Section 3(3) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
(3)A certificate of accreditation shall be granted by an accreditation agency only when a warehouse complies with-(i)the construction standards of warehouses as per Bureau of lndian Standards/Central Warehousing Corporation/Food Corporation of India specifications;(ii)adequately positive net worth with documentary evidence;(iii)storage and handling requirements as specified in the Warehouse Manual;(iv)the availability of trained manpower;(v)insurance policies of the warehouse and the goods stored or to be stored in the warehouses;(vi)proper maintenance of record in the warehouses and timely reporting thereof; and(vii)any other requirement for conduct of the warehousing business under the Act and the rules.
