Section 32 in The Rajasthan Warehouses Rules, 1960
32. Issue of warehouse receipts by warehouseman.
- Warehouseman shall not-(i)Issue a warehouse receipt without actually receiving the goods;(ii)Make false statements in the warehouse receipts;(iii)Issue a duplicate receipt without making on the receipt the word "Duplicate;"(iv)Issue a receipt for goods for his own goods. Any breach of this rule among other things shall amount to an offence punishable under section 32 of the Act.IV. Weighers, Samplers and classifiers
