Section 11 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
11. Terms of registration. - (i) Immediately upon receipt of its registration certificate, the warehouseman shall display the same and keep it pasted until suspended or revoked, in a conspicuous place in the principal place of its business.
(ii)The certificate of registration shall not be transferable.(iii)The Authority or its authorised representative may inspect or examine the warehouse registered under that Act at any time.(iv)The Authority or its authorised representative may inspect the warehouse at any time with or without giving prior notice, the books, records, papers and accounts etc. relating thereto.
