58. Charges for keeping goods on supardari. [section 31(6), (8)].
- The charges for safe custody of goods detained under sub-section (6) of Section 31 and handed over by the officer detaining the goods to any person for this purpose, shall be paid to him, on making a claim in this behalf, at the rate(s) fixed by the Commissioner from time to time. The charges shall be recovered along with penalty, if any, from the owner of the goods.
