Section 6 in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
6. Procedure for Inspection
(1)The accreditation agency shall give one week notice before conducting an initial inspection of the warehouse.(2)Notwithstanding anything contained in sub-regulation (1), where the accreditation agency is satisfied that in the interest of the depositors, or in public interest, no such notice should be given, it may conduct an inspection of the warehouse without such notice.(3)In case any of the conditions are not fulfilled, the accreditation agency shall give a notice to the warehouseman to rectify the same within a period of thirty days from the date of the receipt of such notice to the warehouseman.(4)On the expiry of the period provided in sub-regulation (3), there shall be another inspection conducted by the examiner on the direction of the accreditation agency to verify the compliance of the conditions of sub-regulation (3).(5)On the complete satisfaction of all the conditions prescribed under these regulations and any other condition notified by the Authority, the accreditation agency shall grant a certificate of accreditation in the form and manner as prescribed in Schedule 'A' to the warehouseman for the goods, specified in such certificate.
