Section 17(2) in Bihar State Regulation of Cold Storages Act, 1992
(2)Where the hirer fails to comply with the notice referred to in sub-section (1) within a period of seven days from the date of service thereof the licensee may cause the goods to be removed from cold storage and be sold by public auction at the cost and risk of the hirer:Provided that the licensee shall give notice of the sale to the Licensing Officer, atleast forty-eight hours before such sale, and the Licensing Officer shall supervise such sale either himself or through an Officer authorised by him in that behalf. Auction shall be done after permission from the authorised officer.Explanation. - Loss of weight or bulk by damage or shrinkage or gain of weight by or bulk by absorption of moisture shall be deemed to amount to deterioration within the meaning of this section, if the loss or gain exceeds such limits as the Licensing Officer may, from time to time having regard to the climatic conditions of different areas fixed by notification published in the Bihar Gazette.
