Section 28(1) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(1)A warehouseman shall make a written disclosure to the Authority of any of the following events, namely:-(a)any change in the key managerial persons of the warehouseman, within fifteen days of such change;(b)any change in the ownership or capital structure of the warehouseman, within fifteen days of such change;(c)any change in the net worth of the warehouseman, on a quarterly basis;(d)the occurrence of any of the events stated in sub-rule (2) of rule 17, within fifteen days of such event;(e)the initiation of a dispute in relation to the goods deposited in a warehouse or the negotiable warehouse receipt issued in relation to the deposited goods, immediately upon the initiation of the dispute; and(f)any change in location or capacity of the warehouses managed by the warehouseman, whether registered with the Authority or not, immediately on the occurrence of such change.
