Section 19 in Bihar State Regulation of Cold Storages Act, 1992
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 goods stored in a cold storage and in every such case the licensee shall make necessary endorsement on the receipt and return to the hirer.
