Section 21 in Bihar Targeted Public Distribution System (Control) Order, 2016
21. Identification of Eligible Households and Ration Cards.
- (i) Under this Order the Sub Divisional Officer within his territorial jurisdiction shall draw up the list of the eligible households under the National Food Security Act, 2013 in accordance with the guidelines determined by the state government, and shall be authorized to receive, register, acknowledge and process of applications for issuance of ration card or modification in the ration card in the form prescribed by the state government.(ii)The Sub Divisional Officer, under his territorial jurisdiction, shall issue a ration cards to eligible applicants within a reasonable time not exceeding one month of the date of receipt of the applications after necessary examinations and verification.(iii)The Sub Divisional Officer, under his territorial jurisdiction, shall issue ration cards in replacement of existing ration cards only when the existing ration card is lost or becomes unfit for use on account of being damaged or mutilated or is exhausted fully or where there are requests for modifications in the ration card.
