Section 14 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
14. Delivery of agricultural produce
. (1) Every licensee shall, in the absence of reasonable excuse, without unnecessary delay, deliver the agricultural produce stored in his cold storage to the hirer on demand made by him and on surrender of the cold storage receipt duly discharged and payment of all charges due to the licensee.(2)Subject to any agreement between the licensee and the hirer, the hirer may take delivery of part of the agricultural produce stored in a cold storage.
