Section 28 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
28. Disclosure of information.
(1)A warehouseman shall make a written disclosure to the Authority of any of the following events, namely:-(a)any change in the key managerial persons of the warehouseman, within fifteen days of such change;(b)any change in the ownership or capital structure of the warehouseman, within fifteen days of such change;(c)any change in the net worth of the warehouseman, on a quarterly basis;(d)the occurrence of any of the events stated in sub-rule (2) of rule 17, within fifteen days of such event;(e)the initiation of a dispute in relation to the goods deposited in a warehouse or the negotiable warehouse receipt issued in relation to the deposited goods, immediately upon the initiation of the dispute; and(f)any change in location or capacity of the warehouses managed by the warehouseman, whether registered with the Authority or not, immediately on the occurrence of such change.(2)The Authority may, by order, require the warehouseman to make any additional disclosures and stipulate the form and manner in which a disclosure is required to be made.
