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Union of India - Section

Section 21 in The Cold Storage Order, 1980

21. Inspection facilities, etc.

- (i) The licensee shall keep his licence in safe custody in cold storage premises and produce it on demand to the [Licensing Officer or any other officer of the Government of India or the State Government authorised by him in this behalf] [Substituted by S.O. 2964, dated 27th June, 1983 for the words 'Licensing Officer' (w.e.f. 23rd July, 1983).].
(ii)Every licensee shall provide all facilities and assistance to the [Licensing Officer or any other officer of the Government of India or the State Government authorised by him in this behalf] [Substituted by S.O. 2964, dated 27th June, 1983 for the words 'Licensing Officer' (w.e.f. 23rd July, 1983).] for inspecting the cold storage premises, machinery, equipment foodstuffs, stored therein, books, records and accounts at any time.