Section 6 in The Targeted Public Distribution System (Control) Order, 2015
6. Delivery of foodgrains.
(1)The Corporation shall ensure physical delivery of foodgrains of prescribed quality specifications upto designated depots in each State for distribution under the Targeted Public Distribution System, as per the allocation made by the Central Government, within seven working days of the receipt of payment from the State Government.(2)In case of States opting for decentralised procurement, the foodgrains for distribution under Targeted Public Distribution System shall be released by the States as per the allocation made by the Central Government out of the quantity of foodgrains procured and stored for the Central Pool by the State Government or its agencies and in case of any shortfall, the Corporation shall provide the balance quantity of foodgrains at the designated depots in the manner as prescribed in sub-clause (1).(3)The State Government shall deposit the cost of foodgrains to the Corporation in advance during the month preceding the allocation month so that the foodgrains are lifted from the Corporation as per the time prescribed in sub-clause (9) of clause 7.
