Section 16(2) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(2)The Authority shall consider the applicant a fit and proper person if the applicant satisfies all of the following requirements -(a)the applicant, or any of its key managerial persons, has not been convicted by any court for any offence at any time in the preceding five years;(b)the applicant, or any of its key managerial persons, has not been declared as an insolvent by any court;(c)the applicant, or any of its key managerial persons, has not been declared to be of unsound mind by any court;(d)if the applicant is a person other than an individual, the documents mentioned in the Fifth Schedule should state that one of the objectives of the entity is to carry out the warehousing business;(e)the applicant or its affiliates are not assigned, by the Authority to carry out any other function under the Act; and(f)the applicant submits an undertaking to the effect that all the local laws have been complied with for carrying out the business of warehousing with respect to the warehouse.
