Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CESSATION OF RESPONSIBILITY (AFTER THE TERMINATION OF TRANSIT) RULES, 1990 CONTENTS 1. Short title and commencement 2. Definitions 3. Cessation of responsibility after termination of transit SCHEDULE 1 :- 1 CESSATION OF RESPONSIBILITY (AFTER THE TERMINATION OF TRANSIT) RULES, 1990 G.S.R. 763 (E), dated 7th September, 19901.-In exercise of the powers conferred by Cl. (b) of sub-section (2) of Sec. 112 of the Railways Act, 1989 (24 of 1989). the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (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. 2. Definitions :- 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 not defined but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Cessation of responsibility after termination of transit :- 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. SCHEDULE 1 1 (See rule 3) [I. Gases, compressed, liquefied or 8. Heavy Water, dissolved under pressure,] 9. Drugs and Narcotics, 2. Petroleum and other inflammable 10. Gold, liquids, 11. Silver, 3. Inflammable solids, 12. pearls 4. Oxidizing substances, 13. precious Stone, 5. Acids and other corrosives. 14. Jewellery 6. Poisonous (Toxic) substances, 15. Currency notes and coins, 7. All Radioactive material, 16. Government stamps.