Section 16(1) in The Rajasthan Warehouses Rules, 1960
(1)An application for grant of a duplicate receipt if the original is lost or destroyed, shall be made by the depositor to the warehouseman and shall be accompanied by (a) an affidavit showing that the applicant is lawfully entitled to the possession of the original receipt that he has not negotiated or assigned it, the circumstances in which the original receipt was lost, or, destroyed and if lost, that diligent efforts had been made to find the receipt without success, (b) a bond for an amount double the value of the goods represented by the original receipt, and (c) a sum of rupees five in cash or in the form of a postal certificate.
