Section 11(1) in The Warehousing (Development And Regulation) Act, 2007
(1)A warehouse receipt, which may be either in writing or in electronic form, shall be a document of title to goods in writing if it contains all the following particulars, namely:—(a)receipt number;(b)warehouse registration number and date up to which it is valid;(c)name of the warehouse and its complete postal address;(d)name and address of the person by whom or on whose behalf the goods are deposited;(e)date of issue of the warehouse receipt;(f)statement that the goods received shall be delivered to the holder thereof, or that the goods shall be delivered to the order of a named person;(g)rates of storage charges and handling charges;(h)description of the goods or of the packages containing them with particulars of quantity and quality or grade;(i)market value of the goods at the time of deposit;(j)private marks of depositor on the goods or packages, if any, except in the case of fungible goods;(k)name of the insurance company indemnifying for fire, flood, theft, burglary, misappropriation, riots, strikes or terrorism;(l)whether the warehouse receipt is negotiable or non-negotiable;(m)statement of the amount of any advance made and of any liability incurred for which the warehouseman claims his lien;(n)date and signature of the warehouseman or his authorised agent;(o)declared shelf-life of goods;(p)the fact that the warehouseman holds the lien on the goods deposited for his storage and handling charges; and(q)that the receipt would be valid only till the date of expiry of declared shelf- life of the goods for which it is issued.
