24. [ Goods deteriorating in warehouse and their disposal. - (1) Whenever goods deposited in a cold storage being to deteriorate or are likely to deteriorate from causes beyond the control of the licensee, he shall forthwith give notice thereof to the depositor, requiring him to take delivery of the goods immediately after surrendering the receipt duly discharged and paying all charges due to the licensee.
(2)Where the depositor does not, within 15 days comply with notice given to him under sub-clause (1), the licensee may cause the goods to be removed from the cold storage and sold by public auction at the cost and risk of the depositor:Provided that the licensee shall give notice of the sale to the Licensing Officer at least 48 hours before such sale.Explanation. - Loss of weight or bulk by driage or shrinkage or gain of weight or bulk by absorption of moisture shall be deemed to amount to deterioration within the meaning of this clause, if the loss or gain exceeds such limits as the Licensing Officer may, from time to time having regard to the climatic conditions of different areas, fix by notification published in the Gazette.] [Inserted by the U.P. Cold Storage (First Amendment) Order, 1972, dated 27.6.1972.]
