Section 18(3) in The U.P. Cold Storage Order, 1972
(3)[ For the purposes of sub-clause (1), where any agricultural produce was stored before the commencement of this Order and the storing charges in excess of those specified in Schedule II were agreed for the entire period of storage, but remained wholly or partly unpaid till the commencement of the Uttar Pradesh Cold Storage (Amendment) Order, 1972, the. payment so remaining to be made shall be subject to the condition that the licensee shall be entitled to storing charges for the period before the said date at the agreed rate, after spreading the agreed rate over the entire period of actual storage pro rata on a daily basis, and to storage charges for the period beginning from the said date at the maximum rate specified in Schedule II after spreading the said rate over the period specified in the Schedule pro rata on daily basis.] [Inserted by Notification No. A-270/VXII-G, dated June 27, 1972, vide U.P. Cold Storage (First Amendment) Order, 1972.]Explanation. - For the purpose of calculating the period specified in Schedule II, the words 'or part thereof wherever occurring in the said Schedule shall be disregarded.
