Section 15(1) in The Rajasthan Warehouses Act, 1958
(1)Whenever goods deposited in a warehouse deteriorate from causes beyond the control of the warehouseman, he shall forthwith give notice of such deterioration to the depositor, requiring him to take delivery of the goods immediately, after surrendering the receipt duly discharged and paying all charges due to the warehouseman.Explanation. - Loss of weight or bulk by shrinkage or dryage gain of weight or bulk by absorption of moisture, shall be deemed to amount to deterioration within the meaning of this sub-section, if the loss or gain exceeds such limits as may be prescribed.
