguished if an action is not brought within two years, reckoned from the date of arrival at the destination, or from the date on which the aircraft ought to have arrived, or from the date on which the carriage stopped.
(2) The method of calculating the period of limitation shall be determined by the law of the Court seized of the case.
31.(1) In the case of carriage to be performed by various successive carriers and falling within the definition set out in sub-rule (3) of rule 1, each carrier who accepts passengers, baggage or cargo is subjected to the rules set out in this Schedule, and is deemed to be one of the contracting parties to the contract of carriage in so far as the contract deals with that part of the carriage which is performed under his supervision.
(2) In the case of carriage of this nature, the passenger or his representative can take action only against the carrier who performed the carriage during which the accident or the delay occurred, save in the case where, by express agreement, the first carrier has assumed liability for the whole journey.
(3) As regards baggage or cargo, the passenger or consignor will have a right of action against the first carrier, and the passenger or consignee who is entitled to delivery will have a right of action against the last carrier, and further, each may take action against the carrier who performed the carriage during which the destruction, loss, damage or delay took place. These carriers will be jointly and severally liable to the passenger or to the consignor or consignee.
Chapter IV- Provisions Relating To Combined Carriage
32. (1) In the case of combined carriage performed partly by air and partly by any other mode of carriage, the provisions of this Schedule apply only to the carriage by air, provided that the carriage by air falls within the terms of rule 1.
(2) Nothing in this Schedule shall prevent the parties in the case of combined carriage from inserting in the document of air carriage conditions relating to other modes of carriage, provided that the provisions of this Schedule are observed as regards the carriage by air.
Chapter V – General And Final Provisions
33. Any clause contained in the contract and all special agreements entered into before the damage occurred by which the parties purport to infringe the rules laid down by this Schedule, whether by deciding the law to be applied, or by altering the rules as to jurisdiction, shall be null and void. Nevertheless, for the carriage of cargo arbitration clauses are allowed, subject to these rules, if the arbitration is to take place within one of the jurisdictions referred to in sub-rule (1) of rule 29.
34. Nothing contained in this Schedule shall prevent the carrier either from refusing to enter into any contract of a carriage, or from making regulations which do not conflict with the provision of this Schedule.
35. The provisions of rules 3 to 9 (inclusive) relating to documents of carriage shall not apply in the case of carriage performed in extraordinary circumstances outside the normal scope of an air carrier’s business.
36. The express ion “days” when used in these rules means current days, not working days.
aThe Third Schedule
b[(Ad applicable to carriage by air, not being niternational carriage)]
(See section 4A)
RULES
Chapter I – Scope Of Application
1. (1) These rules shall apply to all [carriageby air, not being] international carriage of persons, baggage or cargo performed by aircraft for reward. They shall apply also to such carriage when performed gratuitously by an air transport undertaking.
[*****]
(3) For the purposes of these rules, "carriage by air, not being international carriage” means any carriage in which according to the agreement of the parties, the place of departure and destination are both situated in India and there is no agreed stopping place outside India.
(4) A carriage to be performed by several successive air carriers shall be deemed for the purposes of these rules, to be one undivided carriage if it has been regarded by the parties as a single operation[*****]
(5) These rules shall apply also to carriage as set out in Chapter V, subject to the terms contained therein.
2. (1) These rules shall not apply-
(i) to carriage by air in any aircraft belonging to, or exclusively employed for, the purposes of the armed forces of the union.
(ii) to carriage by air, performed by the Government, whether Central of State;
(iii) to carriage of mails;
(iv) to carriage by air of persons performed for the purpose of training of such persons;
(v) to carriage by aircraft belonging to or operated by the Civil Aviation Training Centre of the Government of India or a Club, whose main purpose is to impart training in flying or gliding, whether such aircraft is engaged in carrying persons for the purposes of training or otherwise;
(vi) to carriage or cargo or persons performed for the purpose of dropping goods from an aircraft.
(vii) to carriage of employees of the carrier when they are carried for the purpose of performing any duties assigned by the carrier on the aircraft.]
Chapter II – Documentation And Duties Of The Parties Relating To The Carriage Of Passengers, Baggage And Cargo
3. (1) In respect of carriage of passengers, an individual or collective document of carriage shall be delivered containing -
(a) an indication of the places of departure and destination;
[*****]
(2) Any other means which preserves the information indicated in sub-rule (1) may be substituted for the delivery of the document referred to in that sub-rule. If any such other means is used, the carrier shall offer to deliver to the passenger a written statement of the information so preserved.
(3) The carrier shall deliver to the passenger a baggage identification tag for each piece of checked baggage.
(4) The passenger shall be given written notice to the effect that where these rules are applicable it governs and may limit the liability of carriers in respect of death or injury and for destruction or loss of, or damage to, baggage, and for delay.
(5) Non-compliance with the provisions of sub-rules (1), (2) and (3) shall not affect the existence or the validity of the contract of carriage, which shall, nonetheless, be subject to these rules including those relating to limitation of liability.
4. (1) In respect of the carriage of cargo, an air waybill shall be delivered.
(2) Any other means which preserves a record of the carriage to be performed may be substituted for the delivery of an air waybill. If such other means are used, the carrier shall, if so requested by the consignor, deliver to the consignor a cargo receipt permitting identification of the consignment and access to the information contained in the record preserved by such other means.
5. The air waybill or the cargo receipt shall include -
(a) an indication of the places of departure and destination;
[*****]
(c) an indication of the weight of the consignment.
6. The consignor may be required, if necessary to meet the formalities of customs, police and similar public authorities, to deliver a document indicating the nature of the cargo. This provision shall not create for the carrier any duty, obligation or liability resulting therefrom.
7. (1) The air waybill shall be made out by the consignor in three original parts. The first part shall be marked “for the carrier” and it shall be signed by the consignor. The second part shall be marked “for the consignee” and it shall be signed by the consignor and by the carrier. The third part shall be signed by the carrier who shall hand it to the consignor after the cargo has been accepted.
