Section 2(6) in Andhra Pradesh State Public Distribution System Control Order, 2001
(6)"Authorised Fair Price Shop" means a retail dealer appointed or authorised or approved by or on behalf of the State Government and includes a shop set up by the State Government or a State Government Undertaking or a Corporation wholly owned by the State Government or a Co-operative Society for the benefit of Scheduled Castes or Scheduled Tribes under a Government Scheme under clause (5) for sale of all or any of the Scheduled Commodities.Explanation. - On the commencement of this order in any area every dealer who was appointed, authorised or approved by or on behalf of the State Government (as approved retailer or by any other designation and whose appointment) authorization or approval was in force in respect of any of the Scheduled Commodities immediately before such commencement, shall be deemed to be an authorised fair price shop dealer in that area for supply of those commodities for the purpose of this Order, unless otherwise directed by the State Government or the Collector concerned.
