[13th
February 2025] In exercise of the powers
conferred by clauses (a), (b) and (c) of sub-section (2) of section 50 of the
Warehousing (Development and Regulation) Act, 2007 (37 0f 2007), the Central
Government hereby makes the following rules further to amend the Warehousing
(Development and Regulation) Registration of Warehouses Rules, 2017, namely: - (1)
These rules may be called the Warehousing
(Development and Regulation) Registration of Warehouses (Amendment) Rules,
2025. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Warehousing
(Development and Regulation) Registration of Warehouses Rules, 2017,
(hereinafter referred to as the said rules), in rule 2, in sub rule (1), after
clause (a), the following clause shall be inserted, namely:- "(aa)
"Administrator Warehouse Service Provider" means any entity or person
or warehouseman appointed by the Authority to take control of and manage, or
take control and liquidate goods, under rule 35; " In the said rules, in rule
16, in sub rule (2), after clause (e), the following proviso shall be inserted,
namely:- "Provided that the
above requirement shall not be applicable to Administrator Warehouse Service
Provider appointed by the Authority under Rule 35; " In the said rules, in rule
35, in sub rule (3), in clause (b), for the word, "external person"
the word "Administrator Warehouse Service Provider" shall be
substituted".Warehousing (Development And Regulation) Registration Of Warehouses
(Amendment) Rules, 2025
PREAMBLE