Section 11 in The M.P. Agricultural Warehouse Act, 1947
11. Produce deteriorating in warehouse and its disposal.
(1)Whenever produce stored in a warehouse is found to be deteriorating from causes beyond the control of the warehouseman, he shall as soon as possible give notice of such deterioration to the depositor requiring him to surrender his receipt and take delivery of the produce on payment of the warehouseman's dues.(2)In the event of the depositor failing to comply with the notice within a reasonable time, the warehouseman may cause such produce to be removed from his warehouse and sold by public auction at the cost and risk of the depositor.(3)A copy of the notice provided for in sub-clause (1) shall be given by the warehouseman to the bank on whose behalf the depositor's produce is stored in his warehouse.
