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State of Punjab - Section

Section 30 in The Punjab Warehouses Rules, 1958

30. Section 34(1).

- All goods for storage shall be delivered at the warehouse, properly marked and packed for handling. The depositor shall furnish at or prior to such delivery a manifest showing marks, brands or sizes to be kept and accounted for separately and the class of storage desired, otherwise the goods may be stored in bulk or assorted lots in the discretion of the warehouseman and will be charged for accordingly.