- Keeping in view the cost of the machinery, depreciation electric charges, etc., [the Licensing Officer] [The words 'the Licensing Officer shall,' (Substituted by S.O. 3100, dated 27th November, 1991 (w.e.f. 12th December, 1991).] may, by order in the official Gazette, from time to time, fix the maximum charges which a licensee may charge for storing [any food stuff in cold storage or for any other service connect therewith.Provided that the Licensing Officer may, if he is satisfied that certain categories of cold storage need exemption from fixation of maximum charges exempt such cold storages by notification in the official Gazette] [The certain words, Substituted by S.O. 3100, dated 27th November, 1991 (w.e.f. 12th December, 1991).].
