Section 16 in The Rajasthan Warehouses Rules, 1960
16. Issue of duplicate receipt.
(1)An application for grant of a duplicate receipt if the original is lost or destroyed, shall be made by the depositor to the warehouseman and shall be accompanied by (a) an affidavit showing that the applicant is lawfully entitled to the possession of the original receipt that he has not negotiated or assigned it, the circumstances in which the original receipt was lost, or, destroyed and if lost, that diligent efforts had been made to find the receipt without success, (b) a bond for an amount double the value of the goods represented by the original receipt, and (c) a sum of rupees five in cash or in the form of a postal certificate.(2)On receipt of the application, the fact that the receipt is lost or destroyed shall be notified by the, warehouseman once at least in local news paper (s) giving one weeks clear notice of the issue of a duplicate thereof.(3)After the expiry of the period referred to in sub-rule (2) a duplicate receipt shall be issued by the Warehouseman. Such duplicate receipt shall be stamped "Duplicate".(4)After duplicate receipts have been issued the original receipt, if produced, will not be acted upon.
