Section 4 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
4. Filing of application.
(1)A person desirous of commencing or carrying on the business of maintaining warehouse issuing negotiable warehouse receipt may make an application for registration of the warehouse to the Authority in accordance with these rules in the Form appended in the Second Schedule.(2)An applicant may submit an application in respect of one or more warehouses, either owned by him, or under his effective control.(3)The applicant may submit the application to the Authority in electronically or in such manner as may be specified by the Authority.(4)An application shall be treated as complete if, -(a)the application is submitted in the form and manner specified under sub-rule (1);(b)the application contains all documents specified under rules 15, 16, 17, 18, and 21; and(c)the application is accompanied with the fees as specified in rule 5.(5)The Authority may call for additional information from the applicant or warehouseman if it considers necessary to ascertain the eligibility of the applicant under these rules.
