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State of Bihar - Section

Section 21 in Bihar State Regulation of Cold Storage Licensing Rules, 1993

21. Acceptance of goods for storage.

- Licensee apart from accepting the goods for storage under Section 14 shall also have to keep the following in his mind:-
(1)Goods to be accepted for storage will not cause damage to the stored goods.
(2)The decision of the Licensing Authority shall be final in case any dispute arises.