Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 19 in The Punjab Warehouses Rules, 1958

19. Sections 19 and 34(1).

- No warehouseman shall levy or recover charges for his services in excess of the schedule of charges filed by him and approved by the Registrar. A provision shall be made for allowing a concession of 10 per cent to co-operative societies in the schedule of charges.