Section 5 in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010
5. Power to make enquiry and call for information at the time of registration.
(1)Before granting registration to an accreditation agency under Rule 6, the Authority may make such inquiry and require such further information, as it deems necessary, other than the information furnished by the accreditation agency in the application.(2)Authority may call for any information at any time and the applicant shall furnish such information to the Authority within the time stipulated by it.[Provided that in the case of a Primary Cooperative Society, the minimum registration fee of Rs. 7500/- for initial registration of three years shall be waived off] [Inserted by Notification No. G.S.R. 197(E) dated 2.4.2013 (w.e.f. 8.11.2010)]
