Section 3 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
3. Application for registration. - (1) Any person desirous of commencing or carrying on the business of maintaining a warehouse, issuing a negotiable warehouse receipt may make an application to the Authority for registration of such warehouse in Form A-1 :
Provided that a person desirous of carrying on the business of a warehouse in more than one warehouse shall submit a separate application for registration in respect of each warehouse.(2)Any person who is a warehouseman under this Act shall not store his own goods in a warehouse registered by the said person.(3)The Authority shall, from time to time, notify the type of goods that may be the subject matter of negotiable warehouse receipt.(4)Any negotiable receipt may be issued only in respect of such goods that have been notified under sub-rule (3) for which the relevant registration certificate has been issued to it by the Authority.(5)An applicant shall specify the overall limit of the total value of negotiable warehouse receipts that it may issue.
