Section 10(3) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
(3)In the event the Authority suspends or cancels the registration of a warehouse in accordance with the procedure specified In the Act read with the rules and regulations made thereunder; the certificate of accreditation Issued by an accreditation agency In respect of such warehouse shall stand automatically suspended or cancelled, as the case may be, with effect from the date of such order of the Authority.