(2) The signature of the carrier and of the consignor may be printed or stamped.
(3) If, at the request of the consignor, the carrier makes out the air waybill, the carrier shall be deemed, subject to proof to the contrary, to have done so on behalf of the consignor.
8. When there is more than one package -
(a) the carrier has the right to require the consignor to make out separate air waybills;
(b) the consignor has the right to require the carrier to deliver separate cargo receipts when the other means referred to in sub-rule (2) of rule 4 are used.
9. Non-compliance with the provisions of rules 4, 5, 6, 7 and 8 shall not affect the existence or the validity of the contract of carriage, which shall, nonetheless, be subject to these rules including those relating to limitation of liability.
10. (1) The consignor is responsible for the correctness of the particulars and statements relating to the cargo inserted by it or on its behalf in the air waybill or furnished by it or on its behalf to the carrier for insertion in the cargo receipt or for insertion in the record preserved by the other means referred to in sub-rule (2) of rule 4. The foregoing shall also apply where the person acting on behalf of the consignor is also the agent of the carrier.
(2) The consignor shall indemnify the carrier against all damage suffered by it, or by any other person to whom the carrier is liable, by reason of the irregularity, incorrectness or incompleteness of the particulars and statements furnished by the consignor or on its behalf.
(3) Subject to the provisions of sub-rules (1) and (2), the carrier shall indemnify the consignor against all damages suffered by it, or by any other person to whom the consignor is liable, by reason of the irregularity, incorrectness or incompleteness of the particulars and statements inserted by the carrier or on its behalf in the cargo receipt or in the record preserved by the other means referred to in sub-rule (2) of rule 4.
11. (1) The air waybill or the cargo receipt shall be prima facie evidence of the conclusion of the contract, of the acceptance of the cargo and of the conditions of carriage mentioned therein.
(2) Any statements in the air waybill or the cargo receipt relating to the weight, dimensions and packing of the cargo, as well as those relating to the number of packages, are prima facie evidence of the facts stated therein; those relating to the quantity, volume and condition of the cargo do not constitute evidence against the carrier except so far as they both have been, and are stated in the air waybill or the cargo receipt to have been, checked by it in the presence of the consignor, or relate to the apparent condition of the cargo.
12. (1) Subject to its liability to carry out all its obligations under the contract of carriage, the consignor has the right to dispose of the cargo by withdrawing it at the airport of departure or destination, or by stopping it in the course of the journey on any landing, or by calling for it to be delivered at the place of destination or in the course of the journey to a person other than the consignee originally designated, or by requiring it to be returned to the airport of departure. The consignor shall not exercise this right of disposition in such a way as to prejudice the carrier or other consignors and shall reimburse any expenses occasioned by the exercise of this right.
(2) If it is impossible to carry out the instructions of the consignor, the carrier shall so inform the consignor forthwith.
(3) If the carrier carries out the instructions of the consignor for the disposition of the cargo without requiring the production of the part of the air waybill or the cargo receipt delivered to the latter, the carrier shall be liable, without prejudice to its right of recovery from the consignor, for any damage which may be caused thereby to any person who is lawfully in possession of that part of the air waybill or the cargo receipt.
(4) The right conferred on the consignor ceases at the moment when that of the consignee begins in accordance with rule 13. Nevertheless, if the consignee declines to accept the cargo, or cannot be communicated with, the consignor shall resume its right of disposition.
13. (1) Except when the consignor has exercised its right under rule 12, the consignee shall be entitled, on arrival of the cargo at the place of destination, to require the carrier to deliver the cargo to it, on payment of the charges due and on complying with the conditions of carriage.
(2) Unless it is otherwise agreed, it shall be the duty of the carrier to give notice to the consignee as soon as the cargo arrives.
(3) If the carrier admits the loss of the cargo, or if the cargo has not arrived at the expiration of seven days after the date on which it ought to have arrived, the consignee shall be entitled to enforce against the carrier the rights which flow from the contract of carriage.
14. The consignor and the consignee may respectively enforce all the rights given to them by rules 12 and 13, each in its own name, whether it is acting in its own interest or in the interest of another, provided that it carries out the obligations imposed by the contract of carriage.
15. (1) The provisions of rules 12, 13 and 14 shall not affect either the relations of the consignor and the consignee with each other or the mutual relations of third parties whose rights are derived either from the consignor or from the consignee.
(2) The provisions of rules 12, 13 and 14 shall be varied only by express provision in the air waybill or the cargo receipt.
16. (1) The consignor shall furnish such information and such documents as are necessary to meet the formalities of customs, police and any other public authorities before the cargo can be delivered to the consignee. The consignor shall be liable to the carrier for any damage occasioned by the absence, insufficiency or irregularity of any such information or documents, unless the damage is due to the fault of the carrier, its servants or agents.
(2) The carrier shall be under no obligation to enquire into the correctness or sufficiency of such information or documents.
Chapter III – Liability Of The Carrier And Extent Of Compensation For Damages
17. (1) The carrier shall be liable for damages sustained in case of death or bodily injury of a passenger upon condition only that the accident which caused the death or injury took place on board the aircraft or in the course of any of the operations of embarking or disembarking.
(2) The carrier shall be liable for damages sustained in case of destruction or loss of, or of damage to checked baggage upon condition only that the event which caused the destruction, loss or damage took place on board the aircraft or during any period within which the checked baggage was in the charge of the carrier. However, the carrier shall not be liable if and to the extent that the damage resulted from the inherent defect, quality or vice of the baggage. In the case of unchecked baggage, including personal items, the carrier is liable if the damage has resulted from its fault or that of its servants or agents.
(3) If the carrier admits the loss of the checked baggage, or if the checked baggage has not arrived at the expiration of twenty-one days after the date on which it ought to have arrived, the passenger shall be entitled to enforce against the carrier the rights which flow from the contract of carriage.
18. (1) The carrier shall be liable for damages sustained in the event of the destruction or loss of, or damage to, cargo upon condition only that the event which caused the damage so sustained took place during the carriage by air.
