Central Government Act
Section 54(a) in The Indian Contract Act, 1872
(a) A hires B' s ship to take in and convey, from Calcutta to the Mauritius, a cargo to be provided by A, B receiving a certain freight for its conveyance. A does not provide any cargo for the ship. A cannot claim the performance of B' s promise, and must make compensation to B for the loss which B sustains by the non- performance of the contract.