5. Prohibition of operation of a cold storage or expanded cold storage without license.
- No person shall operate a cold storage run by an establishment, if he is to accept for storage in any cold storage any foodstuff, except under and in accordance with the terms and conditions of a licence issued in that behalf:Provided that the Licensing Officer may, on an application made in this behalf in Form "A" exempt a cold storage run by an establishment, if he is satisfied, after making such enquiries as he may consider necessary, that the cold storage is not intended for commercial use by the said establishment.
