Section 15 in Bihar State Regulation of Cold Storages Act, 1992
15. Preservation and identity of goods.
- Every licensee shall keep in his cold storage the agricultural produce of one hirer separate from such produce of other hirers and from other produce of same hirer for which a separate receipt has been issued, so as to permit at all times the identification and easy delivery thereof:Provided that where standardised and graded goods are stored in a cold storage, the same variety of goods belonging to same or different hirer may, subject to any contract to the contrary, be cooled together and each hirer shall be entitled for his portion of goods according to weight or shrinkage up to the limit fixed under Explanation to Section 17.
