- Every warehouseman shall be bound to render to the depositor or the holder of the receipt, correct accounts and tender him the payment of the sale-proceeds after deducting all charges legally due to him including all reasonable charges for the removal of the goods and its public auction within a period not exceeding fifteen days from the date of such auction or surrender of the receipt by the depositor or the holder of the receipt whichever is later, duly discharged and on payment of all charges due to the warehouseman.
