Section 4 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
4. Documents to be filed with the application from. - Every application for registration of a warehouse shall be accompanied with the following documents, namely--
(a)Identity proof of the applicant such as certificate of incorporation or Memorandum and Articles of Association for companies or copy of partnership deed for partnerships or such other documents as may be specified by the Authority;(b)[ proof of ownership or lease deed or rent agreement, showing possession of the warehouse; [Substituted by Notification No. G.S.R. 821 (E) dated 19.11.2014 (w.e.f. 8.11.2010)](c)an undertaking by the applicant that all the local laws have been complied with for carrying out the business of warehousing;](d)accreditation certificate issued by an accreditation agency registered by the Authority under Section 5 and the matters' referred to under clause (a) of sub-section (2) of Section 35 of the Act;(e)fee as specified by the Authority;(f)statement of financial credibility in the form of audit reports/budget statement with supporting documents; and(g)such other documents as may be specified by the Authority.
