LexThe Warehousing Corporation Act, 1957
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE PUNJAB WAREHOUSES ACT, 1957
(Punjab Act No. 2 of 1958)
(As amended upto 9th March 2026)
2026
THE PUNJAB WAREHOUSES ACT, 1957
CONTENTS
CHAPTER-I
PRELIMINARY
1.SHORT TITLE,EXTENT AND COMMENCEMENT.
2.DEFINITIONS
CHAPTER-II
LICENSING OF WAREHOUSES
3.WAREHOUSEMAN.
4.APPLICATION FOR GRANT OF LICENCE.
5.CONDITIONS OF LICENCE.
6.TERM AND RENEWAL OF LICENCE.
7.NOTICE OF REFUSAL TO GRANT OR RENEW LICENCE.
8.SUSPENSION AND CANCELLATION OF LICENCE.
9.NOTICE OF SUSPENSION AND CANCELLATION OF LICENCE.
10.RETURN OF LICENCE.
11.DUPLICATE LICENCE.
CHAPTER-III
DUTIES OF A WAREHOUSEMAN
12.REASONABLE CARE OF THE GOODS DEPOSITED.
13.PRECAUTIONS AGAINST DAMAGE OR INJURY TO GOODS.
14.PRESERVATION OF IDENTITY OF GOODS.
15.GOODS DETERIORATING IN WAREHOUSE AND THEIR DISPOSAL.
16.DELIVERY OF GOODS.
17.LIABILITY OF WAREHOUSEMAN FOR SHORTAGE OR EXCESS IN
GOODS STORED.
18.INSURANCE OF GOODS IN WAREHOUSE.
19.DISCRIMINATION PROHIBITED.
20.WAREHOUSEMAN NOT TO DEAL IN OR LEND AGAINST GOODS IN
WAREHOUSE.
21.ACCOUNTS,ETC.,TO BE MAINTAINED.
CHAPTER –IV
INSPECTION AND GRADING OF GOODS
22.INSPECTION
23.WEIGHERS,SAMPLERS AND GRADERS TO OBTAIN LICENCES.
24.PROVISIONS REGARDING SUCH LICENCES.
25.FACILITIES TO BE GIVEN FOR WEIGHING GOODS, ETC.
CHAPTER-V
WAREHOUSE RECEIPTS
26.RECEIPT TO BE ISSUED.
27.RECEIPT FOR DEPOSITS IN WAREHOUSES.
28.DUPLICATE RECEIPT.
CHAPTER –VI
MISCELLANEOUS
29.APPEALS AGAINST CERTAIN ORDERS OF PRESCRIBED AUTHORITY.
30.NO COMPENSATION FOR SUSPENSION OR CANCELLATION OF
LICENCE.
31.CONTRACTS AND AGREEMENTS IN CONSISTENT WITH ACT TO BE
VOID.
32.PENALTY AND PROCEDURE.
33.-------
34.POWER TO MAKE RULES.
THE SCHEDULE.
THE PUNJAB WAREHOUSES ACT, 1957
(Punjab Act No. 2 of 1958)
[Received the assent of the President on the 30th January, 1959 , and was first
published for general information in Punjab Government Gazette (Extraordinary),
Legislative Supplement, dated the 6th February, 1958.]
1 2 3 4
Year No. Short Title Whether repealed or otherwise affected
by the legislation
1957 2 THE PUNJAB
WAREHOUSES
ACT, 1957.
1. Amended by Punjab Act No.1, 1961.
2. Amended by Punjab Act No.30, 1962.
3. Amended by Punjab Act No.18 of
1965.
4. Amended by Adaptation of Punjab
Laws Order, 1970.
5. Notification dated 18 th April ,2018
added amendment to Schedule of the
Act.
An ACT to provide for the regulation and licensing of Warehouses in the
State of Punjab.
Be it enacted by the L egislature of the State of Punjab in Eighth Year of the
Republic of India as follows:
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Punjab Warehouses Act, 1957.
(2) It extends to the whole of the State of Punjab.
(3) It shall come into force on such date as the Government may, by
notification in the official Gazette, appoint.
