Section 10 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
10. Due maintenance of cold storage
[(1) (a) Every licensee shall maintain his cold storage including generator of adequate capacity in accordance with such terms and conditions of the licence and in conformity with such sanitary, electrical and other requirements as may be prescribed.(b)No licensee shall effect any improvement, renovation or addition to a cold storage without the previous permission of the Licensing Officer in such manner as may be prescribed.Explanation. The expression improvement' means any major work involving a basic change in the refrigeration system, but does not include minor functional adjustment.] [Substituted by ibid, section 10.](2)No licensee shall accept for storing any agricultural produce which is likely to cause damage to other agricultural produce that has been or may be stored in the same cold storage.(3)If there is any dispute as to whether any agricultural produce proposed to be stored in a cold storage is likely to cause damage to any other agricultural produce that has been or may be stored in the same cold storage, the matter shall be referred to the Licensing Officer whose decision thereon shall be final.
