Section 3(1) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(b)"Authority" means the Warehousing Development and Regulatory Authority constituted under sub-section (1) of section 24 of the Act.
