Section 29(3) in Bihar State Regulation of Cold Storages Act, 1992
(3)If the State Government is of the opinion that the charges fixed by a licensee under sub-section (1) is not reasonable the State Government may by notified order fix the maximum charges for the purposes of sub-section (1) with respect to such licensee and the charges so fixed by the State Government shall be effective for the remaining part of the financial year in which they are fixed.]
