Section 31 in The Rajasthan Warehouses Rules, 1960
31. Duty to deliver.
- A warehouseman in the absence of any lawful excuse shall deliver the goods referred to in the warehouse receipt:-(a)In case of a negotiable receipt, to the bearer thereof upon demand made by the bearer and during business hours, after(i)satisfying the warehouseman's lien,(ii)the receipt is surrendered with such endorsements as are necessary for the negotiation of the receipt, and(iii)acknowledging in writing the delivery of the goods.(b)In the case of non-negotiable receipt, to the depositor thereof upon the depositor's(i)Satisfying the warehouseman's lien, and(ii)acknowledging in writing the delivery of the goods.
