Section 5(2) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
(2)The repository shall intimate the warehouseman and the depositor about the creation of electronic negotiable warehouse receipt through electronic means or mobile applications or such other means as may be laid down by the Authority and a print copy of the electronic negotiable warehouse receipt so created shall be given to the depositor, if requested.
