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State of Rajasthan - Section

Section 16 in The Rajasthan Warehouses Act, 1958

16. Delivery of goods.

(1)Eveey warehouseman in the absence of reasonable excuse shall, without unnecessary delay, deliver the goods deposited in his warehouse to the depositor on demand made by him and surrender of the receipt duly discharged and payment of all charges due to the warehouseman.
(2)Subject to any agreement between the warehouseman and the depositor, the depositor may take partial delivery of the goods deposited in a warehouse.