Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in The U.P. Warehouse Act, 1958

(1)The licensing authority may, on application made in the prescribed form on payment of the prescribed fee and the security money, grant a licence to persons possessing the prescribed qualifications, entitling them to act as weighers, samplers and classifiers, of any goods deposited or to be deposited in a warehouse run by a warehouseman and, to issue certificates as to the weight, bulk, quality or grade of the goods which they have examined.