Section 5 in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
5. Issuance of electronic negotiable warehouse receipt on a repository.
(1)The warehouseman shall be responsible for creating a unique electronic negotiable warehouse receipt after correctly determining the quality and quantity of the deposited goods and entering the same and all other relevant information in the repository system.(2)The repository shall intimate the warehouseman and the depositor about the creation of electronic negotiable warehouse receipt through electronic means or mobile applications or such other means as may be laid down by the Authority and a print copy of the electronic negotiable warehouse receipt so created shall be given to the depositor, if requested.
