The Warehousing (Development and Regulation) Act, 2007
22. Presumption in
certain cases. -
In a dispute between
an endorser of a negotiable warehouse receipt and his endorsee unless it is
proved otherwise, it shall be presumed that-
a.
the
endorsement has been made voluntarily;
b.
the
endorsement has been made for full consideration;
c.
the
endorser had full legal title in the goods represented by the receipt; and
d.
the
endorsement has extinguished all the rights, title and interest of the endorser
in the goods.