- (i) For the food-stuff stored in a cold storage by each hirer, the licensee shall issue a cold storage receipt in Form "F";(ii)The receipt shall, unless it is otherwise specified there on the transferable by endorsement and delivery and shall entitled the holder in due course to receive the goods specified in it as if he were the original hirer; and(iii)If a cold storage receipt is lost, destroyed, torn, defaced or otherwise becomes illegible, the licensee shall, on an application made by the hirer issue a duplicate receipt.
