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State of Bihar - Section

Section 6 in Bihar State Regulation of Cold Storage Licensing Rules, 1993

6. Condition for Licence.

- For grant of a licence the Cold Storage shall fulfil the following conditions:-
(1)Cold Storage shall be constructed and safeguarded in such a way that it be damp-proof and heat-proof and the entry of birds, insects, harmful pests, rats, rodent and other such insect, pets and animals can be prohibited and safeguarded against damage to agricultural produce.
(2)Any agricultural produce shall be stored in such a way that it can be saved from humidity, dampness, heat, gale or water through floor, side walls, doors and windows.
(3)Insulation of floor, roof, doors, windows or any opening of Cold Storage shall be done by (1) Cork slab, (2) Glass-wool, (3) Rock-wool, (4) Expanded Polyesterin, (5) Thermocole, (6) Thermofuyam, (7) Thermoclayes, (8) Thermopopack, or any other material approved by the Licensing Authority. To regulate the temperature of the Cold Storage according to its necessity, insulation and damp proofing shall be done properly subject to the approval of the Licensing Authority.
(4)To eliminate all possibilities of loss of temperature through joints placing the turning joints curve should be covered with two layers of obliquely placed insulting material.
(5)There shall be sufficient arrangement of insulation on the doors of a cold storage and they should be reasonably air protected. The doors shall be such designed that any person may open it both from inside and outside.
(6)Wherever provisions of racks are to be made, the same shall be constructed in such a way that loading and unloading may be done without endangering the life of workers of the Cold Storage.
(7)Diffuser or direct expansion pipe through which refrigerant flows shall be installed in a Cold Storage in such a way that the proper temperature together with maximum permissible variation of centigrade and permissible variation of 5% of relative humidity may be maintained at every place of storage of agricultural produce inside the Cold Storage.
(8)Every Cold Storage shall have suitable and easy place to separate and store temporarily such agricultural produce which is deteriorating or which has signs of deterioration so that it may not come in contact with other agricultural produce or affect them in any way till it is disposed of.
(9)Fire extinguishers and disinfection equipments and other materials in basement of Cold Storage shall be kept ready for use and trained personnel shall also be engaged to maintain such equipments and materials.
(10)Arrangement of drinking water for workers, hirers or their agents and for horses and also for other carriage-animals shall be therein the basement of Cold Storage.
(11)Such approach road to a Cold Storage shall be made so that to and from transportation of agricultural produce may be facilitated.
(12)In a Cold Storage there shall be an arrangement of pre-cooling chamber where agricultural produce shall be stored for at least 14 hours before final loading in the Cold Storage.