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State of Odisha - Section

Section 12 in Orissa Public Distribution System (Control) Order, 2008

12. Facilities at Wholesale/Retail points and their working hours.

(1)The dealers shall arrange for providing following infrastructure and facilities at their business premises :
(a)Adequate sized building in which at least half of quantities of one month's normal allotment of food grains can be stored, and its distribution can be done without any inconvenience to the consumers; and
(b)There should be enough space in front of Fair Price Shop for separate queue of women and men.
(2)Dealers holding license to deal in Kerosene shall keep sufficient number of barrels. These barrels should be adequate to store at least 75% of the normal monthly quota. Each barrel should be painted in blue colour and bear the name and license number of the Dealer, the serial number of barrel in consecutive order starting from 1 onwards. Each barrel should have capacity of at least 215 litres and be filled up uniformly to the level of 200 litres in each barrel, except for one barrel in which quantity could be less than 200 litres. The barrels should be stored in a 'pucca' building with RCC/Asbestos roofing with adequate fire safety equipments;
(3)Prescribed working hours of the dealers shall be as follows:
Wholesaler 8.00 AM to 4.00 P.M.
Retailer 8.00 AM to 12.00 Noon and 4 P.M. to 8 P.M.
Provided that licensing authority may, by an order in writing, alter or modify the prescribed working hour of dealers for such period as may be specified in such order.
(4)Kerosene dealers shall maintain a 'fluid reserve stock' to the extent of quantity of 2000 litre for a wholesalers or sub wholesale dealer and 500 litre for a retailer, which should not be disposed without written permission of the licensing authority or an officer not below the rank of Inspector of Supplies;Provided that the licensing authority may, by a written order, alter or modify the 'fluid reserve stock' for such dealers and for such period as it may decide.