Section 10(4) in The Targeted Public Distribution System (Control) Order, 2015
(4)The licence issued by the State Government to the fair price shop owner shall lay down the duties and responsibilities of the fair price shop owner, which shall include, inter-alia,-(i)sale of foodgrains as per the entitlement of ration card holders under the Targeted Public Distribution System at the prescribed retail issue price;(ii)display of information on a notice board at a prominent place in the shop on daily basis regarding (a) entitlement of foodgrains, (b) scale of issue, (c) retail issue prices, (d) timings of opening and closing of the fair price shop including lunch break, if any, (e) stock of foodgrains received during the month, (f) opening and closing stock of foodgrains, (g) the mechanism including authority for redressal of grievances with respect to quality and quantity of foodgrains under the Targeted Public Distribution System and (h) toll-free helpline number;(iii)maintenance of the records of ration card holders, e.g. stock register, issue or sale register shall be in the form prescribed by the State Government including in the electronic format in a progressive manner;(iv)display of samples of foodgrains being supplied through the fair price shop;(v)production of books and records relating to the allotment and distribution of foodgrains to the inspecting agency and furnishing of such information as may be called for by the designated authority;(vi)accounts of the actual distribution of foodgrains and the balance stock at the end of the month, at the fair price shop, shall be sent to the designated authority of the State Government with a copy to the local authority;(vii)opening and closing of the fair price shop as per the prescribed timings displayed on the notice board.
