Section 13(8) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(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.
