Section 7 in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.
7. Inspection of Warehouse after Accreditation
(1)Each accreditation agency may appoint one or more persons as examiners to undertake an inspection of the condition of the registered warehouse, books of accounts, other records and documents of the warehouseman once every year after the grant of accreditation certificate.(2)The purpose of inspection referred to In sub-regulation (1) shall be as follows, namely:-(a)to ensure that the records and documents are being maintained in the manner required under the Act and the rules made there under;(b)that the provisions of the Act, rules and regulations are being complied with.
