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State of West Bengal - Section

Section 20A in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

20A. [ Licensing Officer to decide disputes between the licensee and the hirer.— In case of any dispute between the licensee and the hirer in respect of weighing, measurement, sampling, grading and payment of compensation, such dispute shall be referred to the Licensing Officer whose decision in the matter shall be final. The Licensing Officer shall also decide any dispute arising out of the provisions of section 12 regarding damage to or deterioration of agricultural produce stored in a cold storage.