Section 10(3) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
(3)The warehouseman shall inform the Authority immediately of any loss, damage or destruction of any record or report in relation to the negotiable warehouse receiptsForm ANegotiable Warehouse ReceiptSee section 11 of the Warehousing (Development and Regulation) Act, 2007(Name and Location of Warehouse)
