Section 4 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
4. Standardisation and issuance of negotiable warehouse receipts
(1)The Authority shall be the sole repository of the negotiable warehouse receipt books and shall issue, control and maintain the records of such negotiable warehouse receipt books(2)The negotiable warehouse receipt shall be in Form A.(3)The negotiable warehouse receipt ISsued by a registered warehouse under the Act, shall be in a standard format, size and font as prescribed by the Authority.(4)The Authority shall issue the negotiable warehouSe receipt books to each of the registered warehouses and all the registered warehouses shall issue negotiable warehouse receipts issued to them by the Authority.(5)Each negotiable warehouse receipt book and each negotiable warehouse receipt therein shall be allocated a serial number, which shall be duly noted In a separate register by each warehouse.(6)The negotiable warehouse receipt book shall be issued only to the person registered as the warehouseman or his authorised representative for a particular warehouse by the Authority.(7)A new negotiable warehouse receipt book under this regulation shall be issued by the Authority only When the warehouseman submits a fresh application for the issuance of a new warehouse receipt book along with following information, -(a)the serial numbers of any unused negotiable warehouse receipts remaining In the issued negotiable warehouse receipt book,(b)any cancelled negotiable warehouse receipts in the relevant negotiable warehouse receipt book; and.(c)the total value covered under the negotiable warehouse receipts issued till the date of making this application.
