Section 29(3) in The U.P. Regulation of Cold Storages Act, 1976
(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.]
