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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

(2)If the hirer does not, within a reasonable time, comply with the notice given to him under sub-section (1), the licensee may cause the agricultural produce to be removed from the cold storage and sold in the prescribed manner by public auction at the cost and risk of the hirer.