Section 26(2) in The Central Warehousing Corporation Rules, 1963
(2)The Board may, at any time, cause such enquiry to be made as it may consider necessary, for ascertaining whether any institution registered as a shareholder has ceased to be so qualified and upon being satisfied about this, it shall intimate the shareholder that the shareholder is not entitled to be a shareholder of the Corporation. On such intimation, the shareholder shall not be entitled to the payment of any dividend on any such share or to exercise any of the rights of a shareholder otherwise than for the purpose of the sale of such share and the corporation shall make an entry in the register to that effect.