Short title,
extent and
commencement
2. In this Act, unless the context otherwise requires:
a) "Cooperative Society" means a society registered or deemed to be
registered under the Punjab Cooperative Societies Act, 1954, or the
Cooperative Societies Act 1912 , as in force in the territories which,
immediately before the 1st November 1956,were comprised in the
State of Patiala and East Punjab States Union;
b) "depositor" means a person who has deposited goods with a
warehouseman for storing and includes any person who lawfully
holds the receipt issued by the warehouseman in respect of such goods
and derives title thereto by a proper endorsement or transfer thereof to
him by the depositor or the depositor's lawful transferee;
c) "goods" means any of the articles specified in the Schedule to this
Act;
Provided that the Government may, by notification in the official Gazette add
to or omit from the Schedule any article;
d) "Government" means the Government of Punjab;
e) "licensed warehouse" means a warehouse licensed under this Act;
f) "person" includes any company or association or body corporate;
g) "prescribed" means prescribed by rules made under t his Act;
h) "receipt" means warehouse r eceipt in the prescribed form issued by
a warehouseman to a person depositing goods in the warehouse;
i) "w arehouse" means any building, structure or other protected
enclosure which is or may be used for the purpose o f storing goods on
behalf of depositors but does not include cloak rooms attached to
hotels, railway stations, the premises of other public carriers, and the
like;
j) "w arehouseman" means a person who has obtained licence under
this act in respect of this warehouse.
Definitions.
CHAPTER-II
LICENSING OF WAREHOUSEMAN
3. No person shall carry on the business of a w arehouseman except under licence
granted under this Act and in accordance with such terms and conditions thereof as
may, from time to time, be prescribed.
4. (1) Every application for a licence under section 3 shall be made in the
prescribed form to the prescribed Authority.
(2) The prescribed authority may, on receiving such application and on
payment of such fees as may be prescribed, grant a licence.
5. (1) Before granting a licenc e the prescribed authority licence shall satisfy
itself-
(a) that the warehouse is suitable for proper storage of the class or
classes of goods in respect of which the licence has been applied for;
(b) that the applicant is financially sound;
(c) that the applicant has paid the fee prescribed for the licence and has
also paid or given the prescribed security, if any.
(2) The Government may, by notification in the official Gazette, add to or
alter the conditions under this section.
6. Every licence g ranted under section 4 shall be valid for the prescribed period,
and may on application and payment of the prescribed fee, be renewed from time
to time by the prescribed authority and for the prescribed period , provided the
other conditions referred to in section 5 continue to be fulfilled.
Warehouse
man.
Conditions
of licence.
Application
for grant of
licence.
Term and
renewal of
licence.
7. If the prescribed authority refuses to grant or renew grant or renew a licence
under the foregoing provisions, it shall record its reasons for such refusal in writing
and communicate the order to the applicant by forwarding a copy thereof.
8. (1) Every licence granted under section 4 or renewed under section 6 shall be
liable to be suspended ,cancelled or revoked either temporarily or permanently by
the prescribed authority for valid reasons stated in writing and in particular if the
warehouseman-
a) has applied for being declared or been adjudicated as insolvent,
or
b) has parted, in whole or in part, with his control over the
warehouse, or
c) has ceased to conduct the business of such a warehouse, or
d) had made unreasonable charges for the services rendered by him,
or
e) has in any other manner become incompetent to conduct the
business of such warehouse, or
f) has contravened, or failed to comply with , any of the conditions
of the licence or any of the provisions of this Act or the rules
made thereunder.
(2) If a licence is suspended, revoked or can celled the prescribed authority
shall make an entry to that effect in the licence.
9. (1) Before passing an order for suspension, revocation or cancellation under
section 8, the prescribed authority shall give notice to the warehouseman stating
the grounds on which it is proposed to suspend, revoke or cancel his licence and
call upon him to show cause why the proposed action should not be taken.
(2) After considering the explana tion, if any, of the warehouseman, the
prescribed authority may pass such order as it deems just.
Notice of
refusal to
grant or
renew
licence.
Suspension
and
cancellation
of licence.
Notice of
Suspension
and
cancellation
of licence.
10. When a licence expires or is suspended, revoked or cancelled, the
warehouseman shall cease to work as such and shall return the lic ence to the
prescribed authority, who shall give reasonable time to the warehouseman to
enable him to wind up the business or, who may acquire the business in the manner
as prescribed.
11. (1) Where a licence granted to a warehouseman is lost, destroyed, torn,
defaced or otherwise becomes illegible, the prescribed authority shall issue a
duplicate licence on the application of the warehouseman and on payment of the
prescribed fee.
