Section 26 in The U.P. Regulation of Cold Storages Act, 1976
26. Prohibition from recovery of excess amount.
- No licensee shall take or receive, for storage or any other service rendered to the hirer, amount over and above [the charges fixed under Section 29] [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.].
