Section 33(7) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(7)The enquiry report submitted by the enquiry officer under sub-rule (6) shall include the following -(a)copy of the show cause notice;(b)all material considered in taking the decision to issue the show cause notice;(c)copy of all communications and submissions made by the warehouseman to the enquiry officer in respect of the show cause notice;(d)copy of all material considered during the investigation;(e)findings of the investigation;(f)specific violations by the warehouseman under this Act or these rules which make him liable for action; and(g)name of the enquiry officer, or official of the Authority if an enquiry officer is not appointed.
