Section 22 in The Maharashtra Warehouses Act, 1960
22. Warehouseman, other than co-operative society etc. not to lend money against goods on warehouse.
- Notwithstanding anything contained in any law, no warehouseman other than a co-operative society or a corporation established under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956, shall, either on his own account or that of others deal in, or lend money on, goods which he receives for storage in his warehouse.
