[26 -June-1969.]
G.S.R.241.- In exercise of the powers conferred by Section 34 of the Karnataka Warehouses Act, 1961(Karnataka Act No.11
of 1962), the Government of Karnataka hereby
makes the following rules, the draft of the same having been previously
published as required by sub-section(1), of Section 34 of the said Act, in Notification No. G.S.R.574( DPC 2 CWH 64, dated the 9th March 1965), published
in part IV Section 2-C (i) of the Karnataka Gazette, dated the 8th
July 1965, namely.-
CHAPTER I Preliminary
Rule ? 1. Title.-
(1) These rules may be called the Karnataka Warehouses Rules,1969.
(2) They shall extend to the whole of the State of Karnataka.
Rule ? 2. Definitions:-
In these rules, unless the context otherwise
requires,-
(1) ?Act? means the Karnataka Warehouses Act,1961;
(2) ?Form? means a form appended
to these rules;
(3) ?Grader? means a
person licensed under the Act to classify the goods according to grade or otherwise
and issue a certificate ;
(4) ?License? means a license
issued under the Act by the prescribed Authority;
(5) ?Negotiable Receipt?
means a receipt in which it is stated that the goods therein specified will be delivered
to the bearer or to the order of the named person;
(6) ?Non-Negotiable
Receipt? means a receipt in which it is stated that the goods therein specified
will be delivered to the person who tender the goods to the warehouseman for storing
in the warehouses;
(7) ?Prescribed Authority?
means the Additional Director of Agricultural marketing in Karnataka, Bangalore.
(8) ?Sampler? means the
person licenced under Act to sample the goods and issue a certificate thereof ;
(9) ?Section? means a section
of the Act;
(10) ?Weigher? means a person
licenced under the Act to weigh goods and issue certificate of weighment;
(11) ?year? means the
official year commencing from the first day of April and ending with the thirty
first day of March next following.
CHAPTER II ?????LICENSE
Rule ? 3. Application for Licenses.-
(1)
Application for grant of a licence under Section 4 and for its renewal under
Section 6 shall be made to the prescribed authority
in form No.1 and an application for issue of a duplicate licence under Section 11 shall be made in Form No.2. The
application shall be signed by the applicants
who shall furnish such additional information as may be required by the prescribed authority for the purpose of ascertaining whether
the conditions specified
in Section 5 are satisfied.
(2)
The application for license for the first
time shall be made at any time during
the year and shall be accompanied by the fee specified in rule 4. The renewal of
license shall be made every year at least one month prior to the commencement of
the year for which it is required and shall be accompanied by the fee specified
in rule 8.
(3)
A person desiring to conduct the business of
a warehouseman in more than one village or town. Shall submit separate
applications for licenses in respect of his business in each such village or
town. In case he has more than one place of business in the same village or
town, he may apply for only one license in respect of all such places of business and specify which of them will be
his principal place of business:
Provided that in the case of Warehouses
run by the Corporation established under the Agricultural produce
(Development and Warehousing) Corporation Act,
1956 or the Warehousing Corporation Act,1962, no separate
license shall be necessary for godowns opened within a radius of four miles of a licensed warehouse
center or within the municipal limits of the center.
Rule ? 4. Scales of fee for grant of license.-
(1)
The scale of annual fees payable for the grant of a license under section 4
to a warehouseman for the conduct of his business shall be as follows:
|
(i)?????? Warehouses having a storage
capacity up to seven hundred Cubicmetres;
and for every additional twenty five cubic
meters or fraction thereof of storage capacity
|
Thirty rupees
One Rupee.
|
|
(ii)????? The fee payable for the grant of
duplicate licence under
section 11
|
Five Rupees
|
(2)
If during the period of license the storage
capacity is increased to exceed seven
hundred cubic metres, the licensee shall pay the additional fee specified in sub-rule(1).
