Section 13(2) in The Rajasthan Warehouses Rules, 1960
(2)Storage Charge. - (a) Unless otherwise provided all goods will be stored and all charges including storage and insurance charges shall be made on a month to month basis.(b)(i)If the warehouseman after a reasonable effort is unable to sell the goods, he may dispose them of in any manner he may think fit, and shall incur no liability by reason thereof.(ii)The warehouseman shall from the proceeds of any sale made pursuant to this Rule satisfy his lien and shall hold the balance in trust for the holder of the receipts.
