(1)For the agricultural produce stored in a cold storage by each hirer, the licensee shall issue a cold storage receipt in Form 'D' containing particulars relating to the agricultural produce.(2)[ The licensee shall not have any other terms and conditions entered on the receipt or on any other document signed by the hirer except as otherwise provided by the Order.] [Inserted by Notification No. A-2707/XII-G, dated June 27, 1972, vide U.P. Cold Storage (First Amendment) Order, 1972.]