Rule ? 5. Terms of license.-
A license under Section 5 shall be
granted subject to the following conditions:
(i)
every Warehouseman shall have and maintain in respect of each Warehouse
for which the application for license has been made, net assets liable for the payment of any indebtedness arising
from the conduct of the warehouse at the
rate of ten rupees for five cubic meters of storage capacity of the licensed Warehouse. Such assets may also consists of movable or immovable property of the required valuation. In case building, machinery or
merchandise are included among such assets, the Warehouseman shall
keep them insured against loss or damage by fire with a company
or Companies approved
by the prescribed authority ;
(ii) immediately
upon the receipt of the license the Warehouseman shall post the same and keep it posted until
suspended or revoked, in a conspicuous place in the principal office where receipts
issued by such Warehouseman are delivered to
the depositors;
(iii) whenever
any of the circumstances mentioned in clause(c) or (e) of sub- section (1) of section 8 shall come into
existence, it shall be the duty of the warehouseman to notify immediately the authority granting
the license of the circumstances to the best of his ability;
(iv)
every Warehouseman shall permit and accord
facilities to the prescribed Authority or any officer
deputed by it to inspect
and examine a licensed warehouse, its machinery and equipment, the goods deposited
therein and the Account books
and records relating
thereto during the usual hours
of business.
Rule ? 6. Period of license.-
A
license granted under rule 5 shall be valid with effect from the date on which it is granted for the period
ending on the 31st March, following.
Rule ? 7. Security.-
Every
Warehouseman other than the Corporation referred to in the proviso to clause (b) of sub-section (1) of Section 5,
Shall, at the time of application for license either,
(a)
furnish to the prescribed Authority ,
Security deposit in cash or Government securities
assessed at the rate of five Rupees for every three cubic meters of storage capacity subject to a minimum of
one thousand rupees and execute a bond
in Form no.3 for the observance of the conditions and obligations arising
out of his business as a Warehouseman or
(b)
execute a bond with two sureties to the satisfaction of the prescribed Authority for a like amount.
Rule ? 8. Fee for renewal and issue of license.-
The fee for renewal of license under section
6 shall be the same as that payable for the grant of a license specified in rule 4.
Rule ? 9. Renewal and issue of duplicate licenses.-
The
conditions for renewal of license or issue of a duplicate
licence shall be the same as those
prescribed for grant of a licence. The duplicate
licence shall be granted on an indemnity bond
being executed by the applicant indemnifying Government against any loss
or damage which may be caused by any
one Using the license lost by the applicant and
shall bear on its face the number and date of the original license in lieu of which it
is issued and shall be stamped ?Duplicate?
Rule ? 10. Publication of the grant, suspension or cancellation of license and list of Warehousemen and their Warehouses.-
The Names and location
of warehouses and the names and address of Warehousemen licenced under the Act as on the first day of April
every year shall be published in the Karnataka Gazette before the fifteenth day of the May of the same year. Subsequent
suspension or cancellation of any license
shall also be published in the
Karnataka Gazette.
CHAPTER III
DEPOSIT AND MAINTENANCE OF GOODS, ETC.
Rule ? 11. Application for deposit and delivery of goods to Warehouseman.-
The application for deposit of goods shall be made to a
Warehouseman in Form No. 4
and application for delivery
of goods shall be made in
Form No. 5.
Rule ? 12. Receipts.-
Receipts shall be in Form No. 6 and shall specify
the following particulars:
(i) the period
for Which the goods are accepted for storage;
(ii)
Particulars showing the ownership of and
liens, mortgages or other encumbrances on the
goods covered by the receipt.
Rule ? 13. Information regarding persons authorized to sign receipts.-
Every Warehouseman shall file in the office of
the Prescribed Authority information regarding
the names and addresses of persons, with their signatures authorized to sign receipts on behalf of the
Warehouseman and shall immediately, inform the
Prescribed Authority of any change. If new persons are authorized,
information in respect of them shall also be supplied.
Rule ? 14. Non-Negotiable Receipts.-
Every
Warehouseman Who issues a non- negotiable receipt
shall cause to be marked upon it the word 'Non-negotiable?.
Rule ? 15. Issue of duplicate receipts.-
(1)
An application for grant of a duplicate receipt, if the original is lost or
destroyed shall be made by the depositor to the Warehouseman and shall be accompanied by-
(a) an affidavit
showing that the applicant is lawfully entitled
to the possession of the original receipt, that he has not negotiated or assigned it, the circumstances in which the original receipt was lost or
destroyed, and if lost, that diligent efforts had been made to find
the receipt without success;
(b) a bond for an amount
equal to double the value of the goods represented by the original receipts ; and
(c) a sum of rupees five.
(2)
On receipt of the application under sub-rule
(1) the fact that the receipt is lost,
destroyed shall be notified by the Warehouseman once at least in local news papers
giving one week's clear notice of the issue of a duplicate thereof.
(3)
After the expiry of the period referred to in
sub- rule (2), a duplicate receipt shall be issued by the Warehouseman. Such
duplicate receipt shall be stamped "Duplicate'
(4)
After a duplicate receipt has been issued,
the original receipt, if produced, shall not be acted upon.
