Section 4(4) in The Warehousing (Development And Regulation) Act, 2007
(4)The Authority may not grant a certificate of registration under this section unless it is satisfied that the warehouse in respect of which the application has been made has adequate facilities and safeguards required to warehouse the goods of the nature specified in the application and the applicant satisfies the financial, managerial and other eligibility criteria and competence as may be prescribed:Provided that no certificate of registration shall be refused to any applicant under this section unless the applicant has been given an opportunity of being heard.
