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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1)(b) in Bihar State Regulation of Cold Storages Act, 1992

(b)A reasonable percentage of the storage capacity of a cold storage shall remain reserved for the hirer and any farmer according to need, on payment of 10 percent in advance of the fixed rent, as part of rent, shall reserve the vacant storage space according to the need. The aforesaid farmer shall have to utilise this vacant, reserved storage space within a stipulated time to be fixed by the Board. After the lapse of this stipulated time, the licensee shall accept the agricultural produce of other applicants.