Section 29 in The Rajasthan Municipalities (Octroi) Rules, 1962
29. Non liability of the Municipality for damage to or loss of goods in the bonded warehouse.
- Every reasonable care shall be taken of goods deposit in the bonded warehouse but, persons depositing goods therein shall have no claim to compensation for any damage or lost [that may occur when the goods are passed into or out of the] [Inserted by Notification dated 20-03-1963. w.e.f. 20-4-63.] bonded warehouse or while they remain therein unless such damage or loss shall be proved to have been occasioned by the willful act or neglect of the officials Incharge of the bonded warehouse or other Municipal official charged with the safe custody of the goods.
