Section 29 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
29. Submission of information regarding warehouse receipts.
(1)A warehouseman shall submit monthly reports to the Authority in such form and manner, including in electronic form, as may be specified by the Authority in this behalf.(2)The monthly reports to be submitted under this rule shall contain the following details of warehouse receipts in respect of the preceding month, namely:-(a)the total number of warehouse receipts (negotiable and non-negotiable) issued, redeemed, or canceled;(b)the total number of un-issued negotiable warehouse receipts in his possession, if any;(c)the commodity wise stock position of all goods against which the warehouseman has issued warehouse receipts (negotiable and non-negotiable);(d)the aggregate market value of all goods against which the warehouseman has issued warehouse receipts (negotiable and non-negotiable) as on the last day of the preceding month; and(e)the negotiable warehouse receipts pledged with banks and financial institutions;(3)The Authority may require additional information regarding the negotiable warehouse receipts issued by the warehouseman, or the goods stored by the warehouseman in registered warehouses.