(2) However, the carrier shall not be liable if and to the extent it proves that the destruction, or loss of, or damage to, the cargo resulted from one or more of the following:-
(a) inherent defect, quality or vice of that cargo;
(b) defective packing of that cargo performed by a person other than the carrier or its servants or agents;
(c) an act of war or an armed conflict; and
(d) an act of public authority carried out in connection with the entry, exit or transit of the cargo.
(3) The carriage by air within the meaning of sub-rule (1) comprises the period during which the cargo is in charge of the carrier.
(4) The period of the carriage by air shall not extend to any carriage by land, by sea or by inland waterway performed outside an airport. If, however, such carriage takes place in the performance of a contract for carriage by air, for the purpose of loading, delivery or transshipment, any damage is presumed, subject to proof to the contrary, to have been the result of an event which took place during the carriage by air. If a carrier, without the consent of the consignor, substitutes carriage by another mode of transport for the whole or part of a carriage intended by the agreement between the parties to be carriage by air, such carriage by another mode of transport is deemed to be within the period of carriage by air.
19. The carrier shall be liable for damage occasioned by delay in the carriage by air of passengers, baggage or cargo. Nevertheless, the carrier shall not be liable for damage occasioned by delay if it proves that it and its servants and agents took all measures that could reasonably be required to avoid the damage or that it was impossible for it or them to take such measures.
20. If the carrier proves that the damages was caused or contributed to by the negligence or other wrongful act or omission of the person claiming compensation, or the person from whom he or she derives his or her rights, the carrier shall be wholly or partly exonerated from its liability to the claimant to the extent that such negligence or wrongful act or omission caused or contributed to the damage. When by reason of death or injury of a passenger compensation is claimed by a person other than the passenger, the carrier shall likewise be wholly or partly exonerated from its liability to the extent that it proves that the damage was caused or contributed to by the negligence or other wrongful act or omission of that passenger. This rule applies to all the liability provisions of these rules, including sub-rule (1) of rule 21.
21. (1) For damages arising under sub-rule (1) of rule 17 not exceeding [rupees one lakh thirteen thousand one hundred] for each passenger, the carrier shall not be able to exclude or limit its liability.
(2) The carrier shall not be liable for damages arising under sub-rule (1) of rule 17 to the extent that they exceed for each passenger [rupee twenty lakh] if the carrier proves that -
(a) such damage was not due to the negligence or other wrongful act or omission of the carrier or its servants or agents; or
(b) such damage was solely due to the negligence or other wrongful act or omission of a third party.
22. (1) In the case of damage caused by delay as specified in rule 19 in the carriage of persons, the liability of the carrier for each passenger is limited to rupees [four thousand six hundred and ninety four].
(2) In the carriage of baggage, the liability of the carrier in the case of destruction, loss, damage or delay shall be limited to rupees [ one thousand one hundred and thirty one] for each passenger unless the passenger has made, at the time when the checked baggage was handed over to the carrier, a special declaration of interest in delivery at destination and has paid a supplementary sum, if so required. In that case, the carrier shall be liable to pay a sum not exceeding the declared sum, unless it proves that the sum is greater than the passenger’s actual interest in delivery at destination.
(3) In the carriage of cargo, the liability of the carrier in the case of destruction, loss, damage or delay is limited to a sum of [rupees nineteen] per kilogram, unless the consignor has made, at the time when the package was handed over to the carrier, a special declaration of interest in delivery at destination and has paid a supplementary sum, if so required. In that case, the carrier shall be liable to pay a sum not exceeding the declared sum, unless it proves that the sum is greater than the consignor’s actual interest in delivery at destination.
(4) In the case of delay, destruction, loss or damage of part of the cargo, or of any object contained therein, the weight to be taken into consideration in determining the amount to which the carrier’s liability is limited shall be only the total weight of the package or packages concerned. Nevertheless, when the delay, destruction, loss or damage of a part of the cargo, or of an object contained therein, affects the value of other packages covered by the same air waybill, or the same receipt or, if
they were not issued, by the same record preserved by other means referred to in sub-rule (2) of rule 4, the total weight of such package or packages shall also be taken into consideration in determining the limit of liability.
(5) The provisions of sub-rules (1) and (2) shall not apply if it is proved that the damage resulted from an act or omission of the carrier, its servants or agents, done with intent to cause damage or recklessly and with knowledge that damage would probably result:
Provided that, in the case of such act or omission of a servant or agent, it is also proved that such servant or agent was acting within the scope of its employment.
(6) The limits prescribed in rule 21 and in this rule shall not prevent the court from awarding, in accordance with its own law, in addition, the whole or part of the court costs and of the other expenses of the litigation incurred by the plaintiff, including interest. The foregoing provision shall not apply if the amount of the damages awarded; excluding court costs and other expenses of the litigation, does not exceed the sum which the carrier has offered in writing to the plaintiff within a period of six months from the date of the occurrence causing the damage, or before the commencement of the action, if that is later.
23. [*****]
[24. (1) Without prejudice to the provisions of rule 25, the units of liability specified in rules 21 and 22 shall be reviewed by the Central Government at the interval of every five years based on cost of inflation index as notified by the Central Government.]
25. A carrier may stipulate that the contract of carriage shall be subject to higher limits of liability than those provided for in these rules or to no limits of liability whatsover.
26. Any provision tending to relieve the carrier of liability or to fix a lower limit than that which is laid down in these rules shall be null and void, but the nullity of any such provision does not involve the nullity of the whole contract, which shall remain subject to the provisions of these rules.
27. Nothing contained in these rules shall prevent the carrier from refusing to enter into any contract of carriage, from waiving any defence available in these rules, or from laying down conditions, which are not contrary to the provisions of these rules.
28. Notwithstanding anything contained in any other law for the time being in force, where the aircraft accident results in death or injury of passengers, the carrier shall make advance payments without delay to a natural person or persons who are entitled to claim compensation in order to meet the immediate economic needs of such persons. Such advance payments shall not constitute a recognition of liability and may be offset against any amounts subsequently paid as damages by the carrier.
