Section 12 in The Rajasthan Warehouses Rules, 1960
12. Receipts.
- Receipts shall be in Form No. 7 and shall specify the following particulars:-(i)The period for which the goods are accepted for storage;(ii)Particulars showing the ownership of, and liens mortgages or other encumbrances on, the goods covered by the receipt;(iii)The grade, class or quality of goods.
