Section 8 in The Warehousing (Development And Regulation) Act, 2007
8. Duties of warehouseman to keep records and accounts of warehouse business.—
(1)Every warehouseman shall keep in a place of safety a complete and accurate set of records and accounts of alltransactions pertaining to the operation of a warehouse including records and accounts of all goods received in the warehouse and withdrawn there from, of all un issued receipts in his possession, of all receipts issued, returned to, or cancelled, by him.(2)Subject to the provisions of sub-section (1), the warehouseman shall keep all the records and accounts of the warehouse business in numerical sequence separate and distinct from the records and accounts of any other business in such form and in such manner and for such period as the Authority may, by regulations, specify.(3)The warehouseman shall make available to the Authority for inspection the records and accounts of the warehouse business at any time as may be desired by the Authority.
