Section 2(4) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(4)"document of title to goods" includes a bill of lading, dock-warrant, ware-house keeper's certificate, wharfingers, certificate, railway receipt, warrant or order for the delivery of goods and any other document used in the ordinary course of business as proof of the possession or control of goods, or authorising or purporting to authorise either by endorsement or by delivery, the possessor of the document to transfer or receive goods thereby represented;
