- In this Order, unless the context otherwise requires ;(a)"cold storage" means any chamber or chambers insulated and mechanically cooled by refrigeration machinery and used for storing foodstuffs but does not include refrigerated cabinets or coolers having capacity of less than 25 cubic metres;(b)"cold storage receipt" means a receipt issued by a licensee in token of having received foodstuffs from a hirer for storage in a cold storage ;(c)"foodstuffs" includes, -(i)fruits, whether fresh, dried, dehydrated or preserved;(ii)vegetables including seed potatoes, whether fresh, dried, dehydrated or preserved;(iii)meat, whether fresh, frozen, dried or preserved;(iv)fish, whether fresh, frozen or dried;(v)eggs, whether shelled or unshelled;(vi)milk and milk products;(vii)species and condiments ; and(viii)any other food or food products which the Central Government may, by notified order, specify from time to time.(d)"form" means a form appended to this Order;(e)"hirer" means any person who hires on payment, space in a Cold Storage for storing foodstuffs;(f)"licence" means granted under this Order ;(g)"licensee" means a person holding a licence;(h)"licensing officer" means the Agriculture Marketing Adviser to the Government of India and includes any other officer of the Central Government not below the rank of the [Senior Marketing Officer in the Directorate of Marketing and Inspection] [Substituted by S.O. 2964, dated 27th June, 1983 (w.e.f. 23rd July, 1983), for the words 'Deputy Agricultural Marketing Adviser, Government of India'.] or the officer of the State Government not below the rank of the Deputy Secretary to Government, empowered by him, as notified from time to time, to exercise all or any of his powers or to discharge all or any of his functions under this Order ;(i)"notified order" means an Order notified in the Official Gazette;(j)"schedule" means the Schedule appended to this Order.
