Section 28 in The Rajasthan Warehouses Rules, 1960
28. Shrinkage or excess in goods stored.
(1)For the purpose of sub-section (1) of section 17 of the Act.-(i)Loss of weight or bulk by dryage or shrinkage within the limits specified in Appendix I, and(ii)Gain in weight or bulk or absorption of moisture within the limits specified in Appendix II shall not be deemed to amount to deterioration.(2)The warehouseman shall not be responsible for any shortage caused to goods stored in his warehouse by dryage or other causes beyond his control.(3)The warehouseman shall not be entitled to any excess caused to goods stored in his warehouse by absorption of moisture or other causes.(4)In the event of any dispute arising as to whether the shortage or excess is due to dryage or absorption of moisture or is due to other causes beyond the warehouseman's control the matter shall be referred to the prescribed authority within 30 days for decision, whose decision shall be final and binding:Provided that if so agreed to by the parties through a written agreement or otherwise the matter may be referred to arbitration.
