Section 18 in The U.P. Regulation of Cold Storages Act, 1976
18. Intimation regarding condition of goods.
- Any person having an interest in any goods stored in a cold storage or in the receipt covering such goods may inform the licensee in writing of the fact and nature of his interest and the licensee shall keep a record thereof and if such person requests in writing. that intimation be given to him regarding the condition of goods and agrees to pay the prescribed charges for giving such intimation, the licensee shall be bound to give him intimation accordingly.
