(1)Notwithstanding any contract to the contrary entered into before or after the commencement of this order, the licensee shall not levy for any period after the commencement of this order, storing charges exceeding the charges specified against each of the agricultural produce in Schedule II.(2)The State Government may, [by notification in the Gazette revise the charges specified in Schedule II if on a consideration of the cost of storage and other relevant factors it thinks fit] [Substituted by Notification No. A-270/VXII-G, dated June 27, 1972, vide U.P. Cold Storage (First Amendment) Order, 1972.].(3)[ For the purposes of sub-clause (1), where any agricultural produce was stored before the commencement of this Order and the storing charges in excess of those specified in Schedule II were agreed for the entire period of storage, but remained wholly or partly unpaid till the commencement of the Uttar Pradesh Cold Storage (Amendment) Order, 1972, the. payment so remaining to be made shall be subject to the condition that the licensee shall be entitled to storing charges for the period before the said date at the agreed rate, after spreading the agreed rate over the entire period of actual storage pro rata on a daily basis, and to storage charges for the period beginning from the said date at the maximum rate specified in Schedule II after spreading the said rate over the period specified in the Schedule pro rata on daily basis.] [Inserted by Notification No. A-270/VXII-G, dated June 27, 1972, vide U.P. Cold Storage (First Amendment) Order, 1972.]Explanation. - For the purpose of calculating the period specified in Schedule II, the words 'or part thereof wherever occurring in the said Schedule shall be disregarded.(4)[ The storage charges specified in Schedule II includes charges for insurance under Clause 19 and for labour involved in weighing the agricultural produce or in carrying it from the precincts of the cold storage where the produce is unloaded by the hirer to the cold storage and turning of the bags in carrying the goods back from the cold storage to the precincts for purposes of return and for providing space for driage, and charges involved in process of drying and no separate charges shall be levied on any such account whatsoever.] [Substituted by Notification No. AA-1149/12-(6)-700(14)-72, dated 9.2.1973]Explanation. - [* * *] [Deleted vide U.P. Cold Storage (Fifth Amendment) Order, 1975 with Notification No. 1414/ XII-8-700 (34)-74, dated 23.5.1975. ].
