(1)Every warehouseman shall, without unnecessary delay, deliver the goods deposited in his warehouse to the depositor on demand made by him and on surrender of the receipt duly discharged and on payment of all charges due to the warehouseman :Provided that the depositor may subject to any agreement between the warehouseman and the depositor, take partial delivery of the goods deposited in a warehouse.(2)Every such receipt after being so surrendered to the warehouseman shall be defaced [subject to the provisions of sub-section (3)] [Added by U.P. Act XII of 1964, Section 10.] by him and no such receipt shall be re-issued;(3)[ Where only partial delivery of the goods is taken by a depositor, the warehouseman shall make an entry of it in the receipt and return it to the depositor] [Substituted by U.P. Act XII of 1964, Section 10.].
