Section 24 in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017
24. Know your depositor requirements.
(1)The Authority may from time to time, specify-(a)the persons responsible, which may include the warehouseman, for collecting the documents to be submitted by the depositor for proving his identity and address before he can deposit goods with the warehouseman, and for the opening of any accounts or maintaining any records of the goods deposited against the name of such depositor; and(b)the manner in which such information shall be collected, and any other relevant requirements for depositors and persons responsible for collecting such information.(2)The list of documents that may be accepted as proof of the identity and the address of the depositor shall be such as are specified in the Eighth Schedule.(3)The Authority may, by guidelines, specify the form and manner of collecting such information, and allow for additional documents or information that shall be regarded as acceptable proof of identity and address of a depositor.
