Section 18 in Bihar State Regulation of Cold Storages Act, 1992
18. Intimation regarding condition of goods.
- Any person having an interest in any goods stored in a cold storage or in the receipt covering such goods, inform the licensee in writing of the fact and nature of his interest and the licensee shall keep a record thereof and if such person requests in writing the intimation be given to him regarding the condition of goods and agree to pay the prescribed charge for giving such intimation, the licensee is bound to give him intimation accordingly.
