Multimodal Transportation of Goods (Amendment) Act, 2000 [Repealed]
[Repealed by Act 19 of 2015, S. 2 and Sch. I, dated 14-5-20152]
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:
Prefatory Note Statement of Objects and Reasons. Multimodal Transportation of Goods Act, 1993 (hereinafter referred to as an Act) was enacted to regulate the multimodal transportation of goods by law with a view to reducing and eliminating interruption in the continuous movement of goods from their origin to the ultimate destination as well as to reduce the costs and delays and thereby to improve the quality of transport services. This Act provides a legal regime to govern on a uniform basis, the liabilities and responsibilities of a multimodal transport operator who can provide services under a single document to shippers engaged in international trade.
2. There are two basic international arrangements which are of significance in the area of multimodal transportation. The United Nations Convention of International Multimodal Transport of Goods, 1980 lays down the responsibilities and liabilities of multimodal transport operators at the international level. Whereas, the UNCTAD/International Chamber of Commerce (ICC) Rules have gained universal acceptance in the international multimodal transportation of goods. In order to bring the Act in line with both the United Nations Convention and the UNCTAD/ICC Rules and also to ensure its better acceptance on the basis of the experience gained so far during the implementation of the Act, it is proposed to amend the Act as follows:
(a) In Section 2, it is proposed to substitute difinitions of the expressions carrier , good , multimodal transportation , multimodal contract and to amend the definition of the expression multimodal transport operator . It is further proposed to insert new defintions of multimodal transport document , special drawing rights and taking charge in this section;
(b) To amend Section 4 to make cetain additional provisions relating to registration of multimodal transport operator. It is thus proposed to provide that a firm or a proprietary concern can also be registered as a multimodal transport operator. At present, only a company can be registered as a multimodal transport operator. Further, it is proposed that all foreign applicants other than the one engaged in the business of shipping must have a place of business in India and in case of foreign applicants, the turnover is to be certified by a competent authority of the foreign country to which the applicant belongs. The period of the validity and renewal of certificate of registration is being increased from one year to three years. The fee for renewal is also proposed to be increased from rupees two thousand to a sum of money which shall not be less than ten thousand rupees but shall not exceed rupees twenty thousand. A provision for renewal of registration has also been proposed in this section;
(c) It is proposed the right of appeal in Section 6 to an aggrieved person against the refusal of the competent authority to register any person or to renew the certificate of registration;
(d) It is proposed to amend Section 7 to provide that a multimodal transport operator should possess a proper insurance cover before issuing a multimodal transport document. This is necessary to protect the interest of shippers;
(e) It is proposed to provide in Section 9, which deals with contents of multimodal transport document, that particulars relating to the general nature of the goods mentioned in the document shall be the same as are furnished by consignor. Further, it is proposed that the date or period of delivery of the goods by the multimodal transport operator shall be as expressly agreed upon between the shippers and the multimodal transport operator. It is further proposed that the freight payable shall be mentioned only if expressly agreed by both consignor and con signnee. Lastly, it is proposed that the absence of any of the particulars mentioned in this section shall not affect the legal character of the document;
(f) It is proposed to amend Section 13 to provide that the multimodal transport operator shall be relieved from liability for any consequential loss or damage arising from dealy in delivery of the consignment unless consignor has made a declaration of interest in timely delivery which is accepted by the multimodal transport operator;
(g) It is proposed to provide in Section 15 that a multimodal transport operator shall not be liable for any loss, damage or delay in delivery due to a cause for which the carrier is exempted from liability in accordance with the applicable law;
(h) It is proposed to insert a new Section 20-A so as to define the period of responsibility of multimodal transport operator; and
(i) It is proposed to amend the definition of the expression goods in the Carriage of Goods by Sea Act, 1925 on the lines of the definition contained in international instruments.
3. The Bill seeks to achieve the above objects.
Section 1. Short title
This Act may be called the Multimodal Transportation of Goods (Amendment) Act, 2000.
Section 2. Amendment of Section 2
In Section 2 of the Multimodal Transportation of Goods Act, 1993 (28 of 1993) (hereinafter referred to as the principal Act),
(i) for clause (a), the following clause shall be substituted, namely:
(a) carrier means a person who performs or undertakes to perform for hire, the carriage or part thereof, of goods by road, rail, inland waterways, sea or air; ;
(ii) for clause (i), the following clause shall be substituted, namely:
(i) goods means any property including live animals, containers, pallets or such other articles of transport or packaging supplied by the consignor, irrespective of whether such property is to be or is carried on or under the deck; ;
(iii) in clause (j), for the words road, rail , the words road, air, rail shall be substituted.
(iv) for clauses (k) and (l), the following clauses shall be substituted, namely:
(k) multimodal transportation means carriage of goods, by at least two different modes of transport under a multimodal transport contract, from the place of acceptance of the goods in India to a place of delivery of the goods outside India;
(l) multimodal transport contract means a contract under which a multimodal transport operator undertakes to perform or procure the performance of multimodal transportation against payment of freight;
(l-a) multimodal transport document means a negotiable or non-negotiable document evidencing a multimodal transport contract and which can be replaced by electronic data interchange messages permitted by applicable law; .
