Section 14(1)(a) in Bihar State Regulation of Cold Storages Act, 1992

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1)(a) in Bihar State Regulation of Cold Storages Act, 1992

(a)No licensee shall accept for storage, agricultural produce which is likely to cause damage to other agricultural produce, which is, or may be stored in the cold storage. If and question arises as to whether any agricultural produce is such as is likely to cause damage as aforesaid it shall be referred to the Licensing Officer whose decision shall be final:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 14(1)(a) in Bihar State Regulation of Cold Storages Act, 1992