(2) When a duplicate licence is issued, it shall be clearly stamped "Duplicate"
and shall be marked with the date of issue of the duplicate and that of the original
from the record of the office issuing the licence.
CHAPTER- III
DUTIES OF A WAREHOUSEMAN
12. Every Warehouseman shall take such care of the goods deposited with him
as a man of ordinary prudence would take of his own goods under similar
circumstances and conditions.
13. (1) Every warehouseman shall keep his warehouse clean and free from damp,
take all necessary goods precautions against rats and other pests, and fulfil such
conditions as may be prescribed.
(2) No warehouseman shall accept such goods for deposit as are likely to cause
damage to other goods which are, or may be deposited, in the warehouse.
14. Every warehouseman shall keep the goods of one depositor separate from the
goods of other depositors and from other goods of the same depositor for which a
separate receipt has been issued, in such a manner as to permit at all times the
identification and delivery of the goods deposited:
Return of
licence.
Duplicate
licence.
Reasonable
care of the
goods
deposited.
Precautions
against
damage or
injury to
goods.
Preservation
of identity of
goods.
Provided that where standardised and graded goods are stored in a warehouse,
then, subject to any agreement between the warehouseman and a depositor, the
same variety of goods belonging to different depositors may be stored together and
each depositor shall be entitled only to his portion of the goods according to weight
or quantity, as the case may be, as shown in his receipt.
15. (1) Whenever goods deposited in a warehouse in warehouse and begin to
deteriorate from causes beyond the c ontrol of the warehouseman, he shall
forthwith give notice of such fact 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 d ryage or gain in weight
or bulk by absorption of moisture shall be deemed to amount to deterioration
within the meaning of this subsection, if the loss or gain exceeds such limits as
may be prescribed.
(2) If th e depositor does not, within a reasonable time as prescribed, comply
with a notice given to him under s ub-section (1), the warehouseman may cause the
goods to be removed from the warehouse and sold by public auction on such
conditions as may be prescribed at the cost and risk of the depositor.
(3) Any person having an interest in any goods deposited in a warehouse or in
the receipt for such goods may inform the warehouseman in writing of the fact and
nature of his interest and the warehouseman shall keep a record thereof; and if such
person requests 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.
16. (1) Every warehouseman, in the absence of any reasonable excuse, shall,
without unnecessary delay, deliver the goods deposited in his warehouse to the
depositor on demand made by him and surrender of the receipt duly discharged and
payment of all charges due to the warehouseman.
(2) Subject to any agreement between the warehouseman and the depositor,
the depositor may take partial delivery of the goods deposited in a warehouse.
Goods
deteriorating
the
warehouse
and their
disposal.
Delivery of
goods.
17. (1) For the purposes of sub -section(1) of section 15 and of section 16 , loss of
weight or bulk by dryage or shrinkage within prescribed limits and gain in weight
by absorption of moisture within such limits shall not be deeme d to amount to
deterioration.
(2) If there is any excess in goods stored in a warehouse by absorption of
moisture or other causes, the warehouseman shall not be entitled there to.
(3) If there is any shortage in the go ods stored in a warehou se by dry age or
other causes beyond his control, the warehouseman shall not be responsible
therefor.
(4) In the event of a dispute arising as to whether such shortage or excess is due
to dryage or absorption of moisture or is due to other causes beyo nd the control of
the warehouseman, the matter shall be referred to the appellate authority referred to
in section 29 whose decision thereon shall be final and binding.
1[18. (1) Every warehouseman shall insure goods stored in warehouse against such
risks, warehouses and in such manner as may be prescribed:
Provided that a depositor may at his own cost insur e his goods against other
risks:
Provided further that nothing contain ed in this sub -section shall apply to the
goods deposited in a warehouse belonging to a Warehousing Corporation
established under the Warehousing Corporations Act, 1962 (Parliament Act 58 of
1962) where such warehousing c orporation has agreed, in the presc ribed manner ,
to compensate the depositor against loss or damage arising from the prescribed
risks.
(2) Every warehouseman shall be entitled to recover from the depositor at the
rate prescribed the charges for insurance in respect of the depositor's goods before
delivery thereof, and where a Warehousing Corporation established under the
Warehousing Corporations Act, 1962 (Parliament Act 58 of 1962), has agreed to
compensate the depositor under the second proviso to sub -section (1), such
corporation shall be entitled to recover from the depositor such additional charges
1 Substituted by Punjab Act No.30 of 1962,section 2 further substituted by Punjab Act No.18 of 1965 ,section 2.
Liability of
warehouse-
man for
shortage or
excess in
goods
stored.
