Section 9 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
9. Form of Registration Certificate. - The registration granted by Authority to a warehouse shall be in Form A-3 and be subject to the following terms and conditions, namely :-
(a)the registration shall be for a maximum period of three years and the same may be specified in the registration certificate; and(b)the Authority may suspend or cancel the registration duly notified at any time if the work of warehouse is not found satisfactory:-Provided that an opportunity of being heard shall be given to warehouse man by the Authority before cancellation of the warehouse registration.
