Section 3(19) in Bihar State Regulation of Cold Storage Licensing Rules, 1993
(19)Licensee shall not unless permitted by the State Government take any other charge e.g. labour charge, insurance, weighment of agricultural produce, carriage from point of unloading limit of Cold Storage, for hire to point of storage, shuffling of bags and carriage of produce from Cold Storage to limit of Cold Storage for returning to hirer and for arranging space and furnitures for drying, grading, sorting and re-bagging etc. or any other service in this respect except the charge fixed by the State Government under Section 29.