Insurance of
goods in
warehouses.
as it may decide, not exceeding the tariff rate of the insurance premia, for the risk
which it has agreed to compensate.]
19. No warehouseman shall, in the conduct of his business, discriminate between
persons desiring to avail themselves of the facilities of his warehouse:
Provided that the warehouseman shall show such preference to co -operative
societies in the State and allow them such concessional rates as may be prescribed.
20. Notwithstanding anything contained in any other law to deal in or lend for
the time being in force, no warehouseman other against goods than Cooperative
Society1[*******] shall, either on his own account or that of other s, deal in, or
lend money on, goods received by him for deposit in his warehouse.
21. A warehouseman shall maintain accounts, books, and records in such form and
manner as may be prescribed.
CHAPTER –IV
INSPECTION AND GRADING OF GOODS
22. The prescribed authority may, at any time during business hours, inspect or
examine or cause to be inspected or examined any licensed warehouse, its
machinery and equipment, goods deposited therein, and the account books and
records relating thereto, for the purpose of satisfying itself that the requirements of
this Act and the rules made thereunder are being complied with.
23. (1) The prescribed authority may, on application made in the prescribed
manner and on payment of the prescribed fee, issue licences to persons possessing
the prescribed qualification entitling them to act as weighers, samplers and graders
of any goods deposited or to be deposited in a licensed warehouse and to issue
1 Omitted by Punjab Act No.1 of 1961,section 2.
Discrimi-
nation
prohibited.
Warehouse-
man not to
deal in or
lend against
goods in
warehouse.
Accounts
,etc., to be
maintained
.
Inspection.
Weighers,
Samplers
and
Granders to
obtain
licences.
certificates as to the weight, bulk, quality or grade of the goods which they have
examined.
(2) The prescribed authority may appoint a Board of Arbitrators whose
decisions on any complaint against weigher s, samplers and classifiers or
warehouseman relating to weight, quality or grade of the goods stored in the
warehouse shall be final. The certificates issued by weighers, samplers and
classifiers as to w eight, quality or grade of the goods in the warehouse shall be
binding on the warehouseman an d the depositor subject to any orde r in appeal
preferred by them to the Board of Arbitrators.
(3) No person who is not licensed under this section shall act, or hold himself
out, as a weigher, sampler or grader.
24. (1) Every license granted to a weigher, sampler or grader under Section 23
shall be valid for the prescribed period and may, on application and payment of the
prescribed fee, be renewed from time to time for the prescribed period by
prescribed authority.
(2)The prescribed authority ma y cancel any such licence after
communicating to the licensee the grounds on which it is proposed to take action
and giving him a reasonable opportunity of showing cause why the proposed
action should not be taken.
(3) The prescribed authority may suspend any such licence without such
notice after recording in writing its reasons therefor.
(4) The holder of any such licence shall, on the expiry thereof or the receipt of
an order suspending or cancelling it, return the licence to the prescribed authority.
25. Every warehouseman shall provide facilities for given for weighing, sampling
and grading any goods deposited or to be deposited in his warehouse.
CHAPTER V
WAREHOUSE RECEIPT
26. For the goods deposited in his w arehouse by each depositor, the warehouseman
which shall contain full particulars of the goods and be in the prescribed form.
Provisions
regarding
such
licences.
Facilities to
be given for
weighing
goods,etc.
Receipt to
be issued.
27. The receipt issued by a warehouseman shall, unless it is otherwise specified
thereon, be transferable by endorsement and shall entitle its lawful holder to
receive the goods specified in it on the same terms and conditions as the original
depositor.
Explanation: - The provision s of this section shall not apply to any receipt
issued by a person who has not obtained a licence under this Act.
28. If a receipt is lost, destroyed or damaged, the warehouseman shall , on
application by the depositor and payment by him of the prescribed fee, issue a
duplicate receipt on such conditions as he may think fit to impose, being conditions
included in the rules made under this Act.
CHAPTER-VI
MISCELLANEOUS
29. (1) An appeal against any order of the prescribed authority refusing to grant or
renew a licence or suspending, revoking or cancelling any such licence in respect
of a warehouseman shall be made to such authorit y and within such time as may be
prescribed.
(2) The decision of such appellate authority on such appeal shall be final.
