Section 8 in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
8. Obligations of Warehouseman towards the Accreditation Agency
(1)It shall be the duty of the warehouseman and his employees to produce to the accreditation agency (or any examiners appointed by it) such books, accounts, records, reports and other documents in his custody, control or possession and furnish the statements and information relating to a warehouse within such time as the examiner may require.(2)The warehouseman shall allow accreditation agency (or any examiners appointed by it) to have access, at least during the day, to the premises occupied by such warehouseman or by any other person, on his behalf and also extend reasonable facility for examining any books, records, report documents in the custody, control or possession of the warehouseman or any such other person on his behalf and also provide copies of documents or other material which in the opinion of the accreditation agency (or any examiners appointed by it) are relevant for the purposes of the inspection(3)It shall be the duty of every warehouseman and his employees to give to the accreditation agency, its personnel or any examiners appointed by it, all assistance in connection with the inspection which the warehouseman may reasonably be expected to give.
