Section 22 in The Warehousing (Development And Regulation) Act, 2007
22. Presumption in certain cases.—
In a dispute between an endorser of a negotiable warehouse receipt and his endorsee unless it is proved otherwise, it shall be presumed that—(a)the endorsement has been made voluntarily;(b)the endorsement has been made for full consideration;(c)the endorser had full legal title in the goods represented by the receipt; and(d)the endorsement has extinguished all the rights, title and interest of the endorser in the goods.
