Section 7 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
7. Examination of application.
(1)The Authority shall examine the application for registration of a warehouse, within ten working days of its receipt, so as to determine as to whether -(a)the application is complete, as per the requirement of sub-rule (4) of rule 4; and(b)the applicant fulfills the eligibility requirements stated under rules 15,16,17,18 and 21.(2)The Authority may, if it finds that the applicant does not fulfill the requirements stated under sub-rule (4) of rule 4 or rule 15, 16, 17, 18 or 21, reject an application before a communication for physical inspection is issued.(3)where the Authority has issued a communication for physical inspection under rule 8, it may reject the application on the basis of the examination of the inspection report.(4)The Authority shall not reject an application unless it follows the procedure provided under rule 11.
