Section 43 in The Rajasthan Warehouses Rules, 1960
43. Manner giving notices.
(1)The notice to be given for revocation of a licence under sub-section (1) of section 9 shall be for a period of not less than a week and shall be sent by a registered post. If the warehouseman does not show cause within the time specified in the notice, the prescribed authority shall decide the matter ex-parte.(2)The notice to be given to the depositor under sub-section (1) of section 15 shall be for a period of not less than a week and shall be sent by registered post. Such notice shall be served on all person who hold interest in the goods may be known to the warehouseman on the date of issuing the notice.
