Section 17(1) in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
(1)A licensee shall, -(i)maintain detailed records of the receipt, handling, storing, and removal of any goods into or from the warehouse, as the case may be, and produce the same to the bond officer, as and when required;(ii)keep a record of each activity, operation or action taken in relation to the warehoused goods;(iii)keep a record of drawal of samples from the warehoused goods under the Act or any other law for the time being in force; and(iv)keep copies of the bills of entry, transport documents, Forms for transfer of goods from a warehouse, shipping bills or bills of export or any other documents evidencing the receipt or removal of goods into or from the warehouse and copies of the bonds executed under section 59.