(5)
The cost of publication of notification in
the local news paper shall be met by the person
who lost the Warehouse receipt.
Rule ? 16. Depositors to supply information regarding transfer of receipts.-
Every Depositor shall be bound to supply copies under his signature
of any endorsement regarding transfer, mortgage or encumbrance of goods
as may be recorded on the warehouse
receipt within fortyeight hours from the making of such endorsement.
Rule ? 17. Charges to be made by Warehouseman.-
No Warehouseman shall levy or recover charges for the services in excess of the
schedule of charges filed by him
along with the application for licence and approved by the Prescribed Authority
from time to time:
Provided that in the Warehouses
established under the Agricultural Produce (Development and Warehousing) Corporations Act 1956, or the Warehousing Corporations Act, 1962, the Corporation may allow a rebate not
exceeding ten per cent of the Schedule
charges for the deposits received
from the Co-operative Societies.
Rule ? 18. Maintenance of a Warehouse.-
Every
Warehouseman shall keep his Warehouse in such
a manner as to satisfy the following conditions, namely:
(i) the Warehouse
shall be damp proof, bird proof and rat proof;
(ii)
the Warehouse shall be repaired?? whenever necessary
shall be kept disinfected;
(iii) the goods stored in the Warehouse
shall be arranged
and stored in such a manner as to
render stock taking and
verification easy and effective;
(iv) the stocks shall
not be stored touching the walls and a space of about 0.6 metre
shall be left around each stock;
(v) the
stocks shall not ordinarily
exceed 9 meters x 6 meters in dimensions and shall not exceed 6.5 meters in height; or
(vi) the container
and the contents of each container
shall be ordinarily uniform and shall
be as advised by the Prescribed Authority, from time to time;
(vii) all
goods received for storage in the Warehouse shall be measured in cubic meters (length, breadth and height)
weighed, as the case may be, and such weight or measure shall be taken by a licensed weigher
and such weight or measure shall be duly stenciled on such container
or labeled on each stock
showing the date and the quantity of the weight
or measure;
(viii) the
container or the stock shall bear the name of the depositor together with the distinctive mark, if any, bold
letters;
(ix) goods of different classes
or grades or qualities shall
be stored separately;
(x) all
leakages in roof, dampness in walls and floor during the monsoons shall be carefully watched
and repaired in good time;
(xi) all appliances in the
Warehouse, such as scales, weights and measures maintained shall be in conformity with the Karnataka Weights and
Measures (Enforcement) Act, 1958,
and ladders shall be maintained correctly and in good condition.
Rule ? 19. Precaution against injury to goods.-
Every Warehouseman shall keep goods stored in his Warehouse reasonably
clean at all times and free from straw, rubbish
or accumulation of materials which may increase risk of fire or interfere
with the handling
of goods.
Rule ? 20. Insurance of goods against certain events and the manner of insurance.-
(1)
Every warehouseman shall insure the goods stored in his warehouse against
loss or damage due to fire,
flood, theft, burglary,
strike and riot:
Provided that insurance against loss or damage due to strike or riot shall be optional.
(2)
The insurance under sub-rule (1) shall be
with a company approved for this
purpose by the Prescribed Authority
to such an extent that the depositor will get the market value of the goods as on
the date of occurrence of the event against which it is insured.
(3)
Nothing in sub-rules (1) and (2) shall apply
to a Corporation referred to in the Proviso to sub-section (1) of Section 18,
if such Corporation has agreed in writing to compensate the depositor against
loss or damage due to theevents specified in sub-rule (1).
Rule ? 21. Warehouseman to report loss or damage.-
If at any time loss or
damage by fire, theft, riots, floods, burglary
or strike occurs at or within
warehouse, the warehouseman shall report within twenty four hours to the Prescribed Authority, the depositor and the insurance
company, the occurrence of such event and the extent of loss or damage.
Rule ? 22. Classification of goods.-
(1) Every Warehouseman
shall keep the goods stored in his
Warehouse in an orderly manner so as
to permit easy access to all lots and to facilitate inspection, sampling, counting and identification
of each lot.
(2) Whenever the quality,
standard or grade of any of the goods stored in a Warehouse is stated or is required to be stated for the purpose
of the Act, it shall be in
accordance with the quality, standards or grades, if any, determined for the particular goods by the Prescribed
Authority from time to time.
