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State of Bihar - Section

Section 22 in Bihar Targeted Public Distribution System (Control) Order, 2016

22. Allotment of food grains and other commodities to Fair price shops.

- (i) The Sub Divisional Officer, under his territorial jurisdiction, shall allot food grains and other commodities to fair price shops, and while making allocation, he shall take into account the balance stock, if any, lying undistributed with the fair price shop owner for the subsequent allocations.
(ii)The Sub Divisional Officer shall ensure that one copy of the allocation order made to the fair price shop is delivered to the local authority, vigilance committees, and any other body nominated by the state government for monitoring the functioning of the fair price shop.
(iii)Before taking delivery of food grains from the Bihar State Food Corporation (BSFC), the Sub Divisional Officer shall appoint an officer not below the rank of a Supply Inspector who shall jointly inspect the stocks of food grains intended for issue to confirm to the prescribed quality specifications with the officer appointed by the BSFC and after the joint inspection and before dispatch of food grains from the godown, the BSFC shall issue to the fair price owner one stock-wise sealed sample jointly drawn for display at the fair price shop and a duplicate sealed sample drawn shall be kept with the BSFC for future reference.
(iv)The quantity of the samples to be drawn, retention period of the samples and disposal of the samples shall be as per the instructions issued by the State Government from time to time.