Section 10(1) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
(1)In the event the accreditation agency upon undertaking a periodic inspection determines that the warehouse or the warehouseman is defaulting in complying with requirements for grant of a certificate of accreditation or is not complying with any of the provisions) of the Act, the rules and regulations made thereunder, it shall record the same in its periodic inspection report and may determine that the nature of defaults by the warehouse or warehouse, as the case may be, the certificate of accreditation that it had earlier granted in respect of the relevant warehouse may be suspended or cancelled.The same shall be communicated to the relevant warehouseman in writing together with the copy of the periodic inspection report as soon as possible but not later than ten working days from the date of such decision.
