20. Warehouseman not to deal in or lend against goods in warehouse.
- Notwithstanding anything contained in any other law, no warehouseman other than a co-operative society [or the Central Warehousing Corporation or any State Warehousing Corporation established under the Warehousing Corporation Act, 1962 (Central Act No. 58 of 1962)] [Inserted by Rajasthan Act 15 of 2003 [8-9-2003].] shall either on his own account or that of others, deal in or lend money on goods received by him for deposit in his warehouse.
