Section 29 in The U.P. Regulation of Cold Storages Act, 1976
29. [ Maximum charges. - (1) Every licensee shall, from time to time, fix the maximum charges for storing agricultural produce in the cold storage or for any other service rendered in connection therewith, and different charges may be fixed for different agricultural produce.
(2)Every licensee shall display and exhibit on or near the main entrance of the cold storage the charges fixed under sub-section (1), and shall also deliver a copy thereof in the office of the Licensing Officer.(3)If the State Government is of the opinion that the charges fixed by a licensee under sub-section (1) are unreasonably high, then notwithstanding the provisions of sub-section (1), the State Government may, by a notified order, fix the maximum charges for the purposes of sub-section (1) with respect to such licensee and the charges so fixed by the State Government shall be effective for the remaining part of the financial year in which they are fixed.] [Substituted by U.P. Regulation of Cold Storages (Amendment) Act, 1997 (U.P. Act No 2 of 1997), published in U.P. Gazette (Extraodinary), Part 1, Section (Ka), dated 2.5.1997.]
