Section 26 in The Rajasthan Warehouses Rules, 1960
26. Part delivery of goods.
- If a warehouseman delivers part of the goods for which a negotiable receipt has been issued, he shall be bound to place plainly upon such receipt a statement of the goods or packages which have been delivered. On his failure to make such statement the warehouseman shall be liable for failure to deliver all the goods specified in the receipt to any one who purchases the receipt in good faith and for valuable consideration whether the purchaser acquired title to the receipt before or after the delivery of any portion of the goods.
