Section 24 in The U.P. Regulation of Cold Storages Act, 1976
24. Compensation for loss, destruction, etc.
- Except as otherwise provided in this Act, the licensee shall be liable to pay to the hirer compensation for every loss, destruction, damage, deterioration or non-delivery of the goods stored in his cold storage caused by the negligence, misconduct or default on the part of such licensee.
