Section 34 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
34. Effect of cancellation.
(1)On and from the date of cancellation of the registration of the warehouses, the warehouseman shall,(a)cease to conduct the warehousing business in respect of such warehouses; and(b)continue to discharge its obligations in respect of negotiable warehouse receipts issued by it.(2)The Authority may prevent the issuance of any negotiable warehouse receipts by a warehouse whose registration has been canceled.
