Section 33(1) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(1)The Authority may cancel the registration of a warehouse if, -(a)the warehouse is in violation of the infrastructure requirements set out in rule 20;(b)the warehouseman is no longer able to demonstrate ownership of, or effective control over, the warehouse;(c)the warehouseman is no longer a fit and proper person as per rule 16;(d)warehouseman violates the net worth requirements under rule 18;(e)the warehouseman has been repeatedly suspended for a violation of any of the provisions of these rules;(f)the registration of the warehouse has been suspended and the warehouseman fails to comply with the requirements specified in the show-cause notice issued to it under sub-rule (2) of rule 30;(g)the warehouseman does not cooperate in any enquiry, inspection or audit conducted by the Authority or external person;(h)the warehouseman fails to comply with any corrective action required as a result of any enquiry, inspection or audit conducted by the Authority or external persons; or(i)the order suspending the registration of the warehouse has been issued more than once.
