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State of Uttar Pradesh - Section

Section 16 in The U.P. Warehouse Act, 1958

16. Intimation regarding conditions of goods.

- Any person having an interest in any goods deposited in a warehouse or in the receipt covering such goods may inform the warehouseman in writing of the fact and nature of his interest and warehouseman shall keep a record thereof; if such person requests in writing that intimation be given to him regarding the condition of the goods and agrees to pay the charges for giving such intimation the warehouseman shall give him intimation accordingly.