Section 15 in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
15. Dispute
- Any person aggrieved by a decision in relation to-(i)the refusal of grant of certificate of accreditation by the accreditation agency; or(ii)the suspensIon or cancellation of the certificate of accreditation by the accreditation agency-may file a representation with the Authority for resolution of the dispute in accordance with the Warehousing Development and Regulatory Authority (Disputes) Regulations,2011.
