Section 10(1) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
(1)Where the information entered in to the system of a repository at the time of creating electronic negotiable warehouse receipt has some errors or the information is incomplete and any change is necessary to rectify such errors or omissions, the warehouseman shall, through the repository, -(a)make modifications in the electronic negotiable warehouse receipt to reflect correct and latest information; or(b)cancel the existing electronic negotiable warehouse receipt; and(c)wherever necessary, issue a new electronic negotiable warehouse receipt with the correct information.
