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.