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State of Bihar - Section

Section 5 in Bihar Targeted Public Distribution System (Control) Order, 2016

5. District Level Selection Committee and Issue of License.

- The applicants, for a fair price shop license, shall submit their applications to the concerned licensing authority. The individual, in schedule 01, Self Help Groups and Cooperative Societies of Women/Ex- Serviceman in schedule 02 shall submit their applications. The licensing authority shall get the applications examined and inquired into by the Block Supply Officer/Supply Inspector, and with his recommendation shall submit it to the District Level Selection Committee for consideration.The Selection Committee shall consist of the following officers :-
Chairman - The District Magistrate
Secretary - Additional District Magistrate (Supply) for thePatna district, and for the other districts District SupplyOfficer.
Members - (a) The Sub Divisional Officer of the concernedSubdivision.
    (b) A scheduled caste/scheduled tribe officerposted in the district.
    (c) The District Co-operative Officer of thedistrict.
The license of a fair price shop shall be issued by the licensing authority to the candidate selected by the committee after realizing the license fee through treasury challan from him. The license shall be issued in schedule 03. An application for a fair price shop shall be disposed off within a month from its receipt.