Section 19(11) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(11)The Authority shall refund the security deposit in respect of a warehouse, if -(a)an application for renewal of registration of the warehouse has been rejected and if the Authority is satisfied that the warehouseman has discharged his obligations as per the requirements of these rules;(b)a warehouseman surrenders his certificate of registration, and the Authority accepts such surrender; or(c)the certificate of registration of a warehouse is canceled, and the Authority is satisfied that the warehouseman has discharged his obligations as per the requirements of these rules.
