Section 10 in Punjab Public Distribution System (Licensing and Control) Order, 2003
10. The responsibilities and duties of the fair price shop owners shall include inter alia :-
(1)Sale of essential commodities as per the entitlement of ration card holder at the retail issue price fixed by the Government under the Public Distribution System.(2)Display of information on a notice board at a prominent place in the shop on daily basis regarding (a) List of Below Poverty Line families and Antyodaya families, (b) entitlement of essential commodities, (c) scale of issue, (d) retail issue price, (e) timings of opening and closing of fair price shop, (f) stocks of essential commodities received during the months, (g) opening and closing stock of essential commodities and (h) the authority for redressal of grievances/lodging complaints with respect to quality and quantity of essential commodities under the Public Distribution System.(3)Maintenance of records of ration card holders Above Poverty Line families, Below Poverty Line families and Antyodaya families, stock register, issue or sale register.(4)Furnishing of copies of specified documents namely ration card register, stock register, sale register to the office of the Gram Panchayats or Nagar Palikas or Nigran Committee or any other body authorised for this purpose.(5)Display of samples of food grains being supplied through the fair price shop.(6)Production of books and records relating to the allotment and distribution of essential commodities to the inspecting agency and furnishing such information as may be called for by the authority.(7)Accountal of the actual distribution of essential commodities and the balance stock at the end of the month to the concerned authority with a copy to the Gram Panchayat.(8)Opening and closing of the fair price shop as per the prescribed timings displayed on the notice board.