29. In the carriage of passengers, baggage and cargo, any action for damages, however founded, whether under these rules or in contract or in tort or otherwise, can only be brought subject to the conditions and such limits of liability as are set out in these rules without prejudice to the question as to who are the persons who have the right to bring suit and what are their respective rights. In any such action, punitive, exemplary or any other non-compensatory damages shall not be recoverable.
30. (1) If an action is brought against a servant or agent of the carrier arising out of damage to which these rules relate, such servant or agent, if they prove that they acted within the scope of their employment, shall be entitled to avail themselves of the conditions and limits of liability which the carrier itself is entitled to invoke under these rules.
(2) The aggregate of the amounts recoverable from the carrier, its servants and agents, in that case, shall not exceed the said limits.
(3) Except in respect of the carriage of cargo, the provisions of sub-rules (1) and (2) shall not apply if it is proved that the damage resulted from an act or omission of the servant or agent done with intent to cause damage or recklessly and with the knowledge that damage would probably result.
31. (1) Receipt by the person entitled to delivery of checked baggage or cargo without complaint is prima facie evidence that the same has been delivered in good condition and in accordance with the document of carriage or with the record preserved by the other means referred to in sub-rule (2) of rule 3 and sub-rule (2) of rule 4.
(2) In the case of damage, the person entitled to delivery shall make a complaint to the carrier forthwith after the discovery of the damage, and, at the latest, within seven days from the date of receipt in the case of checked baggage and fourteen days from the date of receipt in the case of cargo. In the case of delay, the complaint shall be made at the latest within twenty-one days from the date on which the baggage or cargo have been placed at his disposal.
(3) Every complaint shall be made in writing and given or dispatched within the period specified-in sub-rule (2).
(4) If no complaint is made within the period specified in sub-rule (2), no action shall lie against the carrier, except in the case of fraud committed by the carrier.
32. In the case of the death of the person liable, an action for damages lies in accordance with these rules against those legally representing his or her estate.
33.[*****]
34. [****]
35. (1) The right to damages shall be extinguished if an action is i within a period of two years, reckoned from the date of arrival at the destination, or from the date on which the aircraft ought to have arrived, or from the date on which the carriage stopped.
(2) The method of calculating the period shall be determined by the court seized of the case.
36. (1) In the case of carriage to be performed by various successive carriers and falling within the definition set out in sub-rule (4) of rule 1, each ca accepts passengers, baggage or cargo shall be subject to the provisions of and shall be deemed to be one of the parties to the contract of carriage in s contract deals with that part of the carriage which is performed under its supervision.
(2) In the case of carriage of this nature, the passenger or any person entitled to compensation shall be entitled to take action only against the carrier which the carriage during which the accident or the delay occurred, except where, agreement, the first carrier has assumed liability for the whole journey.
(3) In respect of baggage or cargo, the passenger or consignor shall I of action against the first carrier, and the passenger or consignee who is delivery shall have a right of action against the last carrier, and further, each action against the carrier which performed the carriage during which destruction, loss or damage took place. These carriers shall be jointly an liable to the passenger or to the consignor or consignee.
37. Nothing in these rules shall prejudicially affect the right of a person liable for damages to take recourse against any other person.
Chapter IV – Combined Carriage
38. (1) In the case of combined carriage performed partly by air and partly by any other mode of carriage, the provisions of these rules shall, subject to the of sub-rule (4) of rule 18, apply only to the carriage by air, provided that I by air falls within the meaning of rule 1.
(2) Nothing in these rules shall prevent the parties in the case of combined carriage from inserting in the document of air carriage conditions relating to other modes of carriage, provided that the provisions of these rules are observed to carriage by air.
Chapter V – Carriage By Air Performed By A Person Other Than The Contracting Carrier
39. The provisions of this Chapter shall apply when a person (hereinafter referred to as the contracting carrier) as a principal makes a contract of carriage under these rules with a passenger or consignor or with a person acting on behalf of the passenger or consignor, and another person (hereinafter referred to as the actual carrier) performs, by virtue of authority from the contracting carrier, the whole or part of the carriage, but is not with respect to such part, a successive carrier within the meaning of these rules. Such authority shall be presumed in the absence of proof to the contrary.
40. If an actual carrier performs the whole or part of carriage which, according to the contract referred to in rule 39, is governed by these rules, both the contracting carrier and the actual carrier shall, except as otherwise provided in this Chapter, be subject to the provisions of these rules, the former for the whole of the carriage contemplated in the contract, the latter solely for the carriage which it performs.
41. (1) The acts and omissions of the actual carrier and of its servants and agents acting within the scope of their employment shall, in relation to the carriage performed by the actual carrier, be deemed to be also those of the contracting carrier.
(2) The acts and omissions of the contracting carrier and of its servants and agents acting within the scope of their employment shall, in relation to the carriage performed by the actual carrier, be deemed to be also those of the actual carrier. Nevertheless, no such act or omission shall subject the actual carrier to liability exceeding the amounts referred to in rules 21, 22, 23 and 24. Any special agreement under which the contracting carrier assumes obligations not imposed by the provisions of these rules or any waiver of rights or defences conferred by the provisions of these rules or any special declaration of interest in delivery at destination contemplated in rule 22 shall not affect the actual carrier unless agreed to by it.
42. Any complaint to be made or instruction to be given under the provisions of these rules to the carrier shall have the same effect whether addressed to the contracting carrier or to the actual carrier. Nevertheless, instructions referred to in rule 12 shall only be effective if addressed to the contracting carrier.
43. In relation to the carriage performed by the actual carrier, any servant or agent of that carrier or of the contracting carrier shall, if they prove that they acted within the scope of their employment, be entitled to avail themselves of the conditions and limits of liability which are applicable under the provisions of these rules to the carrier whose servant or agent they are, unless it is proved that they acted in a manner that prevents the limits of liability from being invoked in accordance with the provisions of these rules.
