Section 8 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
8. Requirement for Registration of a warehouse. - No registration certificate shall be issued unless-
(i)[ proof of ownership or lease deed or rent agreement showing possession of the warehouse] [Substituted by Notification No. G.S.R. 191(E), dated 13.3.2015(w.e.f. 8.11.2010)](ii)the warehouse is storage worthy for specified goods to be stored for which registration has been obtained;(iii)the warehouse is constructed as per the Bureau of Indian Standards specification and notified by the Authority;(iv)the warehouse is equipped with all necessary equipments and apparatus for weighing, handling, sampling, grading, fire fighting and insect pest management;(v)the warehouse has adequate trained staff with expertise and knowledge for the scientific storage of goods to be stored in the warehouse; and(vi)warehouse should have adequate security arrangements;(vii)the warehouse is adequately insured as per the requirement of the Authority.
