Section 9 in The U.P. Regulation of Cold Storages Act, 1976
9. Permission for construction of a new cold storage.
(1)No person shall construct any new cold storage without obtaining prior permission from the Licensing Officer for such construction.(2)Every application for permission under sub-section (1) shall be made in the prescribed form to the Licensing Officer and shall be accompanied by the prescribed fee.(3)The Licensing Officer shall, while granting the permission under sub-section (1), have regard to-(a)the number of cold storages operating in the area in which the cold storage is sought to be constructed;(b)availability of agricultural produce in such area;(c)any other matter which may be prescribed.(4)The Licensing Officer may, while granting permission under subsection (1), impose such conditions as he may consider necessary.
