Section 13(5) in The Rajasthan Warehouses Rules, 1960
(5)Schedule of Charges. - Whenever provision is made in these contract terms and conditions for a charge or charges by the warehouseman such charge or charges will conform to the warehouseman's tariff in effect at the time the charge accrues or the service is performed.The schedule or tariff to be charged shall be that approved by the prescribed authority.All goods stored shall be insured in the prescribed manner.When goods are transferred from one room to another or from one warehouse to another at the request of the depositor a charge for handling will be made.The warehouseman may also transfer at his own expenses without notice, any goods in storage from one room to another in the warehouse provided transfer involves no change in the class of storage.Charges for handling, loading, unloading, and extra service rendered in the interest of the depositor are to be paid for by the depositor of goods in addition to the usual warehouse tariff.
