32. [ Duty to exhibit capacity of the Cold Storage. - (1) It shall be the duty of every licensee to display and exhibit on or near the main entrance of Cold Storage the following information:
(a)Total capacity of cold storage (both in area and tonnage);(b)Capacity physically occupied (both in area and tonnage);(c)Vacant capacity (both in area and tonnage).(2)The information required by sub-clause (1) shall be displayed and exhibited with reference to the position existing at 8 a.m. on each day.(3)The board displaying and exhibiting the aforesaid informations shall be kept at some conspicuous place near the Cold Storage so that it may be easily accessible to general public including the hirers and intending hirers.] [Clauses 32 and 33 inserted by Notification No. 970-XII-8/700 (23)-75, published in U.P. Gazette, (Extraordinary), dated 20.3.1975.]
