28. Licensee not to deal in lend money against the goods in cold storage.
- [No licensee shall except with the written authority of the hirer, pledge or otherwise deal in goods received by him for deposit in the cold storage.] [Substituted by Notification No. AA-1149/12 (5)-700 (14)-72, dated 9th February, 1973 vide U.P Cold Storage (Second Amendment) Order, 1973.]
