Section 3 in Tripura Foodgrains (Distribution) Control Order, 1972
3. Appointment of retail dealer.
(1)With a view to distributing foodstuffs under the scheme, the Director may, by order, appoint in respect of any area, any person as a retail dealer in respect of any foodgrains for the purposes of this Order and thereupon such retail dealer shall be entitled to supply in accordance with the provisions of this Order such foodgrains within such area :Provided that retail dealers appointed as such under orders of appointment issued before the commencement of this Order and in force immediately before the commencement of this Order shall be deemed to have been appointed under the provisions of this paragraph.(2)The Director may, after giving an appointed retailer an opportunity of stating his case and for reasons to be recorded in writing, amend, vary, suspend or revoke his appointment whenever, in the opinion of the Director, it is in the interest of the general public necessary or expedient so to do, and in every such case the appointed retailer shall be bound to surrender, on demand, to the order of appointment for endorsement or cancellation, as the case may be.
