Section 15 in The U.P. Regulation of Cold Storages Act, 1976
15. Preservation of identity of goods.
- Every licensee shall keep in his cold storage the agricultural produce of one hirer separate from such produce of other hirer and from other produce of the same hirer for which a separate receipt has been issued, so as to permit at all times the identification and easy delivery thereof:Provided that where standardised and graded goods are stored in the cold storage, the same variety of goods belonging to the same or different hirer may, subject to any contract to the contrary, be pooled together and each hirer shall be entitled only to his portion of the goods a cording to weight or quantity as the case may be, as shown-in his receipt, less any driage or shrinkage up to the limit fixed under Explanation to Section 17.
