Section 2(1) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
(1)In these regulations, unless the context otherwise requires - .(i)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(ii)"accreditation agency" means an agency, whatever be its constitution, registered as an accreditation agency with the Authority under the Act, the rules and the Warehousing Development and Regulatory Authority (Registration of Accreditation Agency) Regulations 2011;(iii)"Authority" means The Warehousing Development Regulatory Authority constituted under sub-section (1) of section 24 of the Act;(iv)"applicant" means a person making an application to the accreditation agency for seeking a certificate of accreditation under the Act, rules and these regulations;(v)"Appellate Authority" means the appellate Authority appointed by the Central Government under the Act read With the Appellate Rule;(vi)"inspection" means the process of inspection undertaken by an inspection agency and includes an audit, inspection, site visit by an inspection agency or any person Authorised by the accreditation agency for this purpose. This will also include any inspection conducted by an accreditation agency pursuant to directions from the Authority;(vii)"inspection report" means the report made by the accreditation agency recording its inspection of the warehouse that it had inspected for the purpose of awarding it a certificate of accreditation;(viii)certificate of accreditation" means the certificate of accreditation in the form specified In Schedule 'A' to these regulations that will be issued by an accreditation agency in relation to a warehouse in accordance with the Act. Rules and these Regulations;(x)"examiner" means the, person appointed by the Accreditation Agency to conduct inspection and examination under the Act, rules and these regulations;(ix)"regulations" means the Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011 and such other regulations made by the Authority.(x)"rules" means the Warehousing (Development and Regulation) Appellate Authority Procedure Rules, 2010;(xi)Warehouse Manual" means the manual in accordance with which the accreditation agencies will undertake the Inspection of warehouses which may be modified by the Authority from time to time,
