Section 6(3) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
(3)The repository or its agent after verification shall forward the request to the warehouseman for getting the goods assayed, in terms of their quality, after due intimation to the depositor:Provided that in case of conversion of paper negotiable warehouse receipt to electronic negotiable warehouse receipt, assaying of the goods may not be mandatory.
