(6)Every Warehouseman shall be entitled to recover from the depositor of goods or its owner, it the depositor refused to pay the charges, the insurance premia and other out pocket expenditure incurred by him for insurance of goods stored in his warehouse and where a Warehousing Corporation has agreed to compensate the depositor under the foregoing sub-rules it shall also be entitled to recover from the depositor such additional charges as it may decide, not exceeding tariff rate of the insurance premia for the risks which it has agreed to compensate.
