Section 10(2) in The Warehousing (Development And Regulation) Act, 2007
(2)The lien of the warehouseman is for the amount of the storage and maintenance charges including—(a)all lawful charges for storage and preservation of the goods;(b)all reasonable charges for—(i)any notice required to be given under the provisions of this Act;(ii)notice and advertisement of sale;(iii)sale of goods where default is made in satisfying the lien of the warehouseman; and(iv)compliance of statutory provisions.
