Section 3 in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
3. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(b)"rules" means the Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017;(c)"electronic warehouse receipt " means a warehouse receipt issued in an electronic form;(d)"electronic negotiable warehouse receipt " means a negotiable warehouse receipt issued in an electronic form;(e)"Form" means form annexed to these regulations;(f)"repository" means an entity that has received a certificate of registration from the Authority for creation and management of electronic negotiable warehouse receipts;(g)"user" means a depositor, holder, financial institution, commodity exchange, warehouseman or any other person to whom the repository provides services.(2)The words and expressions used herein but not defined and defined in the Act or the rules shall have the same meaning as assigned to them in the Act and the rules.
