Section 22 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
22. Compliance with registration requirements.
(1)A warehouseman shall at all times comply with -(a)the requirement of maintaining effective control of the warehouse as required under clause (b) of sub-rule (2) of rule 15;(b)the requirement of being a fit and proper person as per the criteria as stated in rule 16;(c)the insurance requirements as stated in rule 17;(d)the minimum net worth requirements as stated in sub-rule (1) of rule 18;(e)the security deposit requirements as stated in rule 19;(f)infrastructure requirements as required under rule 20; and(g)compliance with its standard operating procedure in accordance with rule 21.(2)Every warehouseman shall put in place appropriate internal systems and controls to monitor its compliance with the requirements under this rule.
