(1)At the time of taking delivery, the depositor shall be allowed by the Warehouseman to examine the condition of the goods stored. If any loss or damage is detected and there is a dispute between the depositor and the Warehouseman in respect thereto, the depositor shall collect three samples of 500 grams each of the goods alleged to be damaged and place them in bags or containers, sealed with respective seals of the Warehouseman and depositor. One of the samples will be given to the depositor.(2)The depositor shall, within seventy-two hours of the taking of delivery from the warehouse, give notice in writing with full particulars of the loss or damage, if any, caused to the goods. A copy of the notice shall also be sent to the prescribed authority. No claim against the Warehouseman shall be valid if the alleged loss or damage is not pointed out before taking of delivery and if the required notice is not given as aforesaid.
