Section 14 in Bihar Targeted Public Distribution System (Control) Order, 2016
14. Operation of fair price shop and Duties and Responsibilities of a Licensee.
- (i) The licensee shall distribute food grains and other commodities to the ration card holder as per his entitlement under the Targeted Public Distribution System at the prescribed retail price, and shall not deny to deliver the essential commodities lying in the shop as per his entitlement.(ii)The licensee shall allow the ration card holder to draw food grains and other commodities in more than one installment.(iii)The licensee shall not retain the ration card after the supply of the food grains and other commodities.(iv)The licensee shall sell food grains and other commodities to the ration card holder as per his entitlement under the Targeted Public Distribution System at the prescribed retail issue price.The licensee shall simultaneously issue cash memo (as per schedule- 05) to every consumer after sale of the essential commodities, on which he shall note down the name and address of the consumer and shall take thereon the consumer's signature or thumb impression. The carbon copy (the duplicate copy) of the cash memo shall also be printed as of the original one, and on it also the name , license no. and address of the licensee shall be printed.(v)The licensee shall display a notice board at conspicuous place outside the shop, and a price and stock display board inside the shop, which shall contain information on daily basis regarding entitlement of food grains and other commodities, scale of issue, retail issue prices, timings of opening and closing of the fair price shop, stock of food grains and other commodities received during the month, opening and closing stock of food grains and other commodities, the designation of the authority with telephone no. and address appointed for redressal of grievances with respect to quality and quantity of food grains and other commodities under the Targeted Public Distribution System, and toll-free helpline number etc. and the notice board in accordance with the schedule 06 and the price and stock display board in accordance with the schedule 07 shall be displayed either by painting on the wall or by making a board.(vi)The licensee shall maintain records of the ration card holders, e.g. stock register, issue or sale register in the format prescribed, from time to time by the administrative department, and it shall also include electronic format in a progressive manner.(vii)The licensee shall display the sealed samples of food grains and other commodities made available to him by the authorities at the time of their lifting at the conspicuous place in his shop.(viii)The licensee shall produce books and records relating to the allotment and distribution of food grains and other commodities as directed by the inspecting officers, and shall furnish of such information as may be called for by the inspecting officers.(ix)The licensee shall submit the report certified by the local mukhiya or local head of the municipal body, as the case may be, and by one of the member of the local vigilance committee, of the accounts of actual distribution of food grains and the balance stock at the end of every month at the fair price shop to the licensing authority or to the officer authorized by him, and shall send a copy of the report to the panchayat or the municipal body.(x)The licensee shall open and close the fair price shop as per the specified time displayed on the notice board.(xi)The licensee shall follow the duties and responsibilities as described in the license.(xii)The licensee in schedule 08 and his representative in schedule 09 shall have identity card issued by the licensing authority. The licensing authority may allow the licensee to have a representative to help him in carrying out the fair price shop business.(xiii)(a)Any concerned ration card holder desirous of obtaining extracts from the records of a fair price shop shall make a written request to the licensee along with the deposit of prescribed fee Rs 10 (ten) and Rs. 2 (two) per copy as additional fee. The licensee shall provide such extracts of records to the ration card holder within fourteen days from the date of receipt of the request and the required fee.(b)The licensee shall keep all the records related to the fair price shop safe at least for five years, and these records may be destroyed with permission of the competent authority.(c)The Block Supply Officer /In Charge Block Supply Officer shall ensure that all the records related to the shop are being kept safe by the licensee in accordance with sub- clause (b), and the extracts of the records are being supplied by the licensee to the ration card holder within 14 days of receipt of the written request and the prescribed fee. In case of non-compliance of these provisions by the licensee, the Block Supply Officer / In Charge Block Supply Officer shall report it to the licensing authority, and the legal action shall be taken by the licensing authority regarding it.(xix)The licensee shall provide necessary cooperation in inspection and supervision system based on information technology system developed by the Department.(xv)The licensee shall implement PDS modernization and reform programmes (as ration coupon, cash transfer etc.) fully.(xvi)Under PDS reforms and modernization programmes the licensee shall be responsible to establish and implement Information technology system.
