Section 15 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
15. [ Insurance of agricultural produce in cold storage. Cold storage building, cold storage machinery and the agricultural produce stored in a cold storage shall be insured against such items of risks and with such Insurance Company or Companies as may be determined by the Licensing Officer from time to time :
Provided that pro-rata premium in respect of the agricultural produce only shall be paid by the hirer in such manner as may be prescribed.] [Substituted by the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, section 11.]
