Section 13(4) in The Rajasthan Warehouses Rules, 1960
(4)Liability. - (a) The Warehouseman undertakes to exercise reasonable care and diligence required by the law for keeping the goods.(b)The warehouseman's liability is limited to the value of goods on the date of deposit.(c)Perishable goods or goods which are susceptible to damage through temperature changes shall be accepted only at owners risks for such damage as might result from general storage conditions.(d)The depositor of goods shall examine the contents of goods at the time of taking delivery and shall give notice in writing with full particulars of the loss or damage if any caused to the goods to the warehouseman forthwith, or give notice within 24 hours of his examining and defer taking delivery of the goods, till then. A copy of the notice shall also be sent to the prescribed authority. No claim against the warehouseman shall be valid if such notice of loss or damage has not been given by the depositors as aforesaid.Notice for claim of damages shall be given to the warehouseman by the depositor in case he (depositor) comes to know of the damage while the goods are in the warehouse within 24 hours of such knowledge or at the time of delivery whichever is earlier.(e)The warehouseman shall not be responsible for the usual and customary shrinkage in weight.(f)The quality, condition, value and contents of goods are known to the warehouseman except when specifically mentioned in the warehouse receipt.
