Section 3 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
3. [ Licensing of cold storage. No person shall start or carry on business of storing, nor any such person, not being a hirer, store agricultural produce in a cold storage, except under and in accordance with the terms of a licence granted under this Act :
Provided that a licensee may store agricultural produce on his own account with permission of the Licensing Officer in the manner prescribed.] [Substituted by ibid, Section 4.]
