Section 33(3) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(3)The Authority, or the enquiry officer appointed by the Authority, under this rule, shall issue a show cause notice to the warehouseman which includes the following details -(a)the specific requirements under the Act or these rules that the warehouseman or the registered warehouse violates;(b)the information which would enable the Authority to satisfy itself regarding the violation; and(c)the time limit within which the notice must be replied to.
