The Warehousing (Development and Regulation) Act, 2007
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Regulation of Warehousing Business |
| 3 |
Requirement of registration for warehouses issuing negotiable warehouse receipts |
| 4 |
Registration of warehouses |
| 5 |
Registration of accreditation agencies |
| Chapter III |
Warehousemen |
| 6 |
Liabilities of warehousemen |
| 7 |
Duties of warehousemen |
| 8 |
Duties of warehouseman to keep records and accounts of warehouse business |
| 9 |
Special powers of warehouseman to deal with perishable and hazardous goods |
| 10 |
Lien of warehouseman on goods |
| Chapter IV |
Warehouse Receipts |
| 11 |
Warehouse receipts |
| 12 |
Negotiability of warehouse receipts |
| 13 |
Negotiation of warehouse receipt by delivery |
| 14 |
Transfer of negotiable warehouse receipts without endorsement |
| 15 |
Warranties on negotiation of warehouse receipt |
| 16 |
Non-liability of the endorser |
| 17 |
Negotiation of warehouse receipt not impaired by fraud, mistake or duress |
| 18 |
Subsequent negotiation of warehouse receipts |
| 19 |
Delivery of goods to be made after due charges are paid |
| 20 |
Transfer of non-negotiable receipts |
| 21 |
Conclusiveness of negotiable warehouse receipt |
| 22 |
Presumption in certain cases |
| 23 |
Issue of duplicate receipt |
| Chapter V |
The Warehousing Development and Regulatory Authority |
| 24 |
Establishment and incorporation of Authority |
| 25 |
Composition of Authority |
| 26 |
Tenure of office of Chairperson and other members |
| 27 |
Removal from office |
| 28 |
Salary, allowances and other terms and conditions of Chairperson and other members |
| 29 |
Bar on future employment of members |
| 30 |
Chairperson to be the chief executive of Authority |
| 31 |
Meetings of Authority |
| 32 |
Vacancies, etc., not to invalidate proceedings of Authority |
| 33 |
Officers and employees of Authority |
| 34 |
Warehousing Advisory Committee |
| Chapter VI |
Powers and Functions of Authority |
| 35 |
Powers and functions of Authority |
| Chapter VII |
Finance, Accounts and Audit |
| 36 |
Grants by Central Government |
| 37 |
Constitution of fund |
| 38 |
Accounts and audit |
| 39 |
Furnishing of returns, Annual Report, etc., to Central Government |
| 40 |
Offences by companies |
| Chapter VIII |
Powers of Central Government |
| 41 |
Powers of Central Government to issue directions |
| Chapter IX |
Appeals |
| 42 |
Appeals to Appellate Authority |
| Chapter X |
Offences and Penalties |
| 43 |
Offences and penalties |
| 44 |
Offences by companies |
| 45 |
Cognizance of offences by courts |
| Chapter XI |
Miscellaneous |
| 46 |
Chairperson, members, officers and other employees of Authority to be public servants |
| 47 |
Protection of action taken in good faith |
| 48 |
Delegation of powers |
| 49 |
Exemption from tax on wealth and income |
| 50 |
Power of Central Government to make rules |
| 51 |
Power of Authority to make regulations |
| 52 |
Rules and regulations to be laid before Parliament |
| 53 |
Act to have overriding effect |
| 54 |
Power to remove difficulties |
| 55 |
Amendment of Act 2 of 1899 |
An Act to make provisions for the development and regulation of warehouses, negotiability of warehouse receipts, establishment of a Warehousing Development and Regulatory Authority and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-
