The Warehousing (Development and Regulation) Act, 2007

55 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Requirement of registration for warehouses issuing negotiable warehouse receipts.
Section 4 — Registration of warehousemen.
Section 5 — Registration of accreditation agencies.
Section 6 — Liabilities of warehousemen.
Section 7 — Duties of warehousemen.
Section 8 — Duties of warehouseman to keep records and accounts of warehouse business.
Section 9 — Special powers of warehouseman to deal with perishable and hazardous goods.
Section 10 — Lien of warehouseman on goods.
Section 11 — Warehouse receipts.
Section 12 — Negotiability of warehouse receipts.
Section 13 — Negotiation of warehouse receipt by delivery.
Section 14 — Transfer of negotiable warehouse receipts without endorsement.
Section 15 — Warranties on negotiation of warehouse receipts.
Section 16 — Non-liability of the endorser.
Section 17 — Negotiation of warehouse receipt not impaired by fraud, mistake or duress.
Section 18 — Subsequent negotiation of warehouse receipts.
Section 19 — Delivery of goods to be made after due charges are paid.
Section 20 — Transfer of non-negotiable receipts.
Section 21 — Conclusiveness of negotiable warehouse receipt.
Section 22 — Presumption in certain cases.
Section 23 — Issue of duplicate receipt.
Section 24 — Establishment and incorporation of Authority.
Section 25 — Composition of Authority.
Section 26 — Tenure of office of Chairperson and other members.
Section 27 — Removal from office.
Section 28 — Salary, allowances and other terms and conditions of Chairperson and other members.
Section 29 — Bar on future employment of members.
Section 30 — Chairperson to be the chief executive of Authority.
Section 31 — Meetings of Authority.
Section 32 — Vacancies, etc., not to invalidate proceedings of Authority.
Section 33 — Officers and employees of Authority.
Section 34 — Warehousing Advisory Committee.
Section 35 — Powers and functions of Authority.
Section 36 — Grants by Central Government.
Section 37 — Constitution of fund.
Section 38 — Accounts and audit.
Section 39 — Furnishing of returns, Annual Report, etc., to Central Government.
Section 40 — Powers of Central Government to issue directions.
Section 41 — Power of Central Government to supersede Authority.
Section 42 — Appeals to Appellate Authority.
Section 43 — Offences and penalties.
Section 44 — Offences by companies.
Section 45 — Cognizance of offences by courts.
Section 46 — Chairperson, members, officers and other employees of Authority to be public servants.
Section 47 — Protection of action taken in good faith.
Section 48 — Delegation of powers.
Section 49 — Exemption from tax on wealth and income.
Section 50 — Power of Central Government to make rules.
Section 51 — Power of Authority to make regulations.
Section 52 — Rules and regulations to be laid before Parliament.
Section 53 — Act to have overriding effect.
Section 54 — Power to remove difficulties.
Section 55 — Amendment of Act 2 of 1899.

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