Section 15 in The M.P. Agricultural Warehouse Act, 1947
15. Warehouseman not to lend money against the produce in his warehouse.
- No warehouseman shall either on his own account or that of others deal in or lend money on the produce which he receives in his warehouse:Provided that this section shall not apply to co-operative societies [or to warehousing corporations established under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 (XXVIII of 1956), in relation to warehouses owned and run by such societies and corporations.] [Substituted by MP Extension of Laws Act 23 of 1958]
