Section 7 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
7.
In the event that a warehouseman is required to surrender the negotiable warehouse receipt book above, he shall also ensure the following, namely:(i)all the balance unused negotiable warehouse receipts are returned to the Authority; "(ii)any cancelled negotiable warehouse receipt is returned to the Authority;(iii)all details In connection with the negotiable warehouse receipt book and the negotiable warehouse receipts issued by the warehouseman are submitted to the Authority,(iv)the date of expiry of any negotiable warehouse receipt that is still valid and pending is submitted to the Authority; and(v)any other information, record or document as required by the Authority from time to time is submitted to Authority
