Section 14 in The Warehousing (Development And Regulation) Act, 2007
14. Transfer of negotiable warehouse receipts without endorsement.—
Where a negotiable receipt is transferred for valuable consideration by delivery, and the endorsement of the transferor is essential for negotiation, the transferee acquires a right against the transferor to compel him to endorse the receipt, unless a contrary intention appears, and the negotiation takes effect as of the time when endorsement is made.