30. Where any licence is suspended, revoked or cancelled under this Act, the
licensee shall not be entitled to any compensation therefor, nor shall be entitled to
refund of any fee paid by him for the licence.
31. Every contract or agreement which is inconsistent with the provisions of this
Act or rules made thereunder shall, to the extent of such inconsistency, be void.
Receipt for
deposits in
warehouse.
Duplicate
receipt.
Appeals
against
certain
orders of
prescribed
authority.
No com-
pensation for
suspension
or
cancellation
of licence.
Contracts
and
agreements
in-
consistent
with Act to
be void.
32. (1) Whoever-
(a) acts or holds himself out, as a licensed warehouseman without having
obtained a licence under this Act, or
(b) knowingly contravenes or fails to comply with any of the provisions
or requirements of this Act or the rules ma de thereunder shall be punishable with
imprisonment for a term which may extend to one year or with fine which may
extend to one thousand rupees or with both.
(2) Where a person committing an offence under sub -section (1) is a company
or an association or a body of persons whether incorporated or not, the manager,
secretary, agent or other principal officer, managing the affairs of such company,
association or body shall be deemed to be guilty of such offence.
33. The prescribed authority wo uld be entitled to forfeit the security of the
warehouseman, in case the warehouseman fails to return the goods deposited
within the reasonable time as provided under section 10 and 16 of the Act and the
forfeited security may be used in full or part payme nt of the damages or losses
incurred by the depositor on account of such failure of the warehouseman.
34. (1)The Government may, by notification, make rules to carry out the
purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for-
(a) the matters expressly req uired or allowed by this A ct to be
prescribed;
(b) the form of licence granted to warehouseman;
(c) the publication of the grant, suspension, revocation or
cancellation of licences to warehousemen and of consolidated
lists of warehousemen and licensed warehouses;
(d) the charges to be levied by warehousemen for their services;
(e) the books, accounts and records to be maintained by
warehousemen;
Penalty
and
procedure.
Penalty
and
procedure.
(f) the conduct of public auctions for the sale of goods
deteriorating or about to deteriorate in licensed warehouses
and the manner in which the proceeds of such sales shall be
accounted for;
(g) the scales of losses and gains of weight or bulk which may be
sustained by goods owing to shrinkage or dryage in the one
case and owing to absorption of moisture in the other;
(h) the disinfection of licensed warehouses and the disinfection of
goods stored therein;
(i) the circumstances in which any security or bond fu rnished by
a warehouseman may be forfeited, and the manner in which
any sum falling due as a result of such forfeiture may be
recovered;
(j) the efficient conduct generally of the business of
warehousemen;
(k) the qualifications to be possessed by persons applyi ng for the
grant of licences as weighers, samplers or graders; the
conditions to be inserted in their licences; the form of the
certificates to be issued by them and the grounds for which
the licences may be suspended or cancelled;
(l) the standard weights, measures and gradations of goods to be
used in licensed warehouses;
(m) the authority to which and the time within which an appeal
under section 29 should be made;
(n) the manner of giving notices under this Act.
(3) The power to make rules under this section shall be subject to the conditions
of previous publication and the rules shall be laid before 1[***] of the State
Legislature as soon as may be after they are made.
2[THE SCHEDULE]
[See Section 2(c)]
GOODS TO WHICH THE ACT APPLIES-
Wheat Mung (Whole) Sarson Walnuts
Maize Mung Split
(Husked)
Toria Raw Cashewnuts
Gram Mung Split
(unhusked)
Til (Sesame) Groundnuts (pods
& Kernels)
Barley Mash Linseed Cotton Senjee
Oats Moth (whole) Cotton Seed Metha
Rice Moth Split
(Husked)
Castor Seed Barseen
Bajra Flour Masur (Whole) Nigar Seed Chatala
Bengali Gram Masur Split
(Husked)
Sunflower Chari
Red Gram Kulth Copra (Ball & Cup) Guwara
Jwar Peas Rapeseed Pal Fibres
Paddy Beans Taramira Jute
Sorghum Arher/Tur
(whole)
Safflower Seeds Coir & Coir
Products
Millet Arher/Tur Split
(Husked)
Linseeds Wool
Wheat Flour Dal Mahua Seed Oil Cakes
1 The words "each House" omitted by the Adaptation of Punjab Laws order ,1970.
1. 2 In pursuance of the proviso ns to section 2(c) of the Punjab Warehouses
Act, 1957 and in partial modification of the previous notifications, on the
subject, the Governor of Punjab is pleased to direct that the following
articles shall stand included in the Schedule to the said, Act via notification
dated 18 th April 2018 by GOVERNMENT OF PUNJAB DEPARTMENT
OF AGRICULTURE & FARMERS WELFARE.
