Warehouse Keeper's Certificate

To,

..................................,

We hold at your disposal in our warehouse, the under mentioned goods subject to the conditions detailed at the back of this certificate.

(Quantity and description of the goods)

Ex-shed ............

Sd/-

CONDITIONS:

1.      Delivery order must be signed by members of the firm or per procuration.

2.      Goods in bonds are held subject to a general lien by the warehouse keeper for all the debts present or future due or any amount payable to the warehouse keeper by the party to whose order or in whose name the goods are lying in bond.

3.      Amount of duty should accompanying order to clear from the bond as the warehouse keeper does not undertake to advance cash for duty.

4.      Goods are not insured by warehouse keeper but lie in the warehouse at the owner’s risk.