Section 14(1) in Bihar State Regulation of Cold Storages Act, 1992
(1)(a)No licensee shall accept for storage, agricultural produce which is likely to cause damage to other agricultural produce, which is, or may be stored in the cold storage. If and question arises as to whether any agricultural produce is such as is likely to cause damage as aforesaid it shall be referred to the Licensing Officer whose decision shall be final:Provided that a licensee shall not refuse to store potato seeds of bona fide cultivators, so certified in the prescribed form or manner by a Gazetted Officer of Directorate of Horticulture or a Block Development Officer, as the case may be, on the ground that it is likely to cause damage to agricultural produce.(b)A reasonable percentage of the storage capacity of a cold storage shall remain reserved for the hirer and any farmer according to need, on payment of 10 percent in advance of the fixed rent, as part of rent, shall reserve the vacant storage space according to the need. The aforesaid farmer shall have to utilise this vacant, reserved storage space within a stipulated time to be fixed by the Board. After the lapse of this stipulated time, the licensee shall accept the agricultural produce of other applicants.
