- A receipt issued under Section 30 shall be in Form No. 7 and shall specify therein : (i) the period for which the goods are likely to remain in deposit, (ii) particulars showing the ownership of, and liens, mortgages or other encumbrances on the goods covered by receipts be as declared by the depositor in application for deposit under Rule 11, (iii) the grade, class or quality and description of goods, and (iv) the location of warehouse where the goods are stored. Both the warehouse and the depositor shall be bound by the conditions of storage as detailed in Form No. 7.
