Section 26(3) in The Central Warehousing Corporation Rules, 1963
(3)If the Board finds that an institution, which is not qualified to be a shareholder of the Corporation, is registered by inadvertence of otherwise as a shareholder of the Corporation, it shall informs such shareholder that the shareholder is not entitled to the payment of any dividend on such share or to exercise any of the rights of a shareholder otherwise than for the purpose of the sale of such share and shall make an entry in the register to that effect.
