Section 8 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
8. Issue of Duplicate Negotiable Warehouse Receipts
(1)Where a negotiable warehouse receipt issued by a warehouseman is lost, damaged or mutilated, the warehouseman shall issue a duplicate negotiable warehouse receipt on an application made by the depositor or holder of the receipt in Form B in lieu of the original negotiable warehouse receipt.(2)A negotiable warehouse receipt, which is torn, damaged, defaced or mutilated, shall be surrendered by the depositor or holder of the receipt to the warehouseman on issue of duplicate negotiable warehouse receipt.(3)The application for issue of a duplicate negotiable warehouse receipt shall be accompanied with the fee of rupees one hundred through bank draft or banker's cheque of any nationalised bank in favour of warehouseman.
