Section 11 in Bihar Targeted Public Distribution System (Control) Order, 2016
11. Disqualifications of getting a fair price shop license.
- (i) No fair price shop license shall be granted to more than one member in a joint family. Father, mother, brother, brother's wife, husband, wife, son, son's wife and step brother shall come in the definition of the family(ii)A mukhia, a sarpanch, a panch, a ward member, a member of a panchayat samiti, a member of a district board, an MLA, a Member of Legislative Council, a member of Parliament, and an elected member of municipal bodies shall not be eligible for allotment of a fair price shop during his tenure as such capacity.(iii)An owner of a flour mill and his near relatives shall not be allotted a fair price shop.(iv)A minor or a lunatic or an insolvent shall not be allotted a fair price shop.(v)A person finally convicted by the court under the Essential Commodities Act,1955 or in any other criminal case shall not be allotted a fair price shop.(vi)A person holding a post of profit in the Government shall not be allotted a fair price shop.
