Section 7(7) in The Targeted Public Distribution System (Control) Order, 2015
(7)After the joint inspection, the Corporation shall issue to the State Government, before dispatch of foodgrains from godown, one stack-wise sealed sample jointly drawn for display at the fair price shop and a duplicate sealed sample drawn shall be kept with the Corporation for future reference:Provided that in case the authorised agency of the State Government takes delivery of foodgrains from the Corporation and stores the foodgrains in an intermediate godown before delivering them to the fair price shop dealers, the authorised agency shall follow the procedure under this sub-clause at that intermediate godown:Provided further that where decentralised procurement of foodgrains is in operation in the States, the authorised agency of the State Government shall follow the procedure under this sub-clause.
