Section 6(1) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
(1)A warehouseman shall surrender a negotiable warehouse receipt book issued by the Authority immediately and not later than fifteen days In the following cases,-(i)from the date the registration of the warehouse has expired;(ii)from the date the registration of the warehouse has been suspended, cancelled, revoked or surrendered,(iii)from the date the warehouse is being closed temporarily for a period more than ninety days (otherwise than due to occurrence of a force majeure), or being closed permanently by the warehouseman; or(iv)any other reason as speCified by the Authority in writing
