Section 19 in The Warehousing (Development And Regulation) Act, 2007
19. Delivery of goods to be made after due charges are paid.—
When a negotiable warehouse receipt has been issued in respect of any goods, the warehouseman shall not deliver the goods to the depositor or endorsee, until the due charges are paid to the custodian from the date of initial deposit till delivery is made and the warehouse receipt is surrendered for cancellation.
