Section 24(4) in The Rajasthan Warehouses Rules, 1960
(4)Every warehouseman shall be entitled to recover from the depositor of goods or its owner the insurance premia and other out of pocket expenditure incurred by him for the insurance so effected of the goods stored in his warehouse and where the Warehousing Corporation has agreed to compensate the depositor under proviso to sub-rule (1) or (2), it shall be entitled to recover from the depositor such additional charge as it may decide not exceeding tariff rate of the insurance premium for the risk which it has agreed to compensate.Explanation. - For the purpose of his rule Warehousing Corporation means a Warehousing Corporation established under Warehousing Corporation Act, 1962 (Central Act 53 of 1962).]
