Section 29 in The Rajasthan Warehouses Rules, 1960
29. Auction sale of goods deteriorating or about to deteriorate in a Warehouse.
- Before effecting sale by public auction of goods stored in a warehouse which have deteriorated or are about to deteriorate, the warehouseman shall issue a notice indicating the date, time and place of auction at least 10 days before the date of auction. The notice shall be published in a local newspaper and shall also be exhibited at the conspicuous places of the local market are and shall also send the copies of the notice of auction to the prescribed authority and the Collector. Provided that in special circumstances, where 10 days notice might be considered too long by the warehouseman, he may sell the property by public auction by giving such shorter notice as may be reasonable and possible in the circumstances.Where goods are of perishable nature or are such as will deteriorate quickly in value or injure other property, the warehouseman may give such notice as is reasonable and possible in the circumstances to the holder of the receipt of the goods, if the name and address of the holder is known to the warehouseman or, if not known to him, then to the original depositor, requiring him to satisfy the lien upon the goods and to remove them from the warehouse and on the failure of such person satisfying the lien and removing the goods within the time prescribed in the notice the warehouseman may sell the goods at public sale.
