Section 11 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
11. Process for rejection of application.
(1)The Authority shall issue a notice to the applicant if it proposes to reject its application.(2)The notice shall provide at least fifteen working days to such applicant to make representations to the Authority.(3)The opportunity to make representations to the Authority under sub-rule (2) shall include a hearing before the concerned officer of the Authority, either in person or through written or electronic communication, as required in the notice.(4)The Authority may allow an applicant to whom a notice has been issued, reasonable time as specified by the Authority to undertake corrective measures, and to revise its application, so that the applicant may meet the eligibility criteria as provided under these rules.(5)If the Authority deems that an additional inspection of the warehouse is required to satisfy itself with respect to such corrective measures, it may cause a second physical inspection that shall be conducted at the cost of the applicant.(6)If the applicant has been given time for corrective measures under this rule, and fails to satisfy the Authority about the corrective measures undertaken, the Authority shall reject the application.(7)If the applicant has failed to reply to the notice within the period specified under sub-rule (2), the Authority shall, -(a)reject the application; or(b)allow additional time for replying to the notice.(8)The Authority, after following the procedure provided under sub-rule (6) or clause (a) of sub-rule (7) , shall issue an order to the applicant stating reasons for rejecting the application, which shall also include details of the specific discrepancies between the application and the eligibility requirements under sub-rule (4) of rule 4 or rule 15, 16, 17, 18, 20 or 21.