(v) in clause (m), in sub-clause (ii), for the words not as an agent either of the consignor or of the carrier , the words not as an agent either of the consignor, or consignee or of the carrier shall be substituted;
(vi) after clause (q), the following clauses shall be inserted, namely:
(r) special drawing rights means such units of accounts as are determined by the International Monetary Fund;
(s) taking charge means that the goods have been handed over to and accepted for carriage by the multimodal transport operator; .
Section 3. Amendment of Section 4
In Section 4 of the principal Act,
(i) in sub-section (3), for clause (a), the following clause shall be substituted, namely:
(a)(i) that the applicant is a company, firm or proprietary concern, engaged either in the business of shipping, or freight forwarding in India or abroad with a minimum annual turnover of fifty lakh rupees during the immediately preceding financial year or an average annual turnover of fifty lakh rupees during the preceding three financial years as certified by a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (38 of 1949).
(ii) that if the applicant is a company, firm or proprietary concern other than a company, firm or proprietary concern, specified in sub-clause (i), the subscribed share capital of such company or the aggregate balance in the capital account of partners of the firm, or the capital of the proprietor is not less than fifty lakh rupees. ;
(ii) in sub-section (3), after the proviso, the following provisos shall be inserted, namely:
Provided further that any applicant who is not a resident of India and who is not engaged in the business of shipping shall not be granted registration unless he has established a place of business in India:
Provided also that in respect of any applicant who is not a resident of India, the turnover may be certified by any authority competent to certify the accounts of a company in that country. ;
(iii) for sub-sections (4) and (5), the following sub-sections shall be substituted, namely:
(4) A certificate granted under sub-section (3) shall be valid for a period of three years and may be renewed from time to time for a further period of three years at a time.
(5) An application for renewal shall be made in such form as may be prescribed and shall be accompanied by such amount of fees as may be notified by the Central Government:
Provided that such fees shall not be less than rupees ten thousand and shall not exceed rupees twenty thousand.
(6) The competent authority shall renew the registration certificate granted under sub-section (3) if the applicant continues to fulfil the conditions as laid down at the time of registration. .
Section 4. Amendment of Section 6
In Section 6 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:
(1) Any person aggrieved by, refusal of the competent authority to grant or renew registration under Section 4 or by cancellation of registration under Section 5, may prefer an appeal to the Central Government within such period as may be prescribed. .
Section 5. Amendment of Section 7
In Section 7 of the principal Act, in sub-section (1), the following proviso shall be inserted, namely:
Provided that the multimodal transport operator shall issue the multimodal transport document only after obtaining, and during the subsistence of a valid insurance cover. .
Section 6. Amendment of Section 9
In Section 9 of the principal Act,
(i) for clause (a), the following clause shall be substituted, namely:
(a) the general nature of the goods, the leading marks necessary for identification of the goods, the character of the goods (including dangerous goods), the number of packages or units and the gross weight and quantity of the goods as declared by the consignor; ;
(ii) for clause (h), the following clause shall be substituted, namely:
(h) the date or the period of delivery of the goods by the multimodal transport operator as expressly agreed upon between the consignor and the multimodal transport operator; ;
(iii) for clause (k), the following clause shall be substituted, namely:
(k) freight payable by the consignor or the consignee, as the case may be, to be mentioned only if expressly agreed by both the consignor and the consignee; ;
(iv) after clause (o), the following proviso shall be inserted, namely:
Provided that the absence of any of the particulars listed above shall not affect the legal character of the multimodal transport document. .
Section 7. Amendment of Section 13
In Section 13 of the principal Act, in sub-section (1), for the second proviso, the following proviso shall be substituted, namely:
Provided further that the multimodal transport operator shall not be liable for loss or damage arising out of delay in delivery including any consequential loss or damage arising from such delay unless the consignor had made a declaration of interest in timely delivery which has been accepted by the multimodal transport operator. .
Section 8. Amendment of Section 14
In Section 14 of the principal Act, in sub-section (1), for the Explanation, the following Explanation shall be substituted, namely:
Explanation. For the purpose of this sub-section, where a container, pallet or similar article is stuffed with more than one package or units, the packages or units enumerated in the multimodal transport document, as packed in such container, pallet or similar article of transport shall be deemed as packages or units. .
Section 9. Amendment of Section 15
In Section 15 of the principal Act, the following proviso shall be inserted, namely:
Provided that the multimodal transport operator shall not be liable for any loss, damage or delay in delivery due to a cause for which the carrier is exempted from liability in accordance with the applicable law. .
Section 10. Insertion of new Section 20-A
After Section 20, the following section shall be inserted, namely:
20-A. Period of responsibility. The responsibility of the multimodal transport operator for the goods under this Act shall cover the period from the time he has taken the goods in his charge to the time of their delivery. .
Section 11. Amendment of Act 26 of 1925
In the Indian Carriage of Goods by Sea Act, 1925, in Schedule, in Article I, for clause (c), the following clause shall be substituted, namely:
(c) Goods includes any property including live animals as well as containers, pallets or similar articles of transport or packaging supplied by the consignor, irrespective of whether such property is to be or is carried on or under deck; .
1. Received the assent of the President on 5-12-2000 and published in the Gazette of India, Extra., Part II, Section 1.
2. Ed.: Act 44 of 2000 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.