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State of Madhya Pradesh - Section

Section 10 in The M.P. Agricultural Warehouse Act, 1947

10. Preservation of identity of produce.

- Every warehouseman shall exercise such care in keeping distinct the produce of each depositor as will enable him at all times to identify it and to deliver it without undue delay on demand by the depositor :Provided that where standardized and graded produce is stored in a warehouse, subject to any agreement between the warehouseman and a depositor, there may be pooling of the same grade and kind of produce belonging to several depositor and each depositor shall be entitled only to his portion of the produce according to weight or quantity, as the case may be, as shown in his receipt.