- Every licence granted under Clause 6-A shall be subject to the terms and conditions specified in the Schedule :Provided that, in the case of a cold storage already in existence before the commencement of this Order, the Licensing Officer may [for reasons to be recorded in writing] [Inserted by S.O. 3001, dated 31st August, 1984.] relax any condition if he is satisfied that the compliance with such a condition is not practicable.]