Ragi Besan Sal Seeds Ammonium
Sulphate
Soyabean Lentils Ambadi Calcium
Amonium Nitrate
Bajra Whole Pulses
and Split Pulses
Karanji Nitro Phosphate
Horse Gram Milled Pulses Raw Milled
Superfine/Fine Rice
Raw Milled
Common (Coarse
Rice)
Black Gram
(Flour)
Urd Whole
(Black Gram)
Raw Milled Medium
Rice
Ammonium
Phosphate
Black Gram
(Husk)
Urd Split
(Husked)
Super-Phosphate Hyper Phosphat
Black Gram
(Broken)
Urd Split
(Unhusked)
Parboiled Milled
Superfine/Fine Rice
Fertilizer Mixture
CBM (Blended) Kabuli Chana Parboiled Milled
Medium Rice
Ammonium
Chloride
Rice Bran Chana Whole
(Bengal Gram)
Parboiled Milled
Common(Coarse
Rice)
Bone Meal
Wheat Bran Chana Split
(Husked)/Dal
Chana
Fine Broken Rice Groundnut Oil
Sooji Rajma Common Broken
Rice
Castor Oil
Maida Lobia Hydro Generated
Vegetable Oil
(Vanaspati Ghee)
Rolled Wheat Yellow Peas
(Whole)
Potato Turmeric
Tomato Coriander
Chillies Ginger Bleached Palm
Leaf Oil
Pepper
Apples in CA
Storage
Khasi/Darjeeling/NE
Oranges
Ajowan Seeds
(Whole and
Powdered)
Sun Dried Raw
Mango Slices and
Powder
Carrots Fenugreek (Methi) Maize Oil Coconut Oil
Nagpur
Mandarin
Cumin Mahuwa Oil Grapes
Kinnow Aniseed Lemon Grass Almond
Oil
Sweet Lime Cardamom Vativari Oil Raisins
Lemon Celery Marroti Oil Onion (Fresh or
Dehydrated)
Pomegranate Fennel Seeds Ginger (Fresh
or dehydrated)
Garlic (Fresh or
Dehydrated)
Red Chillies Mace Desi Ghee Dried Edible
Mushrooms
Coriander (Dry) Cloves Soya Bean
Salad Oil
Curry Powder
Cinnamon Mixed Masala
Powders
Mustard Oil Saffron
Date Palm Compounded
Asafoetida
Sesame (Til or
Gingelly Oil)
Tejpatta
Seeds Bulbs Nutmeg Linseeds Oil Poppy Seeds
Turmeric Frozen Processed
Food Item of
horticulture Origin
including those
frozen in IQF or
Blast Freezing
Niger Seed Oil Lovage
Tamarind Safflower Seed
Oil
Rajgira (Ramdana)
Rice Bran Oil Cotton Seed Oil Salseed Oil (Fat)
Sunflower Seed
Oil
Soya Bean Oil Salad Oil Vegetable Oil
(Refined)
Chara (a
preparation of
rice)
Tamarind (with
seeds without seeds)
Textile
Machinery
Including
Textile
Accessories
Drugs and
Pharmaceuticals
Gur Leather Amchoor
Shakar Iron & Steel Fire Bricks Chillies
Synthetic resins
and plastics
Cotton Bales Black Pepper Inorganic heavy
chemicals
Poha Jute Bales Jute Machinery Organic heavy
chemicals
Butter Oil Cashew Kernels Rayon
Machinery
Fine chemicals
including
photographic
chemicals
Tea Guar Gum Tea Machinery
Coffee and
coffee seed
Isabgol Mining
Machinery
Sunn hemp
Rubber Makhana Metallurgical
Machinery
Paints, Varnishes
and Enamels
Arecanuts Makhana Powder Cement
Machinery
Synthetic Rubbers
Coconuts Makhana Fried Chemical
Machinery
Man-Made Fibres
Forest Products Guar Seed Pharmaceuticals
Machinery
Coke Oven by
Products
Agricultural
Implements
Desi Chana Paper
Machinery
Coal tar Distillation
Products
Soapnut Indian Sugar Iron and St eel
(Structural's)
Textile Auxiliaries
Tobacco Raw Cotton Insecticides,
Fungicides and
Weedicides
Sizing materials
including starch
Other products
of iron and steel
Cotton Seed Oil
Cake
Miscellaneous
chemicals
Milk Powder Refined, Bleached
