Section 18 in The Maharashtra Warehouses Act, 1960
18. Warehouseman not entitled to excess nor responsible for shortage of goods.
(1)If there be any excess in the goods stored in a warehouse by absorption of moisture or on account of other causes, the warehouseman shall not be entitled to the same.(2)If for any cause beyond the control of the warehouseman, there be any shortage in such goods by drinage or other causes, the warehouseman shall not be responsible for the same.(3)In the event of any dispute arising as to whether such excess of shortage is due to absorption of moisture or drinage, or is due to other causes, beyond the control of the warehouseman, the matter shall be referred to the Registrar of Co-operative Societies or any other officer appointed by the State Government in this behalf, and the decision of the Registrar or other officer shall be final.
