115. Liability of consignee or owner with respect to goods stored in public warehouses.- In case the said goods 1[other than those stored in warehouses licensed under section 16 of the Sea Customs Act, (VIII of 1878) 1878,] shall be removed to the public warehouses, then the consignee or owner shall be liable to the charges for warehousing goods in such public warehouses; and goods shall remain subject to all liens to which they would have been liable if they had remained in the possession of the Commissioners, and to the power of sale hereinafter given.
