Section 21(3) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(3)The standard operating procedures shall provide for the following aspects -(a)procedure for deposit and delivery of goods;(b)procedure for weighing, sampling of goods to be deposited as per industry standards;(c)procedure for verification of quality of goods and communication to depositor;(d)procedure for maintaining details of persons who may act as authorized representatives of the warehouseman for issuing negotiable warehouse receipt;(e)procedure for ensuring the safety of the goods from fire, theft, burglary, etc.;(f)procedure for scientific storage of goods, including stacking;(g)procedure for clear identification of stored goods up to the lowest common factor (for example lot size);(h)procedure for determining losses caused due to fire, flood, burglary, misappropriation, fraud, negligence and force majeure events;(i)procedure for internal verification of stock;(j)procedure for grievance redressal; and(k)roles and responsibilities of employees (including outsourced employees).
