Section 8(1) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
(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.
