Section 35(3) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(3)While acting under sub-rule (1) the Authority may, -(a)immediately inform all negotiable warehouse receipt holders of such warehouses, and provide sufficient time for taking delivery of goods;(b)appoint an external person for taking control, management and liquidation of the goods; and(c)recover from the warehouseman the costs of any action taken under this rule, and in the event of nonpayment the security deposit of the warehouseman may be forfeited.
