Section 41(2) in The Maharashtra Warehouses Act, 1960
(2)In particular, but without prejudice to the generality of the foregoing provision, such rules may provide for the following matters, namely:-(i)the Authority empowered to carry out the duties under this Act;(ii)the form of receipt under clause (h) of section 2;(iii)the form of application for taking out a licence under section 4, for its renewal under section 6 and for the issue of duplicate licence under section 12;(iv)the terms and conditions of a licence in accordance with which the business of a warehouseman shall be conducted under section 3, the fee for the grant of a licence under sub-section (2) of section 4 and the period for which the licence shall be valid under section 6;(v)the amount of security and the manner of furnishing the same (including the form of bond) under clause (c) of section 5;(vi)the fee for the renewal of a licence under section 6 and for the issue of a duplicate thereof under section 12;(vii)the conditions on or under which a duplicate of a licence may be issued;(viii)the conditions (including disinfection of warehouses and the goods stored therein) which a warehouseman shall fulfil under sub-section (1) of section 14;(ix)the books, accounts and records to be kept and maintained under section 19;(x)the manner in which goods deposited in a warehouse shall be insured under sub-section (1) of section 20;(xi)the rates at which charges for insurance shall be recoverable under subsection (2) of section 20;(xii)the concessions which may be granted by a warehouseman to a co-operative society under section 21;(xiii)the qualifications of, and grant of licences to weighers, samplers and graders, the form of application for licences, the fee payable in respect of them, the conditions on which and the period for which the licences may be granted to them, the form of certificates to be issued by them, the renewal of their licences, the conditions on which duplicate licences may be issued, and the conditions under which the licences may be suspended or revoked for the purposes of section 26;(xiv)the fee to be paid for the issue of a duplicate receipt and the conditions under which such receipt may be issued under section 33;(xv)the publication of the grant, suspension and revocation of licences and the list of warehousemen and their warehouses;(xvi)the charges to be made by a warehouseman for storing goods in his warehouses;(xvii)the manner of giving notices under this Act;(xviii)the manner of conducting a public auction for the sale of goods deteriorating or which are about to deteriorate in a warehouse and accounting for the proceeds of such sale by a warehouseman;(xix)the classification of goods stored by a warehouseman;(xx)the standard weights, measures and gradation of goods, to be used in a warehouse;(xxi)the procedure to be followed in proceedings before the Board of Arbitrators and the mode of executing their awards;(xxii)generally for the efficient conduct of the business of a warehouseman;(xxiii)any other matter which is to be, or may be, prescribed.
