Section 31 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
31. Effect of suspension.
(1)The Authority may by order in writing prevent the warehouse from issuance of any negotiable warehouse receipt during the period of suspension in respect of such warehouse.(2)The warehouseman shall, during the period of suspension of registration of the warehouse, continue to discharge its obligations in respect of negotiable warehouse receipts already issued by it.(3)The Authority may, during the period of suspension of a warehouse, conduct or cause to be conducted through an external person, an inspection of such warehouse to ensure compliance with the provisions of the Act, rules, regulations and guidelines made and any notification issued thereunder.
