Section 11 in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
11. Receipt of goods from another warehouse.
- Upon receipt of goods from another warehouse, the licensee shall,-(i)verify the one-time-lock affixed on the load compartment of the means of transport carrying the goods to the warehouse;(ii)inform the bond officer immediately if the one-time-lock is not found intact and refuse the unloading of the goods;(iii)allow unloading, provided the one-time-lock is found intact and verify the quantity of goods received by reconciling with, -(a)in case of goods received from a unit operating under section 65, the Form appended to these regulations;(b)in case of goods received from a warehouse not operating under section 65, the Form as prescribed under the Warehoused Goods (Removal) Regulations, 2016;(iv)report any discrepancy in the quantity of the goods within twenty-four hours to the bond officer;(v)endorse the Form for transfer of goods from a warehouse with quantity received and retain a copy thereof;(vi)acknowledge the receipt of the goods by endorsing the transportation document presented by the carrier of the goods and retain a copy thereof;(vii)take into record the goods received; and(viii)cause to be delivered, copies of the retained documents to the bond officer and to the warehouse keeper of the warehouse from where the goods have been received.
