Section 13(7) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(7)The Authority may reject an application for the renewal of registration of a warehouse, if, -(a)inspection or audit of the warehouse has revealed violations of the provisions of the Act, rules, regulations or any notification issued thereunder or guidelines issued by the Authority ; or(b)the Authority has determined, in a manner to be specified by guidelines that, the warehouseman has not resolved disputes efficaciously, or that there are significant outstanding disputes with holders regarding delivery of goods in respect of such warehouse.
