Section 25 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
25. General obligations of a warehouseman.
- In the conduct of its warehousing business, a warehouseman shall -(a)issue a negotiable warehouse receipt only in respect of such goods that have been specified by the Authority from time to time;(b)deliver the goods referred to in a negotiable warehouse receipt, to the holder of the negotiable warehouse receipt on demand made by the holder after satisfying the warehousing lien;(c)ensure that the negotiable warehouse receipt holder, on receiving the goods from the warehouseman, acknowledges the receipt of the goods in a form and manner required by the Authority;(d)take necessary actions to maintain the quality and quantity of goods stored in the warehouse;(e)maintain and record a complete and accurate set of records and accounts of all transactions pertaining to the operation of a registered warehouse as per the requirements that the Authority may specify from time to time;(f)ensure that the physical inventory tallies exactly with the record;(g)maintain effective control of all registered warehouse storage space;(h)provide necessary assistance in the execution of inspections and audits by the Authority;(i)resolve grievances efficaciously;(j)not differentiate among depositors regarding use of and access to a warehouse;(k)not store goods belonging to itself in a registered warehouse; and(l)not sell, remove or dispose of the goods deposited in a registered warehouse except as permitted under the Act.
