22. [ Preservation of identity of goods. - Every licensee shall keep in his cold storage, the goods of one depositor spreading from the goods of other depositors and from other goods of the same depositor for which a separate receipt has been issued, in such a manner as to permit at all times, the identification and easy delivery of the goods deposited:
Provided that where standardised and graded goods are deposited in the warehouse, the same variety of goods belonging to the same or different depositors may, subject to any contract to the contrary, be pooled together and each depositor shall be entitled only to his portion of the goods according to weight or quantity, as the case may be, as shown in his receipt, having due regard to driage or shrinkage.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972 and published in U.P. Gazette (Extraordinary), dated 26 7.1972.]
