Section 3 in The M.P. Agricultural Warehouse Act, 1947
3. Warehouseman.
(1)For every warehouse there shall be a warehouseman.(2)No person shall carry on the business of a warehouseman except under a licence granted under this Act and in accordance with such terms and conditions thereof as may, from time to time, be prescribed under this Act.(3)The licence shall be valid for such period as may be prescribed.