44. In relation to the carriage performed by the actual carrier, the aggregate of the amounts recoverable from that carrier and the contracting carrier, and from their servants and agents acting within the scope of their employment, shall not exceed the highest amount which shall be awarded against either the contracting carrier or the actual carrier under the provisions of these rules, but none of the persons mentioned shall be liable for a sum in excess of the limit applicable to that person.
45. In relation to the carriage performed by the actual carrier, an action for damages may be brought, at the option of the complainant, against that carrier or the contracting carrier, or against both together or separately. If the action is brought against only one of these carriers, that carrier shall have the right to require the other carrier to be joined in the proceedings, the procedure and effects being governed by the law of the court seized of the case.
46. [*****]
47. Any contractual provision tending to relieve the contracting carrier or the actual carrier of liability under this Chapter or to fix a lower limit than that which is applicable according to this Chapter shall be null and void, but the nullity of any such provision does not involve the nullity of the whole contract, which shall remainsubject to the provisions of this Chapter.
48. Except as provided in rule 45, nothing in this Chapter shall affect the rights and obligations of the carriers between themselves, including any right of recourse orindemnification.
Chapter VI – General And Final Provisions
49. Any clause contained in the contract of carriage and all special agreements entered into before the damage occurred by which the parties purport to infringe the rules laid down by these rules, whether by deciding the law to be applied, or by altering the rules as to jurisdiction, shall be null and void.
50. [*****]
51. The provisions of rules 3, 4, 5, 7 and 8 relating to the documentation of carriage shall not apply in the case of carriage performed in extraordinary circumstances outside the normal scope of a carrier’s business.
52. The expression “days” when used in this Schedule means calendar days and not working days.
———————————-
a[Annexure
[See sub-section (2) of section 3, sub-section (2) of section 4 and sub-section (2) of section 4A]
|
PART- I |
||
|
SI No. |
High Contracting Parties to Convention |
Date of enforcement of Convention |
|
1. |
2. |
3. |
|
1. |
Afghanistan |
21st May, 1969 |
|
2. |
Algeria |
31st August, 1964 |
|
3. |
Angola |
8th June, 1998 |
|
4. |
Argentina |
19th June, 1952 |
|
5. |
Armenia |
23rd February, 1999 |
|
6. |
Australia |
30th October, 1935 |
|
7. |
Austria |
27th December, 1961 |
|
8. |
Azerbaijan |
23rd April, 2000 |
|
9. |
Bahamas |
10th July, 1973 |
|
10. |
Bahrain |
10th June, 1998 |
|
11. |
Bangladesh |
26th March, 1971 |
|
12. |
Barbados |
30th November, 1966 |
|
13. |
Belarus |
25th December, 1959 |
|
14. |
Belgium |
11th October, 1936 |
|
15. |
Benin |
1st August, 1960 |
|
16. |
Bolivia |
29th March, 1999 |
|
17. |
Bosnia and Herzegovina |
6th March, 1992 |
|
18. |
Botswana |
30th September, 1966 |
|
19. |
Brazil |
13th February, 1933 |
|
20. |
Brunei Darussalam |
1st January, 1984 |
|
21. |
Bulgaria |
23rd September, 1949 |
|
22. |
Burkina Faso |
9th March, 1962 |
|
23. |
Cambodia |
12th March, 1997 |
|
24. |
Cameroon |
1st January, 1960 |
|
25. |
Canada |
8th September, 1947 |
|
26. |
Cape Verde |
8th May, 2002 |
|
27. |
Chile |
31st May, 1979 |
|
28. |
China |
18th October, 1958 |
|
29. |
Colombia |
13th November, 1966 |
|
30. |
Comoros |
9th September, 1991 |
|
31. |
Congo |
15th August, 1960 |
|
32. |
Costa Rica |
8th August, 1984 |
|
33. |
Cote d’Ivoire |
7th August, 1960 |
|
34. |
Croatia |
8th October, 1991 |
|
35. |
Cuba |
19th October, 1964 |
|
36. |
Cyprus |
16th August, 1960 |
|
37. |
Czech Republic |
1st January, 1993 |
|
38. |
Democratic People’ Republic of Korea |
30th May, 1961 |
|
39. |
Democratic Republic of the Congo |
30th June , 1960 |
|
40 |
Denmark |
1st October, 1937 |
|
41. |
Dominican Republic |
25th May, 1972 |
|
42. |
Ecuador |
1st March, 1970 |
|
43. |
Egypt |
5th December, 1955 |
|
44. |
El Salvador |
|
|
45. |
Equatorial Guinea |
19th March, 1989 |
|
46. |
Estonia |
14th June, 1998 |
|
47. |
Ethiopia |
12th November, 1950 |
|
48. |
Fiji |
10th October, 1970 |
|
49. |
Finland |
1st October, 1937 |
|
50. |
France |
13th February, 1933 |
