Section 31(a) in The Rajasthan Warehouses Rules, 1960
(a)In case of a negotiable receipt, to the bearer thereof upon demand made by the bearer and during business hours, after(i)satisfying the warehouseman's lien,(ii)the receipt is surrendered with such endorsements as are necessary for the negotiation of the receipt, and(iii)acknowledging in writing the delivery of the goods.