Rule ? 23. Notice of loss or damage to goods.-
If at the time of taking deliver of the goods deposited, the depositor finds
that the goods are lost or damaged he shall give
a notice in writing with full particulars of the loss or damage of the goods to the Warehouseman forthwith at the time of
delivery. A copy of the notice shall also be
sent to the Prescribed Authority. No claim against the Warehouseman shall be valid if the notice of loss or damage has
not been given by the depositor. Similar notice
for claim for damages shall be given to the Warehouseman by the depositor in case the deposit or comes to know of
the loss or damage while the goods are deposited in the
Warehouse.
Rule ? 24. Part delivery of goods.-
If a Warehouseman delivers a part of the
goods for which a negotiable
receipt has been issued, he shall indicate clearly upon such receipt a statement of the goods or
packages which have been so delivered. On his
failure to make such statement, the Warehouseman shall be liable for
failure to deliver all the goods
specified in the receipt to anyone who purchases the receipt in good faith and for valuable
consideration whether the purchaser acquired
title to the receipt
before or after the delivery of any portion
of the goods.
Rule ? 25. Maintenance of books, records etc.?
Every
Warehouseman shall maintain ?
(i) A Stock Register in Form No. 7;
(ii) A ledger
for each Depositor in Form
No. 8;
(iii) A general
insurance account in Form No.9;
Rule ? 26. Dispute regarding shortage or excess.-
In
the event of any dispute arising as
to whether the shortage or excess is due to dryage or absorption of moisture
or is due to other causes beyond the Warehouseman?s control, the depositor shall, on delivery of the goods
stored in a Warehouse, make a written application
to the state Government within thirty
days from the date of delivery of goods
to the depositor, indicating the shortage or excess, the reason thereof and the loss
incurred by him.
Rule ? 27. Auction sale of goods deteriorating or about to deteriorate in a Warehouse.-
Before
effecting sale, by public auction, under sub-section (2) of Section
15 of goods stored in a Warehouse
which have deteriorated, the Warehouseman shall
issue a notice to the depositor indicating the date, time and place of auction at least a week before
the date of auction. The notice shall be published
in a local Newspaper and shall be exhibited on the Notice Board of the local Regulated Market Committee in case the Warehouse is situated in a Regulated market area. Copies of the
notice shall also be sent to be Prescribed Authority.
Rule ? 28. Accounting of proceeds of auction sale.-
Every
Warehouseman shall render to the
depositor correct accounts and tender to him payment of the sale proceed of goods realized after the
auction sale after deducting all charges legally due to him including all reasonable charges for the removal of
goods and sale by public auction
within a period
not exceeding fifteen
days from the date of such sale. He shall make payment of the net
proceeds of the sale to the depositor on surrender
by him of the receipt duly discharged and on payment of all charges due to the Warehouseman.
Rule ? 29. Removal or transfer of goods by Warehouseman.-
The
Warehouseman may remove any goods stored in the Warehouse
or transfer them to another
warehouse, provided the cancellation of the existing receipt and issuing
of a new receipt is effected immediately after
the transfer is effected.
CHAPTER IV
WEIGHERS, SAMPLERS AND GRADERS
Rule ? 30. Application for licences by Weighers, Samplers and Graders.-
(1)
Application for grant of licences as
Weighers, Samplers and Graders may be made by
persons who passess the qualification specified in sub-rule (2) and every such application shall be accompanied by a fee
of five rupees and shall be made in writing in Form
No. 10 to the Prescribed Authority.
(2)
Every Weigher, Sampler or Grader shall
possess the minimum qualification specified below:
(i)
A Weigher shall be a literate person knowing reading
and writing of Kannada.
(ii) A Sampler
or Grader shall have passed the VIII standard.
(3)
The Prescribed Authority may, after such
enquiry as he deems. Fit, grant the
licence applied for in Form No.11 on execution of an agreement by the applicant
in such form as may be determined by the Prescribed Authority agreeing to confirm
with these rules and the conditions specified in sub-rule (4)
(4)
The license
under sub-rule (3) shall
be subject to the conditions, namely:-
(i)
The Licencee shall keep books in such forms and render such prescribed returns and at such times and
in such forms as the prescribed authority may from time to
time direct;
(ii)
The Licencee shall possess such equipments as
may be specified by the prescribed
Authority;
(iii)
The Licencee when plying his trade, shall
wear a distinguishing badge of a suitable
pattern provided by the Prescribed Authority.
