Section 9 in Bihar State Regulation of Cold Storages Act, 1992
9. Licence for construction of cold storage.
(1)No person shall construct any new cold storage without obtaining licence from the Licensing Officer for such construction.(2)Every application for licence under sub-section (1) shall be made in the prescribed form to the Licensing Officer and shall be accompanied by prescribed fee.(3)The Licensing Officer shall, while granting the licence under sub-section (1) have regard to-(a)the number of cold storage operating in the area in which the cold storage is sought to be constructed;(b)the availability of agricultural produce in such area;(c)any other matter which may be prescribed.(4)The Licensing Officer may while granting licence under sub-section (1) impose such conditions as he may consider necessary.
