Section 4 in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010
4. Application for registration of an accreditation agency.
(1)Any person possessing qualifications and other requirements specified under Rule 3 and desirous of being registered as an accreditation agency may make an application to the Authority in duplicate, in Form A.(2)Every application under sub-rule (1) shall be accompanied by(a)proof of identity as a legal entity including certificate of incorporation, Memorandum of Association and Articles of Association;(b)list of names of owners, shareholders, proprietor and authorized signatory of applicant;(c)list of key management personnel and technical experts engaged by the applicant and their qualifications and experience in various fields relating to warehousing;(d)statement of financial credibility in the form of audited reports or budget statement with supporting documents;(e)declaration that the applicant shall not accredit any warehouse in which it may have a direct conflict of interest;(f)declaration that the applicant shall comply with the terms and conditions of certificate of registration; and(g)a non-refundable registration fee of Rupees Twenty-five thousand through bank draft/banker's cheque of any nationalized bank in favour of Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority, payable in New Delhi; and(h)a security deposit of Rupees One lakh through bank draft/banker's cheque of any nationalized bank in favour of Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority payable in New Delhi:Provided that the Government controlled institution or body may be exempted from payment of security deposit.
