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State of Uttar Pradesh - Section

Section 12 in The U.P. Warehouse Act, 1958

12. Precautions against damage or injury to goods.

- Every warehouseman shall keep his warehouse in such conditions, as may be prescribed, in order to prevent loss, damage or injury to the goods deposited in the warehouse.
(2)No warehouseman shall accept goods for deposit which are likely to cause damage to other goods which are, or may be deposited in the warehouse.