Section 9 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
9. Reasonable care of the agricultural produce stored
[(1)] [Original section renumbered as sub-section (1) thereof by ibid, section 9.] Every licensee shall take such care of the agricultural produce stored in his cold storage as a man of ordinary prudence would take care of his own goods under similar circumstances and shall provide the hirers concerned with all reasonable facilities for inspection, weighing, measuring, sampling and grading of the agricultural produce stored, in such mariner as may be prescribed.(2)[ Subject to the provisions of sub-section (2) of section 10, no licensee shall, without any reasonable excuse, refuse space to a hirer, being a co-operative society or a grower of agricultural produce, offering to store agricultural produce up to ten quintals :Provided that any dispute arising in this respect may forthwith be referred to the District Agricultural Marketing Officer or the Sub-Divisional Agricultural Officer having jurisdiction over the area where the cold storage is located or such other officer as the Licensing Officer may nominate in this behalf. Such Officer shall as far as possible give his award in respect of the dispute within seven days and the said award shall be final and binding on the parties to the dispute. In giving the award such officer shall be competent to order payment of compensation for any loss or damage suffered by either of the parties to the dispute and payment of compensation shall be effected within seven days from the date of the award. Any failure to comply with the award shall be a contravention of the provisions of this Act.] [Inserted by ibid. section 9.]
