Section 2(k) in The Warehousing (Development And Regulation) Act, 2007
(k)“holder” means,—(i)in relation to a negotiable warehouse receipt, a person who is in possession of such receipt and a right to goods endorsed on it; and(ii)in relation to a non-negotiable warehouse receipt, a person named in it as the person to whom the goods are to be delivered or the assignee of that person;
