Section 24(2) in The Rajasthan Warehouses Rules, 1960
(2)On a written from the depositor and his agreeing to pay the requisite charges for additional insurance, the warehouseman may insure such goods also against loss or damage by flood or riot or civil commotion or any other contingency:Provided that when such request has been made in respect of goods deposited in the warehouse belonging to a Warehousing Corporation such Warehousing Corporation may not insure the goods if it agrees in writing to compensate the depositor, against loss or damage by any of the risks specified in this written request.
