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State of West Bengal - Section

Section 6 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

6. Code storage receipts

.— For the agricultural produce stored in a cold storage by each hirer, the licensee shall issue a cold storage receipt in the prescribed form containing particulars relating to the agricultural produce [and the receipt shall bear a stamp of the value as required under the provisions of the Indian Stamp Act, 1899 and such stamp duty shall be paid by the licensee] [Inserted by the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, section 7.].