Section 4A in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
4A. [ Taking over of cold storage in certain cases. (1) Notwithstanding anything contained elsewhere in this Act, if, on the report of the Licensing Officer, the State Government is satisfied that a cold storage is not being managed in accordance with the provisions of this Act, the State Government may, by notification in the Official Gazette, take over the management of such cold storage for a period of three years and appoint a person to manage the cold storage so taken over on such terms and conditions as may be specified in the notification
Provided that the State Government may, if it thinks fit, extend the period by a further period of three years but not exceeding one year at a time :Provided further that in the case of a cold storage managed by a co-operative society registered under any law for the time being in force, the licensing officer shall, before making any report, consult the Registrar appointed under West Bengal Co-operative Societies Act, 1973 (West Bengal Act No. 38 of 1973).(2)On the expiry of the period of taking over (including the period of -extension, if any), the management of the cold storage shall be made over to the licensee.] [Inserted by the West Bengal cold Storate (Licensing and Regulation) (Amendment) Act, 1978, section 6.]
