Section 37(3) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(3)A warehouseman registered with the Authority in respect of one or more warehouses prior to the commencement of these rules shall, within thirty days of such commencement, furnish to the Authority -(a)the name of his employer who is the owner of the warehousing business, if the warehouse is owned by such owner;(b)the name of his employer who is the owner of the warehousing business, if the warehouse has been hired or leased by such owner; or(c)a declaration that he is the owner of the warehousing business, if the warehouseman is the owner of the warehousing business.
