Section 2(xviii) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(xviii)"warehouse" means any building, structure, or other protected enclosure which is, or may be, used for the purpose of storing declared agricultural produce (being goods on behalf of depositors) and includes a warehouse licensed under the Bombay Warehouses Act, 1959 or run under the Warehousing Corporations Act, 1962 but does not include a cloak room attached to a hotel, railway station, port or to any premises of a like nature;
