Section 4 in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017
4. Conduct of business of electronic negotiable warehouse receipts.
(1)The Authority shall promote, regulate and develop the electronic system of holding and transfer of credit balances of the goods deposited in warehouses through registration of one or more repositories.(2)Every warehouse registered with the Authority shall enroll with one or more repository registered with the Authority and shall issue electronic negotiable warehouse receipts only through a repository.(3)Every depositor of goods for which electronic negotiable warehouse receipt is issued shall have a client account in the repository system.(4)A repository shall upon receipt of intimation from a warehouse, create and manage the negotiable warehouse receipts, in electronic form.(5)Electronic negotiable warehouse receipts shall be in the Form `A'.
