Section 13 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
13. Liability of licensee for storage or excess in agricultural produce stored
. (1) For the purpose of sub-section (1) of section 12, loss of weight or bulk by dryage or shrinkage or gain in weight or bulk by absorption of moisture shall not be deemed to amount to deterioration or showing signs of deterioration, if the loss or gain does not exceed such limits as may be prescribed.(2)If there is any excess in the weight or bulk of agricultural produce stored in a cold storage by absorption of moisture or other causes, the licensee shall not be entitled to such excess.(3)If there is any shortage in the agricultural produce stored in a cold storage by dryage or shrinkage or other causes beyond the control of the licensee, the licensee shall not be responsible therefor.(4)In the event of a dispute arising as to whether such shortage or excess is due to dryage or shrinkage or absorption of moisture or is due to other causes beyond the control of the licensee, the matter shall be referred to the Licensing Officer whose decision thereon shall be final