A deposit of not less than one and not more than five rupees to cover the cost of badge shall be paid by such Weigher,
Sampler of Grader
to the Prescribed Authority;
(iv)
No licensee shall recover charges excluding the
rates laid down by the Prescribed Authority from time to time;
(v)
No licensee
shall enter the service of another person or do business other
than that for which he holds a licence.
(5)
Notwithstanding anything contained in sub-rule (3), the Prescribed Authority may refuse to grant license to any person who in his
opinion is not solvent or whose
operations are not likely to further the efficient working of the Warehouse:
Provided that no solvency certificate
for the grant of license shall be necessary in the case of Weigher, or Sampler who is an employee of a Warehouse
Corporation established under the Agricultural Produce (Development and Warehousing) Corporation Act, 1956 or the Warehousing Corporation Act, 1962.
Rule ? 31. Period of license granted to Weighers, Samplers and Graders.-
A license issued to a Weigher, Sampler or
Grader shall remain in force from the date on which it is granted till the 31st March following.
Rule ? 32. Certificate to be issued by Weigher, Samplers or Grader.-
The certificates to be issued by Weighers, Samplers or Graders shall be in Form
No.12
Rule ? 33. Renewal of Licences of Weighers, Samplers and Graders.-
Applications
for renewal of licenses issued to Weighers, Samplers and Graders shall be made at least one month
prior to the termination or expiry of the licenses and shall be accompanied by a fee of rupees five. The conditions
for renewal of a license shall be
the same as those
on which a new license is issued.
Rule ? 34. Fee for issue of duplicate licence to Weighers, Samplers and Graders.-
The
fee for issue of duplicate licence
under sub-section (6) of section 24 shall be five rupees.
Rule ? 35. Suspension or cancellation of license of Weighers, Samplers and Graders.-
The
Prescribed Authority, may, subject to the provisions of Section 24, suspend
or cancel the licence granted
to any Wiegher, Sampler or Grader if he
contravenes any of the conditions
of the license or of these rules, or
if in the opinion of the Prescribed Authority his continuance as a license
is likely to be detrimental to the
working of the Warehouse.
Rule ? 36. When a Warehouseman may determine weight, grade or class of goods.-
In
areas where there are no Weighers, Graders or samplers licenced under the Act, the Weight, grade, class or
quality of the goods covered by a receipt shall be determined by the Warehouseman.
Rule ? 37. Authority to whom appeal lies.-
An
appeal under Section 29 shall be made
to the State Government. Such appeal shall be filled within thirty days from the date of receipt of the order of the
Prescribed Authority. It shall be returned to
the authority within seven days of such expiry, suspension or cancellation.
Rule ? 38. Manner or giving notices.-
(1)
The notices to be given for cancellation of a licence under sub-section (1) of
Section 9 shall be for a period of not less than a week and shall be
send by the registered post.
(2)
The notice to be given to the depositor under
sub-section (1) of Section 15 shall be
for a period of not less
than a week and shall be sent by registered post.
Rule ? 39. Use of standard weight and measures by Warehouseman.-
Every Warehouseman shall use only such scales, weights
and measures and weighing or measuring machines
as are duly certified to be correct
by an Inspector appointed for the purpose, under the Karnataka
Weights and Measures (Enforcement) Act, 1958. They shall be got verified and stamped once in every
two years.
Rule ? 40. Hours of business of warehouses.-
Every
Warehouse shall be made available on any working
day for transacting warehouse business
as may be necessary for at least eight hours a day between the hours of 7-00 A.M. and 7-00 P.M. The actual hours when business
can be transacted shall be conspicuously exhibited at each
warehouse.
Rule - 41. Supply of reports by warehouseman.-
Every
warehouseman shall, from time to time, make such reports
as may be required by the Prescribed Authority, concerning the condition and contents of the
Warehouse and operation of his business
as a Warehouseman.
FORM No.2
(See Rules 3 & 2)
Application for grant/renewal of licence to the prescribed Authority
To??????????.
??????????.
Sir,
1. I/We????????? residingat??????? ?Taluk???????
District????????.. request
that my/our Warehouse
licence number????????..granted on ???????? for the period ending?????. For the area as been lost/destroyed in the following
circumstances;
(here mention
the circumstances under which the Licence was lost/destroyed)
2. I/We?????. Therefore
request you to grant me/us a duplicate
licence on the same terms and
conditions on which the aforesaid licence
was granted.
3. I/We ?????..have affixed stamp in payment
of fee of Rs.5.
