Section 13 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
13. Renewal and modification of registration.
(1)A warehouseman may submit an application for renewal or modification of the certificate of registration of warehouse in the form appended in the Second Schedule.(2)The application for the renewal shall be submitted at least three months prior to the expiry of its registration.(3)An application for renewal shall be accompanied with the fee as specified under the Third Schedule.(4)In case there is no change in any information specified in the application form for the warehouseman and the warehouse for which renewal is sought, the applicant shall send a letter confirming the same to the Authority.(5)In case of change in any information specified in the application form pertaining to the warehouseman or the warehouse for which renewal is sought, an application for renewal shall be submitted in the form specified in the Second Schedule.(6)The certificate of registration, renewal or modification shall be in the form provided in the Fourth Schedule.(7)The Authority may reject an application for the renewal of registration of a warehouse, if, -(a)inspection or audit of the warehouse has revealed violations of the provisions of the Act, rules, regulations or any notification issued thereunder or guidelines issued by the Authority ; or(b)the Authority has determined, in a manner to be specified by guidelines that, the warehouseman has not resolved disputes efficaciously, or that there are significant outstanding disputes with holders regarding delivery of goods in respect of such warehouse.(8)The Authority may conduct or may engage an external person to conduct inspection of warehouse in respect of which renewal of registration is sought if, -(a)inspection of the warehouse has not been conducted within one year preceding the date of application for renewal; or(b)inspection or audits of the warehouse has revealed violations of the Act, rules, regulations , or any notifications issued thereunder or guidelines issued by the Authority ; or(c)there have been disputes with holders regarding delivery of goods in respect of such warehouse.(9)The provisions of rules 8 to 11 shall apply to an inspection under this rule.(10)If the Authority is satisfied that the applicant meets the eligibility requirements under these rules, it shall issue a certificate of renewal of registration to the warehouseman in respect of the warehouse within five working days after receipt of application or the inspection report, as the case may be, in the form as specified in the Fourth Schedule.(11)Modification of the certificate of registration in this rule shall be permitted for the following, namely:-(a)errors in the certificate of registration; and(b)a change in the goods to be stored in the warehouse.
