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:-