Section 19 in The U.P. Regulation of Cold Storages Act, 1976
19. Delivery of goods.
(1)Every licensee shall on demand made by or on behalf of the hirer, deliver the goods stored in the cold storage, provided the hirer surrenders the receipt and pays all charges due to the licensee.(2)Every receipt so surrendered to the licensee shall be defaced and shall not be re-issued.(3)Subject to an agreement between the parties, the hirer may take partial delivery of the goods stored in a cold storage and in every such case, the licensee shall make necessary endorsement on the receipt and return it to the hirer.
