Section 3 in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
3. Process of grant of certificate of accreditation.
(1)No warehouse shall be granted registration under the Act unless it has obtained a certificate of accreditation from an accreditation agency in addition to fulfilling other eligibility criteria under section 3 of the Act, the rules and regulations made thereunder.(2)An applicant, seeking grant of certificate of accreditation shall obtain the same from any accreditation agency registered with the Authority and the applicant shall provide to the accreditation agency the following-(i)documents to ascertain adequate positive net worth of the warehouse, a certificate from a Chartered Accountant or creditworthiness from a scheduled bank of the individual warehouse or its organisation will suffice;(ii)[ proof of ownership or lease deed or rent agreement, showing possession of the warehouse; [Substituted by Notification No. G.S.R. 191(E), dated 13.3.2015(w.e.f. 8.11.2010)](iii)an undertaking that all the local laws have been complied with for carrying out the business of warehousing;](iv)the goods for which the registration is being sought;(v)List of the trained graders, weighers and samplers used in the warehouse;(vi)statement including all documents, records and information about the storage worthiness of the warehouse for the specified goods including the insect or pest management, handling, sampling, grading, security, fire fighting systems etc;(vii)list of equipments which are necessary for the scientific storage of goods to be stored in the warehouse;(viii)insurance policies for fire or floods or theft or burglary or riots etc. and for the goods stored;(ix)insurance policies used for the goods stored;(x)audited statement, if any, in relation to warehouse;(xi)list of personnel together with their qualification and experience who are in charge of managing the concerned warehouse;(xii)statement on methodology adopted for valuation of goods which may be as per Agricultural Produce Marketing Committee, spot or future exchanges or news papers;(xiii)statement to support tie-ups, if any, With grading, testing laboratories; and(xiv)any other document and information that is required under the Act and the rules made thereunder or is notified by the Authority or as specified in the Warehouse Manual.(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.(4)an accreditation agency shall make and provide the applicant a certificate of accreditation, if found fit, In the event, the accreditation agency does not find it suitable for grant of an accreditation certificate for the warehouse, it shall clearly state the reasons for the same in its inspection report.
