Section 33 in Bihar Targeted Public Distribution System (Control) Order, 2016
33. Exemptions.
- The provisions of the Central Targeted Public Distribution System (Control) Order, 2015 or this Order shall not be applicable to purchase or sale or storage for sale of essential commodities by the followings or in this behalf :-(a)Central Government or godown's of Central Government;(b)The State Government or godown's of the State government;(c)The Officials and departments of the State government, and the Bihar State Food and Civil Supplies Corporation and its godown's (except Fair Price shops godown's);(d)Godown's of a central or state level cooperative society (except Fair Price shops' godown's);(e)Gram Panchayat Bhawan (except Fair Price shops' godown's).
