Section 21 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
21. Standard operating procedure.
(1)An applicant shall not be granted a certificate of registration in respect of a warehouse unless he submits standard operating procedures in respect of all the warehouses.(2)The applicant may submit the same standard operating procedures in respect of more than one or all warehouses.(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).(4)The standard operating procedure shall meet such minimum requirements in regard to the matters specified under sub-rule (3), as may be specified by guidelines by the Authority.
