Section 19(1) in The Central Warehousing Corporation Rules, 1963
(1)The Corporation shall maintain at its head Office a register of shareholders qualified under the Act to be registered therein and shall enter there in the following particulars, namely:(a)the name and address at which each shareholder has his principal place of business;(b)the categories specified in sub-section (2) of section 4 under which the shareholder is qualified to be so registered;(c)the date on which each person is entered as a shareholder, the manner in which he acquires the share and, except in the case of first allotment, the name of the previous holder;(d)the date on which each person ceases to be a shareholder and the name of the person to whom and the ledger to which the share is transferred.