|
51. |
Gabon |
16th May, 1969 |
|
52. |
Germany |
29th December, 1933 |
|
53. |
Ghana |
9th November, 1997 |
|
54. |
Greece |
11th April, 1938 |
|
55. |
Grenada |
|
|
56. |
Guantemala |
4th May, 1997 |
|
57. |
Guinea |
10th December, 1961 |
|
58. |
Honduras |
25th September, 1994 |
|
59. |
Hungary |
27th August, 1936 |
|
60. |
Iceland |
19th November, 1948 |
|
61. |
India |
15th August, 1947 |
|
62. |
Indonesia |
17th August, 1945 |
|
63. |
Iran (Islamic Republic of) |
6th October, 1975 |
|
64. |
Iraq |
26th September, 1972 |
|
65. |
Ireland |
19th December, 1935 |
|
66. |
Israel |
6th January, 1950 |
|
67. |
Italy |
15th May, 1933 |
|
68. |
Japan |
18th August, 1953 |
|
69. |
Jordan |
25th May, 1946 |
|
70. |
Kazakhstan |
|
|
71. |
Kenya |
12th December, 1963 |
|
72. |
Kuwait |
9th November, 1975 |
|
73. |
Kyrgyzstan |
9th May, 2000 |
|
74. |
Lao People’s Democratic Republic |
19th July, 1949 |
|
75. |
Latvia |
13th February, 1933 |
|
76. |
Lebanon |
22nd November, 1943 |
|
77. |
Lesotho |
4th October, 1966 |
|
78. |
Liberia |
31st July, 1942 |
|
79. |
Libyan Arab Jamahiriya |
14th August, 1969 |
|
80. |
Liechtenstein |
7th August, 1934 |
|
81. |
Lithuania |
|
|
82. |
Luxembourg |
5th January, 1950 |
|
83. |
Madagascar |
26th June, 1960 |
|
84. |
Malawi |
25th January, 1978 |
|
85. |
Malaysia |
16th September, 1963 |
|
86. |
Maldives |
11th January, 1996 |
|
87. |
Mali |
26th April, 1961 |
|
88. |
Malta |
21st September, 1964 |
|
89. |
Mauritania |
4th November, 1962 |
|
90. |
Mauritius |
15th January, 1990 |
|
91. |
Mexico |
15th May, 1933 |
|
92. |
Monaco |
|
|
93. |
Mongolia |
29th July, 1962 |
|
94. |
Morocco |
5th April, 1958 |
|
95. |
Myanmar |
4th January, 1948 |
|
96. |
Nauru |
31st January, 1968 |
|
97. |
Nepal |
13th May, 1966 |
|
98. |
Netherlands |
29th September, 1933 |
|
99. |
New Zealand |
5th July, 1937 |
|
100. |
Niger |
3rd August, 1960 |
|
101. |
Nigeria |
1st October, 1960 |
|
102. |
Norway |
1st October, 1937 |
|
103. |
Oman |
4th November, 1976 |
|
104. |
Pakistan |
14th August, 1947 |
|
105 |
Panama |
10th February, 1997 |
|
106. |
Papua New Guinea |
16th September, 1975 |
|
107. |
Paraguay |
26th November, 1969 |
|
108. |
Peru |
3rd October, 1998 |
|
109. |
Philippines |
7th February, 1991 |
|
110. |
Poland |
13th February, 1933 |
|
111. |
Portugal |
18th June, 1947 |
|
112. |
Qatar |
22nd March, 1987 |
|
113. |
Republic of Korea |
|
|
114. |
Republic of Moldova |
19th June, 1997 |
|
115. |
Romania |
13th February, 1933 |
|
116. |
Russian Federation |
18th November, 1934 |
|
117. |
Rwanda |
1st July, 1962 |
|
118. |
Saint Vincent and the Grenadines |
27th October, 1979 |
|
119. |
Samona |
1st January, 1962 |
|
120. |
Saudi Arabia |
27th April, 1969 |
|
121. |
Senegal |
17th September, 1964 |
|
122. |
Serbia and Montenegro |
27th April, 1992 |
|
123. |
Seychelles |
22nd September, 1980 |
|
124. |
Sierra Leone |
27th April, 1961 |
|
125. |
Singapore |
3rd December, 1971 |
|
126. |
Slovakia |
1st January, 1993 |
|
127. |
Slovenia |
25th June, 1991 |
|
128. |
Solomon Islands |
7th July, 1978 |
|
129. |
South Africa |
22nd March, 1955 |
|
130. |
Spain |
13th February, 1933 |
|
131. |
Sri Lanka |
4th February, 1948 |
|
132. |
Sudan |
12th May, 1975 |
|
133. |
Suriname |
28th September, 2003 |
|
134. |
Swaziland |
|
|
135. |
Sweden |
1st October, 1937 |
|
136. |
Switzerland |
7th August, 1934 |
|
137. |
Syrian Arab Republic |
2nd March, 1959 |
|
138. |
The former Yugoslav Republic of Macedonia |
17th September, 1991 |
|
139. |
Togo |
30th September, 1980 |
|
140. |
Tonga |
4th June, 1970 |
|
141. |
Trinidad and Tobago |
31st August, 1962 |
|
142. |
Tunisia |
13th February, 1964 |
|
143. |
Turkey |
23rd June, 1978 |
|
144. |
Turkmenistan |
20th March, 1995 |
|
145. |
Uganda |
22nd October, 1963 |
|
146. |
Ukraine |
12th November, 1959 |
|
147. |
United Arab Emirates |
3rd July, 1986 |
|
148. |
United Kingdom |
15th May, 1933 |
|
149. |
United Kingdom for the following territories: |
3rd March, 1935 |
|
Bermuda |
||
|
British Antarctie Territory |
||
|
Cayman, Turks, and CalcosIslands |
||
|
Akrotiri and Dhekelia |
||
|
Falkland Islands and Dependencies |
||
|
Hong Kong |
||
|
Monsserrat St. Helena and Ascension |
||
|
150. |
United Republic of Tanzania |
6th July, 1965 |
|
151. |
United States |
29th October, 1934 |
|
152. |
Uruguay |
2nd October, 1979 |
|
153. |
Uzbekistan |
28th May, 1997 |
|
154. |
Vanuatu |
24th January, 1982 |
|
155. |
Venezuela |
