Section 16(2) in The Maharashtra Warehouses Act, 1960
(2)Any person interested in any goods, or the receipt covering such goods, stored in a warehouse may, in writing, inform the warehouseman of the fact and the nature of his interest, and the warehouseman shall keep record thereof. If such person request in writing that intimation be given to him regarding the condition of the goods and agrees to pay the charges for giving such intimation, the warehouseman shall give him intimation accordingly.
