Section 11(8) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(8)The Authority, after following the procedure provided under sub-rule (6) or clause (a) of sub-rule (7) , shall issue an order to the applicant stating reasons for rejecting the application, which shall also include details of the specific discrepancies between the application and the eligibility requirements under sub-rule (4) of rule 4 or rule 15, 16, 17, 18, 20 or 21.
