Section 33(4) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
(4)The Authority or the enquiry officer making any enquiry under sub-rule (3) shall allow the warehouseman -(a)access to all the material considered in taking the decision to issue a show cause notice;(b)access to any material that was collected in the course of any inspection or investigation under the Act used in taking the decision to issue the show cause notice; and(c)access to any recorded conclusions or findings that the Authority drew based on material collected during any inspection or investigation under the Act used in taking the decision to issue the show cause notice.
