18. [ Insurance of goods in warehouse. [Substituted by Rajasthan Act 33 of 1961 [14-11-1961].]
- Every warehouseman shall insure such class of goods stored in his warehouse, in such manner and against such events as may be prescribed:Provided that nothing in this section shall apply to the goods deposited in a warehouse belonging to a Warehousing Corporation established under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 (Central Act 28 of 1956) where such Warehousing Corporation has agreed, in the prescribed manner, to compensate the depositor against loss or damage arising from the prescribed events.]
