Section 5 in Punjab Public Distribution System (Licensing and Control) Order, 2003
5. Licensing.
- [Section 3] - (1) The District, Food, Civil Supplies and Consumers Affairs Controller of the Concerned District shall issue a licence in from 'B' for regulating the sales and distribution of the essential commodities and shall lay down the duties and responsibilities of the fair price shop owner. The responsibilities and duties of the fair price shop owner shall include inter alia,-(i)sale of essential commodities as per the entitlement of ration card holders at the retail issue prices fixed by the State Government in relation/proportion to Central Issue Price fixed by Government of India from time to time under the Public Distribution System;(ii)display of information on a notice at a prominent place in the shop on daily basis regarding :-(a)list of Below Poverty Line and Antyodaya Families;(b)entitlement of essential commodities;(c)scale of issue;(d)retail issue price ;(e)timings of opening and closing of the fair price shop;(f)stocks of essential commodities received during the month;(g)opening and closing stock of essential commodities ; and(h)the authority for redressal of grievances/lodging complaints with respect to quality and quantity of essential commodities under the Public Distribution System;(iii)maintenance of record of ration card holder (Above Poverty Line, Below Poverty Line and Antyodaya families) stock register, issue or sale register;(iv)Furnishing of copies of specific documents, namely ration card register, stock register, sale register to the officer of the Gram Panchayat or Nagar Panchayat Nigran Committee or any other body authorities for this purpose;(v)display of samples of foodgrains being supplied through the fair price shop;(vi)production of books and records relatings to the allotment and distribution of essential commodities to the inspecting agency and furnishing of such information as may be called for by the authority;(vii)accounts of actual distribution of essential commodities and the balance stock at the end of the month to the District Food, Civil Supplies and Consumer Affairs Controller with a copy to the Gram Panchayat; and(viii)opening and closing of the fair shop as per prescribed timings displayed on the notice board;(2)The ration card holder shall be denied the supply as per entitlement of essential commodities, lying in stock with fair price shop owner under the Public Distribution System;(3)A fair price shop owner shall provide the relevant extract of the records maintained by him to the beneficiary on payment of rupees ten only; and(4)The fair price shop owner shall not retain ration card after the supply of essential commodities.
