Section 3(2) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(2)Fair Price Shops shall not be allotted to following people:(a)Fair Price Shops shall not be allotted to more than one member of a joint family. Mother, Father, Son, Daughter, Wife and Brother with his family living jointly, shall be considered under the definition of joint family for the purpose of allotment of fair price shops.(b)Elected Pradhan/Up Pradhan/ Ward Member Gram Panchayat, Ward members of Block Panchayat Samiti / Zila Parishad/ Ward members of Nagar Panchayats, Councillors of Municipal Committee/Municipal Corporation, MLAs, MPs, and their family members till their tenure.(c)Flour Mill owner(d)Minor, Lunatic or unsound mind and un-discharged insolvent.(e)Applicant shall not be given Authorization if he/she is finally convicted under the Essential Commodities Act, 1955 (Act No. 10 of 1955).(f)If applicant holds the post of profit in the Government.
