Carriage by Air Act, 1972 - Sections 19 and 13(3) - Carrier is liable for damage occasioned by delay in the carriage by air of passengers, luggage or goods - 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. - Supreme Court of India Judgements