Section 7 in The Warehousing (Development And Regulation) Act, 2007
7. Duties of warehousemen.—
(1)In the absence of a lawful excuse, a warehouseman shall deliver the goods referred to in a negotiable receipt, to the holder of the receipt on demand made by the holder and on the holder fulfilling all the following conditions, namely:—(a)satisfying the warehouse lien;(b)surrendering the receipt in case of non-negotiable receipt and surrendering the receipt with endorsements in case of negotiable receipt; and(c)acknowledging in writing the receipt of the goods.(2)If a warehouseman refuses or fails to deliver the goods in compliance with the provisions of this section, the burden of proof shall lie on the warehouseman to establish the existence of a lawful excuse for the refusal or failure.
