(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 stating the circumstances in which the original receipt was lost or destroyed, the efforts made to find out in case of loss and that the applicant is lawfully entitled to the possession of the original receipt and Has not negotiated or assigned it,(b)an indemnity bond in favour of the State Warehousing Corporation for an amount double the value of the goods represented by the original receipt, and(c)a sum of Rs. 5.(2)The fact that the receipt is lost or destroyed shall be got published by the Warehouseman at the cost of the applicant at least in one newspaper having wide local circulation giving one week's clear notice to file objections regarding issue of duplicate receipt.(3)If no objection is received within the period specified in sub-rule (2), a duplicate receipt shall be issued by the Warehouseman. In case any objection is filed, the matter shall be referred to the Licensing Authority whose orders shall be final.(4)After the duplicate receipt has been issued the original receipt shall stand cancelled.
