33. [ Licensee not to refuse acceptance of goods so long a vacancy exists. - The storage area of a Cold Storage which is not physically occupied by an agricultural produce, shall be deemed to be vacant and no licensee shall refuse to accept for storage any agricultural produce for so long as the storage area permits such acceptance.] [Clauses 32 and 33 inserted by Notification No. 970-XII-8/700 (23)-75, published in U.P. Gazette, (Extraordinary), dated 20.3.1975.]
