26. [ Delivery of goods. - (1) Every licensee shall, without unnecessary delay, deliver the goods deposited in his cold storage to the depositor on demand made by him and on surrender of the receipt duly discharged and on payment of all charges due to the licensee:
Provided that the depositor may, subject to any agreement between the licensee and the depositor, take partial delivery of the goods deposited in a cold storage.(2)Every such receipt after being so surrendered to the licensee shall, subject to the provisions of sub-clause (3), be defaced by him and no such receipt shall be re-issued.(3)Where only partial delivery of the goods is taken by a depositor, the licensee shall make an entry of it in the receipt and return it to the depositor.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972, dated 27.6.1972.]
