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State of Rajasthan - Section

Section 47 in The Rajasthan Warehouses Rules, 1960

47. Inspection.

- The Prescribed Authority shall get the licensed warehouse including its equipment, etc. examined and inspected at least once in every quarter and report in writing thereof; and shall give such direction as it may deem fit, to the warehouseman. If the warehouseman neglects or fails to carry out such directions the Prescribed Authority may, after hearing the warehouseman, cancel or suspend his licence.