BAILMENTS

General

• 1.Agreement for Bailment of goods with general liabilities of Bailor and Bailee

• 2.Agreement between Manufacturer, Purchaser and Warehouseman under which Warehouseman acts as Bailee of goods sold

• 3.Bond for Performance of above Agreement

• 4.Terms and conditions of Warehousing Agreement where Bailee named as Warehouse Company and the Bailor as Depositor

• 5.Cold Storage contract with usual covenants—The Bailee being described as the Storage Company and the Bailor as Owner

• 6.Agreement to Store Furniture

• 7.Wheat Storage Receipt

• 8.Grain Storage Receipt

• 9.Receipt for Storage of Cotton Bales