Section 3 in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010
3. Qualifications and other requirements for functioning as a accreditation agency. - Every person desirous of functioning as an accreditation agency shall fufil the following qualifications and other requirements, namely :-
(i)such person shall be(a)a body corporate either public or private, and incorporated under the Companies Act, 1956 or any other law in force;(b)government body or government affiliated body;(ii)such person should possess necessary infrastructure including adequate office space, equipment, trained and experienced staff, expertise in the field of warehousing, financial capability and credibility to the satisfaction of the Authority; and-(iii)such person is not directly engaged in warehousing business.
