Section 10(1) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011
(1)In addition to the record making and reporting reqUirements as specified under the Act and the Warehousing Development and Regulatory Authority (Record and Report) Regulations, 2011, a warehouseman shall maintain a record of-(i)a copy of the negotiable warehouse receipt issued.(ii)total value of the negotiable warehouse receipts issued.(iii)date of issuance of the negotiable Warehouse receipt issued.(iv)date of expiry of the negotiable warehouse receipt issued.(v)the commodities for which the negotiable warehouse receipt has been issued,(vi)the quality and quantity of the commodities as specified in the negotiable warehouse receipt.(vii)any negotiable warehouse receipt that has been surrendered to the warehouseman by a depositor.(viii)any negotiable warehouse receipt that has been cancelled by the warehouseman.(ix)any transaction that has been carried out on the negotiable warehouse receipt; and(x)any other information prescribed or sought by the Authority
