Section 31 in The U.P. Regulation of Cold Storages Act, 1976
31. Board's report to be considered.
- Where a Board has been constituted under Section 3, the State Government shall consider its report before fixing the [charges under sub-section (3) of Section 29.] [Substituted by U.P. Regulation of Cold Storages (Amendment) Act, 1997 (U.P. Act No 2 of 1997), published in U.P. Gazette (Extraodinary), Part 1, Section (Ka), dated 2.5.1997.]
