Section 18(2) in The U.P. Cold Storage Order, 1972
(2)The State Government may, [by notification in the Gazette revise the charges specified in Schedule II if on a consideration of the cost of storage and other relevant factors it thinks fit] [Substituted by Notification No. A-270/VXII-G, dated June 27, 1972, vide U.P. Cold Storage (First Amendment) Order, 1972.].
