Section 8 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
8. Inspection of warehouse.
(1)The Authority may, by itself or through an external person, conduct a physical inspection of the warehouse.(2)The Authority shall require a physical inspection of the warehouse listed in the application by sending a written or electronic communication to such effect to the applicant.(3)The written or electronic communication under sub rule (2) shall include the details of -(a)the warehouse to be inspected;(b)if external person has been assigned to perform the physical inspection, details of such external person; and(c)any other details as may be required to be communicated to the applicant.(4)The Authority, through guidelines, shall specify the procedure for empanelment of the external person to conduct inspections.(5)The Authority shall, by order, specify the amount of inspection fee and the manner of payment of such fee to the external person for carrying out the inspection of the warehouse and warehouseman, as the case may be.
