- In this Order, unless the context otherwise requires-(a)"agricultural produce" includes produce of agriculture, animal husbandry or horticulture, fish, shell fish, and articles of food or drink wholly or partly made from any of them;(b)"cold storage" means an enclosed chamber insulated in the prescribed manner mechanically cooled by refrigeration machinery to provide refrigerated condition to agriculture produce stored therein but does not include refrigerated cabinets and chilling plants having capacity of less than 29.3168 cubic metre;(c)"cold storage receipt" means a receipt issued by a licensee under this order and includes a duplicate receipt issued under this Order;(d)"hirer" means a person who hires on payment of the prescribed charges spaces in a cold storage for storing agricultural produce and enters into a contract or agreement with the licensee for the purpose;(e)"licence" means a licence granted under this Order;(f)"licensee" means any person to whom or any firm or Co-operative Society to which a licence is granted under this Order."(g)[ "Licensing Officer" means the Director of Horticulture and Fruit Utilization, Uttar Pradesh and includes any other officer of the Horticulture Department not below the rank of Deputy Director, or an Officer of the Revenue Department not below the rank of Sub-divisional Officer, empowered by the Director of Horticulture in this behalf to exercise some or all of the powers of the Licensing Officer under this Order.] [Substituted by Cold Storage (Third Amendment) Order, vide Notification No. M-49/12(8)-700 (8)-74, dated 6th June, 1974 and further Substituted by Cold Storage (Fourth Amendment) Order, 1975, published in U.P. Gazette, (Extraordinary), dated 20.3.1975.]
