Section 30 in The Rajasthan Warehouses Rules, 1960
30. Accounting of proceeds of auction sale.
- Every warehouseman shall be bound to render to the depositor correct accounts and tender to him payment of the sale proceeds of goods realised after the auction sale after deducting all charges legally due to him including all reasonable charges for the removal of goods and sale by public auction within a period not exceeding fifteen days from the date of such sale. He shall be bound to make actual payment of net proceeds of the sale to the depositor on surrender by him of the receipt duly discharged and on payment of all charges due to the warehouseman.
