Section 25(5) in Himachal Pradesh Food Security Rules, 2019
(5)Sub-Divisional Magistrate, so authorized in this behalf, may also take recourse of any other manner to conduct social audit in respect of particular fair price shops when organizing Gram Sabha could not be possible. For example, in pursuance of sub-rule (2) above, format/questionnaires, as may be devised, may be circulated among a minimum, say 30% of the Card Holders of a particular fair price shop for audit of performance. In this regard, the dealer of fair price shop/Licensee shall not be engaged in circulation/collection of format/questionnaires.
