Section 14(2) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(2)While disposing a request under this rule, the Authority may require the warehouseman to satisfy it with respect to the following factors -(a)the warehouseman has no pending obligations to deliver goods in respect of which it has issued negotiable warehouse receipts from such registered warehouse; and(b)there are no pending disputes in relation to the goods deposited in the registered warehouse in respect of which a request has been made.
