Section 3 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
3. Terms and conditions of Licence.
- Licence granted under sub-section (1) of Section 6 or, renewed under sub-section (1) of Section 7 shall be subject to the following terms and conditions:-(1)The Statement presented by the applicant must be true, complete and to the full satisfaction of the Licensing Authority.(2)Cold Storage must be in conformity to the prescribed specification under Section 6 and the other conditions made thereunder must be fulfilled.(3)Hirers shall be provided with the facilities for inspection, weighing, measuring, sampling and grading of stored or to be stored agricultural produce.(4)Licence shall always be kept in the basement of cold storage and shall be presented on demand to the licensing authority for inspection and examination.(5)Licensee shall comply with the rules and provisions made from time to time by the Central or the State Government in respect of imposition of duty on agriculture produce.(6)The premises where the Cold Storage situates shall be neat and clean. Provision of electrification of one watt, per 40.45 square centimetre (5 square feet) shall be made inside the cold storage.(7)(a)Entire campus, out house, Store and entrance of Basement where Cold Storage is situated shall be kept neat and clean.(b)Cold Storage and its basement where it is situated shall be disinfected and deodorised as many times as necessary at least once in a calendar year.(8)Licensee shall not store in Cold Storage any such produce which is antagonistic and antiodouristic to agricultural produce. Produce with antiodour shall be stored in a separate chamber of Cold Storage.(9)Any person suffering from infectious or contagious disease shall not be permitted to work in the Cold Storage. Arrangement for examination of workers, other than daily wage labourers, to ascertain whether they suffer from any infectious or contagious or any other disease shall be made at least once in a calendar year.(10)Provision of such clothes shall be made to safeguard workers from cold, working inside the Cold Storage. The workers working at a place below freezing point shall be provided with boots.(11)For distribution and circulation of air and in loading and unloading of goods the following instructions shall be followed:-(i)There shall be a spacing of not less than 0.75 meter in between two rows of the racks.(ii)Racks shall be kept at a distance of at least 60 cms. from walls/floors.(iii)A minimum vacant spacing of 30 cms. in between the roof and the highest shelf loaded or every rack must be kept.(iv)A minimum vacant space of 7.5. cms. must be kept in between one shelf to other shelf:Provided that when stored in bags, while fulfilling the conditions of clauses (i), (ii) and (iii) of sub-rule (ii) the following directives shall also be followed:-(a)Not more than 6 bags one above the other shall be loaded in a single stack.(b)a spacing of 10 cms. shall be left in every row of bags.(c)Bags shall during the period of storage be shuffled twice in such a way that the bag kept at the bottom of stack shall be kept on the top and the bags shall for the first time within 45 days, for the second time within 90 days from the date of storage of agricultural produce, be shuffled.(12)Such thermometer shall be installed in Cold Storage through which temperature of wet and dry bulb may be read.(13)Every licensee shall keep a log book in From I and readings of temperature, relative humidity, weight of compression shall be entered uninterruptedly at intervals of 4 hours during the working of Cold Storage till automatic recorder is installed. Licensing Officer or any person properly authorised by him shall personally verify the records and sign the log book at the time of inspection.(14)Licensee shall immediately inform the Licensing Officer about nonworking of the Cold Storage for more than 24 hours. The cause of such stoppage of functioning of Cold Storage shall be entered in the log book and this shall be informed to the Licensing Authority.(15)Every licensee shall always provide such facilities as required by the Licensing Officer during general working hours of any working day for entrance, inspection or examination or to inspect or examine machine and tools, accounts, stored agricultural produce at that place/its office, registers, records, letters, etc. as required by the Licensing Authority and shall produce such records as may be required by Licensing Authority for any purpose of the Act.(16)Licensee shall immediately inform the Licensing Authority, if the goods stored in Cold Storage begin to deteriorate due to reasons beyond the control of the licensee.(17)Any shelf or rack where damaged or deteriorated agricultural produce has been stored or temporarily kept shall be cleaned and disinfected immediately after the removal or disposal of such produce.(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.(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.