13th September, 1955 |
|
156. |
Vietnam |
9th January, 1983 |
|
157. |
Yemen |
4th August, 1982 |
|
158. |
Zambia |
24th October, 1964 |
|
159. |
Zimbabwe |
18th April, 1980 |
|
PART – II |
||
|
Sl. No. |
High Contracting Parties to Convention |
Date of enforcement of Convention |
|
1. |
2. |
3. |
|
1. |
Afghanistan |
21st May, 1969 |
|
2. |
Algeria |
31st August, 1964 |
|
3. |
Angola |
8th June, 1998 |
|
4. |
Argentina |
10th September, 1969 |
|
5. |
Australia |
1st August, 1963 |
|
6. |
Austria |
24th June, 1971 |
|
7. |
Azerbaijan |
23rd April, 2000 |
|
8. |
Bahamas |
10th July, 1973 |
|
9. |
Bahrain |
10th June, 1998 |
|
10. |
Bangladesh |
26th March, 1971 |
|
11. |
Belarus |
1st August, 1963 |
|
12. |
Belgium |
25th November, 1963 |
|
13. |
Benin |
1st August, 1963 |
|
14. |
Bosnia and Herzegovina |
6th March, 1992 |
|
15. |
Brazil |
14th September, 1964 |
|
16. |
Bulgaria |
13th March, 1964 |
|
17. |
Cambodia |
12th March, 1997 |
|
18. |
Cameroon |
1st August, 1963 |
|
19. |
Canada |
17th July, 1964 |
|
20. |
Cape Verde |
8th May, 2002 |
|
21. |
Chile |
31st May, 1979 |
|
22. |
China |
18th November, 1975 |
|
23. |
Colombia |
13th November, 1966 |
|
24. |
Congo |
1st August, 1963 |
|
25. |
Costa Rica |
8th August, 1984 |
|
26. |
Cote d’Ivoire |
1st August, 1963 |
|
27. |
Croatia |
8th October, 1991 |
|
28. |
Cuba |
28th November, 1965 |
|
29. |
Cyprus |
21st October, 1970 |
|
30. |
Czech Republic |
1st January, 1993 |
|
31. |
Democratic People’ Republic of Korea |
2nd February, 1981 |
|
32 |
Denmark |
1st August, 1963 |
|
33. |
Dominican Republic |
25th May, 1972 |
|
34. |
Ecuador |
1st March, 1970 |
|
35. |
Egypt |
1st August, 1963 |
|
36. |
El Salvador |
1st August, 1963 |
|
37. |
Estonia |
14th June, 1998 |
|
38. |
Fiji |
10th October, 1970 |
|
39. |
Finland |
23rd August, 1977 |
|
40. |
France |
1st August, 1963 |
|
41. |
Gabon |
16th May, 1969 |
|
42. |
Germany |
1st August, 1963 |
|
43. |
Ghana |
9th November, 1997 |
|
44. |
Greece |
21st September, 1965 |
|
45. |
Grenada |
13th November, 1985 |
|
46. |
Guatemala |
26th October, 1971 |
|
47. |
Guinea |
7th January, 1991 |
|
48. |
Hungary |
1st August, 1963 |
|
49. |
Iceland |
1st August, 1963 |
|
50. |
India |
15th May, 1973 |
|
51. |
Iran (Islamic Republic of) |
6th October, 1975 |
|
52. |
Iraq |
1st August, 1963 |
|
53. |
Ireland |
1st August, 1963 |
|
54. |
Israel |
3rd November, 1964 |
|
55. |
Italy |
2nd August, 1963 |
|
56. |
Japan |
8th November, 1967 |
|
57. |
Jordan |
13th February, 1974 |
|
58. |
Kazakhstan |
28th November, 2002 |
|
59. |
Kenya |
4th October, 1999 |
|
60. |
Kuwait |
9th November, 1975 |
|
61. |
Kyrgyzstan |
9th May, 2000 |
|
62. |
Lao People’s Democratic Republic |
1st August, 1963 |
|
63. |
Latvia |
31st December, 1998 |
|
64. |
Lebanon |
8th August, 1978 |
|
65. |
Lesotho |
15th January, 1976 |
|
66. |
Libyan Arab Jamahiriya |
14th August, 1969 |
|
67. |
Liechtenstein |
3rd April, 1966 |
|
68. |
Lithuania |
19th February, 1997 |
|
69. |
Luxembourg |
1st August, 1963 |
|
70. . |
Madagascar |
1st August, 1963 |
|
71. |
Malawi |
7th September, 1971 |
|
72. |
Malaysia |
19th December, 1974 |
|
73. |
Maldives |
11th January, 1996 |
|
74. |
Mali |
29th March, 1964 |
|
75. |
Mauritius |
15th January, 1990 |
|
76. |
Mexico |
1st August, 1963 |
|
77. |
Monaco |
8th July, 1979 |
|
78. |
Morocco |
15th February, 1976 |
|
79. |
Nauru |
31st January, 1968 |
|
80. |
Nepal |
13th May, 1966 |
|
81. |
Netherlands |
1st August, 1963 |
|
82. |
New Zealand |
14th June, 1967 |
|
83. |
Niger |
1st August, 1963 |
|
84. |
Nigeria |
29th September, 1969 |
|
85. |
Norway |
1st August, 1963 |
|
86. |
Oman |
2nd November, 1987 |
|
87. |
Pakistan |
1st August, 1963 |
|
88. |
Panama |
10th February, 1997 |
|
89. |
Papua New Guinea |
16th September, 1975 |
|
90. |
Paraguay |
26th November, 1969 |
|
91. |
Peru |
3rd October, 1988 |
|
92. |
Philippines |
28th February, 1967 |
|
93. . |
Poland |
1st August, 1963 |
|
94. |
Portugal |
15th December, 1963 |
|
95. |
Qatar |
22nd March, 1987 |
|
96. |
Republic of Korea |
11th October, 1967 |
|
97. |
Republic of Moldova |
19th June, 1997 |
|
98. |
Romania |
1st August, 1963 |
|
99. |
Russian Federation |
1st August, 1963 |
|
100. |
Rwanda |
27th March, 1991 |
|
101. |
Saint Vincent and the Grenadines |
3rd March, 2002 |
|
102. |
Samona |
14th January, 1973 |
|
103. |
Saudi Arabia |
27th April, 1969 |
|
104. |
Senegal |
17th September, 1964 |
|
105. |
Serbia and Montenegro |
