Section 19A in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
19A. [ Transfer of cold storage. (1) A licensee shall, before transferring his cold storage, give previous notice to the Licensing Officer in such form and within such time as may be prescribed.
(2)On receipt of the notice under sub-section (1) the Licensing Officer shall inspect the cold storage and may issue such direction to the licensee as may be necessary in respect of the agricultural produce stored in such cold storage.(3)Notwithstanding such transfer the licensee shalt continue to be liable for the agricultural produce already stored with him and shall be bound by the terms and conditions of any cold storage receipt already issued in respect of any agricultural produce.] [Inserted by ibid, section 13.]
