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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(5) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

(5)In determining the amount of compensation payable by the licensee, the Licensing Officer shall take into account the market price of the agricultural produce at the time of detection of loss or deterioration :Provided that in case of agricultural produce stored for seed purposes, such amount of compensation shall be twenty per cent. higher than that of other agricultural purposes.