Section 9 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
9. Issue of new negotiable warehouse receipt book(s) in lieu of lost, damaged or mutilated book.
(1)A warehouseman may apply for the issuance of new warehouse receipt book(s) in prescribed Form C in the event that the negotiable warehouse receipt book(s) has been lost, damaged or mutilated due to factors beyond the control of the warehouseman.(2)The Authority shall issue the new negotiable warehouse receipt book after carrying out a proper due diligence and inquiry so as to ensure that there is no fraudulent act being carried out.(3)The Authority may seek any further clarification or information from the warehouseman before issuing the new negotiable warehouse receipt book.(4)The application for issue of the new negotiable warehouse receipt book shall be accompanied with the fee of rupees four hundred per book only through bank draft or banker's cheque of any nationalised bank in favour of Authority.(5)In the event that the Authority rejects the application for the issuance of a new negotiable,warehouse receipt book, the warehouseman may prefer an appeal under the Act, the rules or regulations made thereunder.
