Section 29(2) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(2)The monthly reports to be submitted under this rule shall contain the following details of warehouse receipts in respect of the preceding month, namely:-(a)the total number of warehouse receipts (negotiable and non-negotiable) issued, redeemed, or canceled;(b)the total number of un-issued negotiable warehouse receipts in his possession, if any;(c)the commodity wise stock position of all goods against which the warehouseman has issued warehouse receipts (negotiable and non-negotiable);(d)the aggregate market value of all goods against which the warehouseman has issued warehouse receipts (negotiable and non-negotiable) as on the last day of the preceding month; and(e)the negotiable warehouse receipts pledged with banks and financial institutions;