and Deodorized
Palmolein
Portland
Cement
Soaps
Textiles Toilet Preparations
Refined Soya Oil Paper and Pulp
including Paper
Products
Ferro-Alloys
Leather,
Leather Goods
and Pickers
Cornmeal Soya meal Tobacco Iron and Steel Pipes
Supari Mentha Oil Tea Chest Khandsari
Nehwaseed Crude Palmolein
Oil
Panels Non-Ferrous Metals
and Alloys
Cheory and
Cheory Powder
Tapioca Batons Plywood
Seeyal Kai Tata Salt Washing Soda Matches
Lac Sugar Soda Ash Energy Food (Panjiri)
Penals Fibres/Cotton
Yarn
Polythene
Granules and
Sheet
X-Ray Equipment
Battons Jute Gunnies Rose Mary Leaves Electrical Fans
Fish Meal Hybrid Seeds Myrobalans HouseHold
Appliances such as
Electric Irons, Heaters
and the like
Arrow root
powder
Tulsi Seed Limestones
Rabb Kalsi Certified
Soyabean Seed
Pally/Hassian Dry Cells
Sago Certified Gram
Seed
Tarpaulins Electrical Motors
Cement Paddy Seed Khapali (Wheat
Husk)
Plastic Moulded
Goods
Course and fine
cloth
Wheat Seed Scientific
Instruments
Hand Tools, Small
Tools and The like
Silk Soda/Ash Asbestos Cement Glue and Gelatin
Blankets Topica Starch Coal Lignite,
Coke and Their
Derivatives
Sanitary Wares
Paper Chicory Tiles
Sugar Machinery Tamarind Seed Tyres and Tubes Chinaware and
Pottery
Bio Fertilizer Kadukka Rubber Bundle
RSS IV
Refractories
Miscellaneous
(Furniture
components,
bobbing shuttles
and the like)
Commercial,
office and
Household
Equipment;
a. Typewriters
b.Calculating
Machines
c.Air
Conditioners
d. Refrigerators
e.Vacuum
Power Driven
Pumps
Reciprocating
Centrifugal and
the Like Earth
Moving
Machinery;
a. Bulldozers
b. Dumpers
c. Scrapers
d. Loaders
e. Shovels
f. Drag Lines
g. Bucket Wheel
Excavators
h. Road Rollers
Other Rubber
Goods
Surgical and Medical
Products
Defence
Industries:
Arms and
Ammunition
Grinding Wheels and
Abrasives
Telecommunicatio
ns:
a. Telephones
b.Telegraph
Equipment
c.Wireless
Communication
Apparatus
d. Radio Receivers
Fuels:
a. Mineral Oil (Crude
Oil)
b. Motor and aviation
spirit
c. Diesel Oil
d. Kerosene Oil
e. Fuel Oil
f. Diverse
Hydrocarbon oils and
Cleaners
f.Hurricane
Lanterns
g.Sewing and
Knitting
Machines
and the like including
amplifying and
public address
equipment
e. Television sets
f. Tele-Printers
their blends i ncluding
synthetic fuels
g. Lubricating oils and
the like
Electrical Equipment:
a. Electrical lamps
b. Electrical furnances
c.Electrical cables and
wires
d.Electronic
Equipment
e. Storage Batteries
f.Equipment for
generation,
transmission and
distribution of
electricity including
transformers.
Glass:
a. Hollow ware
b. Sheet and
Plate Glass
c. Optical Glass
d. Glass Wool
e.Laboratory
Ware
f. Miscellaneous
Ware
Photographics
Raw Film and
Paper;
a. Cinema Film
b. Photographic
Amateur Film
c. Photographic
Printing Paper
Transportation:
a. Aircraft
b.Automobile
(motor cars,
buses,trucks,
motorcycles,
scooters and the
like)
Bicycles (Their
Component parts
and accessories)
Machine Tools
Fermentation Miscellaneous
Industries
(Alcohol &
Other Products
Industries
(Cigarettes)
Mutton Tallow Ceramics:
Insulators