Section 10(7) in The Warehousing (Development And Regulation) Act, 2007
(7)The notice under sub-section (6) shall—(a)contain all the details about the goods, the location of warehouse, date of deposit, the name of depositor and a statement of lien claimed by the warehouseman for the goods stored in the warehouse; and(b)state that unless the charges are paid within the stipulated time mentioned in the notice, the goods shall be advertised for sale and sold by public auction at a time and place as specified in the notice.
