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State of Bihar - Section

Section 19 in Bihar State Regulation of Cold Storage Licensing Rules, 1993

19. Reasonable care of goods stored.

- Every licensee while taking due care of goods stored according to Section 12 shall also fulfil the following conditions:-
(1)Goods may not be damaged.
(2)He shall work as a man of ordinary prudence to see that goods may not be damaged due to circumstances.