35. [ Transitory provisions. - For so long as the Cold Storage Order, 1964 made by the Central Government under Section 3 of the Essential Commodities Act, 1955 remains in force in Uttar Pradesh, where any cold storage is licensed under the said Order--
(a)the Licensing Officer shall not, under clause 6, refuse a licence in respect of such cold storage;(b)the Licensing Officer shall not under clause 9, cancel, or under clause 11, refuse to renew, the licence relating to such cold storage on the ground of any breach of the terms and. conditions specified in Schedule I;(c)the Licensing Officer or any other officer authorised by him shall not exercise the power under clause 12 [with a view to satisfying himself that the requirements of Schedule I are being complied with].
