Section 2(2) in Bihar State Regulation of Cold Storages Act, 1992
(2)Any officer not below the rank of Sub-divisional Officer;(h)"Prescribed" means prescribed by rules made under this Act.(i)"Receipt" means a Cold Storage receipt including a duplicate receipt issued by a licensee under this Act;(j)"Tribunal" means the tribunal constituted under Section 35; -(k)"Fixed date" means the date from which the Act comes into force.