27th April, 1992 |
|
106. |
Seychelles |
22nd September, 1980 |
|
107. |
Singapore |
4th February, 1968 |
|
108. |
Slovakia |
1st January, 1993 |
|
109. |
Slovenia |
25th June, 1991 |
|
110. |
Solomon Islands |
7th July, 1978 |
|
111. |
South Africa |
17th December, 1967 |
|
112. |
Spain |
6th March, 1966 |
|
113. |
Sri Lanka |
25th May, 1997 |
|
114. |
Sudan |
12th May, 1975 |
|
115. |
Suriname |
17th January, 2005 |
|
116. |
Swaziland |
18th October, 1978 |
|
117. |
Sweden |
1st August, 1963 |
|
118. |
Switzerland |
1st August, 1963 |
|
119. |
Syrian Arab Republic |
1st August, 1963 |
|
120. |
The former Yugoslav Republic of Macedonia |
17th September, 1991 |
|
121. |
Togo |
30th September, 1980 |
|
122. |
Tonga |
22nd May, 1977 |
|
123. |
Trinidad and Tobago |
8th August, 1983 |
|
124. |
Tunisia |
13th February, 1964 |
|
125. |
Turkey |
23rd June, 1978 |
|
126. |
Ukraine |
1st August, 1963 |
|
127. |
United Arab Emirates |
16th January, 1994 |
|
128. |
United Kingdom |
1st June, 1967 |
|
129. |
United Kingdom for the following territories: |
1st June, 1967 |
|
Bermuda |
||
|
British Antarctie Territory |
||
|
Cayman, Turks, and CalcosIslands |
||
|
130. |
United States |
14th December, 2003 |
|
131. |
Uzbekistan |
28th May, 1997 |
|
132. |
Vanuatu |
24th January, 1982 |
|
133. |
Venezuela |
1st August, 1963 |
|
134. |
Vietnam |
9th January, 1983 |
|
135. |
Yemen |
4th August, 1982 |
|
136. |
Zambia |
23rd June, 1970 |
|
137. |
Zimbabwe |
25th January, 1981 |
|
130. |
United States |
14th December, 2003 |
|
PART – III |
||
|
Sl No. |
State Parties |
Date of enforcement |
|
1. |
2. |
3. |
|
1. |
Albania |
19th December, 2004 |
|
2. |
Austria |
28th June, 2004 |
|
3. |
Bahrain |
4th November, 2003 |
|
4. |
Barbados |
4th November, 2003 |
|
5. |
Belgium |
28th June, 2004 |
|
6. |
Belize |
4th November, 2003 |
|
7. |
Benin |
29th May, 2004 |
|
8. |
Botswana |
4th November, 2003 |
|
9. |
Bulgaria |
9th January, 2004 |
|
10. |
Cameroon |
4th November, 2003 |
|
11. |
Canada |
4th November, 2003 |
|
12. |
Cape Verde |
22nd October, 2004 |
|
13. |
China |
31st July, 2005 |
|
14. |
Colombia |
4th November, 2003 |
|
15. |
Cuba |
13th December, 2005 |
|
16. |
Cyprus |
4th November, 2003 |
|
17. |
Czech Republic |
4th November, 2003 |
|
18. |
Denmark |
28th June, 2004 |
|
19. |
Egypt |
25th April, 2005 |
|
20. |
Estonia |
4th November, 2003 |
|
21. |
Finland |
28th June, 2004 |
|
22. |
France |
28th June, 2004 |
|
23. |
Gambia |
9th May, 2004 |
|
24. |
Germany |
28th June, 2004 |
|
25. |
Greece |
4th November, 2003 |
|
26. |
Hungary |
7th January, 2005 |
|
27. |
Iceland |
16th August, 2004 |
|
28. |
Ireland |
28th June, 2004 |
|
29. |
Italy |
28th June, 2004 |
|
30. |
Japan |
4th November, 2003 |
|
31. |
Jordan |
4th November, 2003 |
|
32 |
Kenya |
4th November, 2003 |
|
33. |
Kuwait |
4th November, 2003 |
|
34. |
Latvia |
15th February, 2005 |
|
35. |
Lebanon |
14th May, 2005 |
|
36. |
Lithuania |
29th January, 2005 |
|
37. |
Luxembourg |
28th June, 2004 |
|
38. |
Maldives |
30th December, 2005 |
|
39. |
Malta |
4th July, 2004 |
|
40. |
Mexico |
4th November, 2003 |
|
41. |
Monaco |
17th October, 2004 |
|
42. |
Mongolia |
4th December, 2004 |
|
43. |
Namibia |
4th November, 2003 |
|
44. |
Netherlands |
28th June, 2004 |
|
45. |
New Zealand |
4th November, 2003 |
|
46. |
Nigeria |
4th November, 2003 |
|
47. |
Norway |
28th June, 2004 |
|
48. |
Panama |
4th November, 2003 |
|
49. |
Paraguay |
4th November, 2003 |
|
50. |
Peru |
4th November, 2003 |
|
51. |
Portugal |
4th November, 2003 |
|
52. |
Qatar |
14th January, 2005 |
|
53. |
Romania |
4th November, 2003 |
|
54. |
Saint Vincent and the Grenadines |
28th May, 2004 |
|
55. |
Saudi Arabia |
14th December, 2003 |
|
56. |
Slovakia |
4th November, 2003 |
|
57. |
Slovenia |
4th November, 2003 |
|
58. |
Spain |
28th June, 2004 |
|
59. |
Sweden |
28th June, 2004 |
|
60. |
Switzerland |
5th September, 2005 |
|
61. |
Syrian Arab Republic |
4th November, 2003 |
|
62. |
The Former Yugoslav Republic ofMacedonia |
4th November, 2003 |
|
63. |
Tonga |
19th January, 2004 |
|
64. |
United Arab Emirates |
4th November, 2003 |
|
65. |
United Kingdom |
28th June, 2004 |
|
66. |
United Republic of Tanzania |
4th November, 2003 |
|
67. |
United States |
4th November, 2003 |
|
68. |
Vanuatu |
8th January, 2006 |
|
69. |
European Community |
28th June, 2004 |
————————————
[a] The whole Annexure was inserted by the Carriage by Air (Amendment) Act, 2009.
