Section 18(4) in The U.P. Cold Storage Order, 1972
(4)[ The storage charges specified in Schedule II includes charges for insurance under Clause 19 and for labour involved in weighing the agricultural produce or in carrying it from the precincts of the cold storage where the produce is unloaded by the hirer to the cold storage and turning of the bags in carrying the goods back from the cold storage to the precincts for purposes of return and for providing space for driage, and charges involved in process of drying and no separate charges shall be levied on any such account whatsoever.] [Substituted by Notification No. AA-1149/12-(6)-700(14)-72, dated 9.2.1973]Explanation. - [* * *] [Deleted vide U.P. Cold Storage (Fifth Amendment) Order, 1975 with Notification No. 1414/ XII-8-700 (34)-74, dated 23.5.1975. ].
