Section 17 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
17. Return of Certificate of Registration. - When the certificate of registration expires or is suspended or cancelled or revoked, the warehouseman shall cease to issue negotiable warehousing receipts in respect of the relevant warehouse, and shall return the registration certificate within seven days of such expiration, suspension, cancellation or revocation:
Provided that a warehouseman who has issued negotiable warehouse receipts shall continue to be liable in relation to the negotiable warehouse receipts issued by him till the expiry of all the negotiable warehouse receipts issued by him.
