Section 10 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
10. Maintenance of record of negotiable warehouse receipts.
(1)In addition to the record making and reporting reqUirements as specified under the Act and the Warehousing Development and Regulatory Authority (Record and Report) Regulations, 2011, a warehouseman shall maintain a record of-(i)a copy of the negotiable warehouse receipt issued.(ii)total value of the negotiable warehouse receipts issued.(iii)date of issuance of the negotiable Warehouse receipt issued.(iv)date of expiry of the negotiable warehouse receipt issued.(v)the commodities for which the negotiable warehouse receipt has been issued,(vi)the quality and quantity of the commodities as specified in the negotiable warehouse receipt.(vii)any negotiable warehouse receipt that has been surrendered to the warehouseman by a depositor.(viii)any negotiable warehouse receipt that has been cancelled by the warehouseman.(ix)any transaction that has been carried out on the negotiable warehouse receipt; and(x)any other information prescribed or sought by the Authority(2)The warehouseman shall submit a summary of total number of negotiable warehouse receipts issued commodity-Wise along with the total value of the goods on monthly basis to the Authority(3)The warehouseman shall inform the Authority immediately of any loss, damage or destruction of any record or report in relation to the negotiable warehouse receiptsForm ANegotiable Warehouse ReceiptSee section 11 of the Warehousing (Development and Regulation) Act, 2007(Name and Location of Warehouse)
