Section 34(iv) in Bihar Targeted Public Distribution System (Control) Order, 2016
(iv)Before the commencement of this Order all letters, circulars, orders and directions issued under public distribution system in regard to the fair price shop's license, licensing process, license fee, license renewal fee, fee for the duplicate copy of license, work operation by the licensee, licensee's working period and holidays, license' suspension and cancellation, search and seizure, penalty, disbursement of essential commodities after cancellation or suspension of a license, transfer of license, agreement, identity card of the licensee or his representative, change in business place of fair price shop, and consequences of conviction under the Essential Commodities Act, 1955 and appeal/revision shall deemed to be repeal, but notwithstanding such repeal, any such investigation, legal proceedings or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if the said orders have not been repealed.
