Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MULTIMODAL TRANSPORT DOCUMENT RULES 1994 CONTENTS 1. Short title and commencement 2. Definitions 3. Contract for Multimodal Transportation MULTIMODAL TRANSPORT DOCUMENT RULES 1994 11. Vide G.S.R. 311(E). dated 9th March, 1994 In exercise of the powers conferred by section 30 of the Multimodal Transportation of Goods Act. 1993 (No. 28 of 1993) the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Multimodal Transport Document Rules, 1994. (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,- (a) "Act" means the Multimodal Transportation of Goods Act. 1993. (b) "document" means the Mullimodal Transport Document referred to in section 7 of the Act. (c) The words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act. 3. Contract for Multimodal Transportation :- Where the Consignor and the Multimodal Transport Operator have entered into a contract for the Multimodal Transportation and the Multimodal Transport Operator has taken charge of the goods, he shall issue a document, a model of, which may be prescribed by the competent authority by a Special or General Order, with the approval of the Central Government.