- No Warehouseman shall levy or recover charges for his services in excess of the schedule of charges, filed by him alongwith his application for licence and approved by the Licensing Authority from time to time. The schedule charges shall be displayed conspicuously by every Warehouseman as his principal place of business where receipts are delivered to the depositors. A provision shall be made by every Warehouseman for allowing a concession of ten per cent or such percentage as may from time to time be revised by the State Warehousing Corporation to Co-operative Societies in schedule of charges.
