Section 10(2) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
(2)The repository shall not allow any change in the information contained in an electronic negotiable warehouse receipt unless such change is necessary to, -(a)record the pledge, transfer or withdrawal of goods against such electronic negotiable warehouse receipts;(b)rectify errors or omissions in the electronic negotiable warehouse receipt; and(c)make such other modifications in the electronic negotiable warehouse receipt.
