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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(18) in Bihar State Regulation of Cold Storage Licensing Rules, 1993

(18)Where a licensee wants to store agricultural produce in his name he shall apply to Licensing Authority in writing for permission to do so, in which the quantity, type and the period of agricultural produce to be stored, shall be stated and shall prior to actual storage of agricultural produce specified by him, obtain the permission of Licensing Authority.