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State of Bihar - Section

Section 16 in Bihar State Regulation of Cold Storage Licensing Rules, 1993

16. Licence for construction of new Cold Storage.

(1)Any person desirous for construction of a new Cold Storage shall have to obtain a licence from the Licensing Authority.
(2)Application for granting of a licence for construction of new Cold Storage shall be given in duplicate to the Licensing Authority in Form 7 which shall invariably bear the signature of the applicant.
(3)The copy of original challan, wherein the licence fee for construction of new Cold Storage and specified in sub-rule (4) shall be recorded under the "Head" mentioned in sub-rule (3) of Rule 5, shall be enclosed with the application made under sub-rule (2).
(4)The following licence fee shall be charged from the applicants [excluding those who are the] [Substituted & added vide Section 6 of the (Amendment) contained in G.S.R. 3 dated 19.10.2002.] mentioned in sub-rule 5:-
[Sl. No. Proposed storage capacity Licence fee for construction of coldstorage
Cold storage owned/managed by BISCOMAN or Bihar StateAgriculture Marketing Board or Registered Co-operativeSocieties Other Cold Storage
Rs. Rs.
1. Up to 282 cubic metre 1100.00 1500.00
2. Above 282 & up to 7000 cubic metre 4500.00 6000.00
3. Above 7000 & up to 15000 cubic metre 7500.00 10,000.00
4. Above 15000 cubic metre 11,200.00 15,000.00]
[Added & Substituted vide Section 6 of the (Amendment) contained in G.S.R. 3 dated 19.10.2002.]
(5)No licence fee from the Cold Storage owned or managed by the State Government shall be charged for construction of Cold Storage.
(6)The Licensing Authority while granting licence for construction, shall consider the number of Cold Storage operating in the proposed area, the availability of agricultural produce and any other point which Licensing Authority may consider necessary.
(7)Licensing Authority while granting licence may impose any such condition as he may consider necessary.