Section 2 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
2. Definitions
. In this Act, unless the context otherwise requires,(1)"agricultural produce" includes produce of agriculture, animal husbandry or horticulture, fish, shell fish and all articles of food or drink wholly or partly made from any of them;(2)"cold storage" means an enclosed chamber insulated in the prescribed manner and mechanically cooled by refrigeration machinery to provide refrigerated condition to things stored therein but does not include refrigerated cabinets and chilling plants having capacity of less than 28.3168 cubic metres;(3)"cold storage receipt" means a receipt issued by a licensee under section 6 and includes a duplicate receipt issued under section 8;(4)[ "hirer" means a person who hires on payment of the prescribed charges space in a cold storage for storing agricultural produce;] [Substituted by the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, section 2(a).](5)"licensee" means any person to whom or any firm or Co-operative Society to which a licence is granted under section 3;(6)[ "Licensing Officer" means the Director of Agriculture including the Additional Director of Agriculture (Marketing), West Bengal and also District Magistrates within their respective districts empowered by the Director of Agriculture in this behalf;] [Substituted by the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, section 2(b).](7)"prescribed" means prescribed by rules made under this Act;(8)"term" means a period of 12 months or less ending on the 31st December of any year.
