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State of Madhya Pradesh - Section

Section 14 in The M.P. Agricultural Warehouse Act, 1947

14. Charges for storing produce to be made without undue preference.

- No warehouseman shall in the conduct of his business show undue preference to any person, but may make such charges for the storing of produce in his warehouse as may be agreed upon between him and the depositor, not exceeding the limits imposed by the conditions of his licence.