4. I/We ??????hereby solemnly declare that the information herein given is true to the
best of my/our knowledge.
Witness: 1)
2)?????????????????????????????????????????????????????????? Signature
Date:
FORM No.3
(See
Rules 7)
Form of Security Bond
Whereas I/We?????resident(s) of???..
Taluk????? Disrict????..
have applied for grant of a licence
as warehouseman at??????under the Karnataka
Warehouses Act, 1961 (Karnataka Act No. 11 & 1962) Subject to such conditions as may be laid down by the
prescribed authority. I/We furnish herewith the security deposit of Rs.......... In cash/Government Securities in accordance with the
rates prescribed in Rule 7 & Karnataka
Warehouses Rules, 1969 for the observations of conditions and obligations arising
out of my/our business as warehouseman
and agree that the amount of Security deposited by me/us under this bond shall liable to be forfeited by
Government in case of default of any of the conditions
of the licence or breach of any of the provisions of the Act?? or the Rules and that the amount due under this bond shall be recoverable
from me/us or my/our heirs or legal
representatives as arrears
of land revenue.
SIGNATURE OF?????????????????????????????????????????????????????????????? SIGNATURE OF
WITNESS?????????????????????????????????????????????????????? WAREHOUSEMAN
We???????.and ?????..of ???????are sureties
for the said
????????and
do hereby agree that in the event
of the said??????
may in default
in observance Of conditions and obligations arising
out of his business as Warehouseman, the amount of security due under the said bond shall be RECOVERABLE by the Government from us or our heirs or legal
representatives jointly and severally.
Dated this????.???????????????????????????????????????????????????????????????????????????????????? Day??????????????????????????????????????????????????????????????????????????????????????? of
(SIGNATURE OF SURITIES)
(SIGNATURE OF WITNESSES)
FORM No.4
(See Rules 11)
Application for Deposit
of goods
To,
The Warehouseman
Dear Sir,
Please take Delivery
of the following goods
|
Description of the goods
|
Number???? ??????????????? of Packages, bags????????????? and quantities with
distinguishing marks if any.
|
Measurement or/and Weight
|
Market Price
|
Total Valuation of
goods
|
Remarks if any
|
I Certify that the
goods above named are my own property and no other person has any claim against them. (When an agent
deposits the goods on behalf of the principal, the form should
be as under).
I Certify
that the goods above mentioned
are the properties of....................................................................... and
that I am in the possession of the said goods with the consent
of the owner and which no other person
as any claim.
Your?s faithfully,
DEPOSITOR/AGENT
Certified that the written description of goods, their grade or quantity
and weights and/or measurements and price have been verified
by me and or correct.
?Place:
Date:??????????????????????????? WAREHOUSEMAN?S SIGNATURE
FORM No.5
(See
Rules 11)
Application for Delivery order
To,
The Warehouseman Dear Sir,
Please delivery the
goods described below to self or to ????These goods were deposited with you on ??????.The deposit
receipt granted by you accompanies.
Description of goods to be delivered
|
Description of goods
|
Number of Packages etc.,
(both in figures and words)
|
Weights or/and
Measurement
|
Market Price
|
Spl marks
if any
|
Remarks
|
Your?s faithfully, DEPOSITOR
Receive the above noted goods in............................................................................ condition.
Place:
Date:
DEPOSITOR
FORM No.6
(See Rules 12)
??????..WAREHOUSING CORPORATION
Warehouse Receipt
?Negoatiable/Non-Negotiable
(Serial No. of Receipt)
No. and location
of Warehouse????????
Warehouseman?s Licence
No???? Valid up to.......................................................................... Received
From (Name and Address of the Depositor)??..
????????????????????..
|
Kind
|
Class??? or Standrad quality and/or
|
No.????? of
Packages or????? lots and grade
|
Net quantity in kg. by
weight or measure
|
Name and/or Licence Number????? of
the Weigher/Gra der/Sampler
|
|
|
????????????????????.. Goods
of the following Description
Conditions
of the goods :- (1) Good
(2) Fair
(3) Average
Private marks of the depositors on the packages, if any?????.
Rate of storing
and other charges????????..
Indemnified/Insured for Fire/Flood/Theft/Burglary/Strike/ Riots/other contingency with??????..
If insured (Name or Insurance
Co.)?????
For the amount
of Rs??????.
The goods are accepted for storage from????
to?????.
market rate at the time of deposit.......................................................................... (Valuation)
Date??????..
Signature of the Warehouseman
???????? ??District