- (i) No licensee shall refuse to accept for storage in the cold storage any food-stuffs tendered by any person if such person offers to pay the required cold storage charges and if the accommodation for storage of such foodstuffs in the cold storage is available :Provided that, if the foodstuffs, tendered for storage are likely to cause damage to any other food-stuffs, stored in the cold storage or if for the storage of the food-stuffs so tendered, maintenance of different ranges of temperature than are normally required for the foodstuffs stored in bulk is required then the licensee may refuse to accept for storage, the foodstuffs so tendered :Provided further that, if the Licensing Officer is satisfied that storage of any particular category of foodstuff is not in the public interest, he may by a public notice prohibit such storage and thereupon the licensee shall refuse to store food-stuff.(ii)Where any hirer demands delivery of the whole or any part of his consignment stored in the licensee's cold storage, the licensee shall on payment of the charges fixed under Clause 20 within twenty four hours of such demand, deliver the whole or, as the case may be, the part of the consignment to the hirer.(iii)Consignments of foodstuffs stored by each hirer or covered by each storage receipt shall be stored by the licensee separately so as to ensure their easy identification and easy delivery to the hirer concerned.
