In exercise of the powers conferred by clause (b) of sub-section (2) of Section 112 of the Railways Act, 1989 (24 of 1989), the Central Government hereby makes the following rules namely:
(1) These rules may be called the Cessation of Responsibility (after the Termination of Transit) Rules, 1990.
(2) They shall come into force on the date of their publication in the Official Gazette.
In these rules, unless the context otherwise requires:
(1) Act means the Railways Act, 1989 (24 of 1989).
(2) Schedule means schedule to these rules.
(3) Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
A railway administration shall not be responsible after the termination of transit for the loss, destruction, damage, deterioration or non-delivery of the goods specified in the schedule.
[See Rule 3]
| 2[1. Gases, compressed, liquefied or dissolved under pressure,] 2. Petroleum and other inflammable liquids, 3. Inflammable solids, 4. Oxidizing substances, 5. Acids and other corrosives, 6. Poisonous (Toxic) substances, 7. All Radioactive materials, |
8. Heavy Water, 9. Drugs and Narcotics, 10. Gold, 11. Silver, 12. Pearls, 13. Precious Stone, 14. Jewellery, 15. Currency notes and coins, 16. Government stamps. |
1. Vide GSR 763(E), dt. 7-9-1990 pub. in Gaz. of India, Extra., Pt. II, S. 3(i), dt. 7-9-1990.
2. Subs. by GSR 984(E), dt. 19-12-1990.