Section 3(1) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(b)"rules" means the Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017;(c)"electronic warehouse receipt " means a warehouse receipt issued in an electronic form;(d)"electronic negotiable warehouse receipt " means a negotiable warehouse receipt issued in an electronic form;(e)"Form" means form annexed to these regulations;(f)"repository" means an entity that has received a certificate of registration from the Authority for creation and management of electronic negotiable warehouse receipts;(g)"user" means a depositor, holder, financial institution, commodity exchange, warehouseman or any other person to whom the repository provides services.
