25. [ Intimation regarding conditions of goods. - Any person having an interest in any goods deposited in a cold storage or in the receipt covering such goods may inform the licensee in writing of the fact and nature of his interest and the licensee shall keep a record thereof; if such person request in writing that intimation be given to him regarding the condition of goods and agrees to pay the charges for giving such intimation, the licensee shall give him intimation accordingly.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972, dated 27.6.1972.]
