Section 23 in Andhra Pradesh State Public Distribution System Control Order, 2001

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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh State Public Distribution System Control Order, 2001

23. Monitoring/Inspections.

(1)The prescribed sales register, stock register and ration card register should be verified by the Revenue Inspectors/ Food Inspectors (Civil Supplies)/ Checking Inspectors every month. Every month inspection of Fair Price Shop shall be carried out by the officials as follows:

Collector	:	3
Joint Collector	:	5
R.D.O/Sub-Collector	:	8
M.R.O./A.S.O.	:	5
D.T.(CS) (Enforcement)	:	10

(2)(Regular inspections of every Fair Price Shop should be made once in two months by the Deputy Tahsildar (Civil Supplies)/Mandal Revenue Officer within his jurisdiction. The date of inspection schedule of Fair Price shops should be as indicated below:

(a)Every 1st to 5th of every month the D.Ds. remitted by the dealers should be watched and lifting of the Essential Commodities should also be noted by the U.D.R.I. /CS R1 and reported to Deputy Tahsildar (Civil Supplies) on day-to-day basis. The Checking Inspector/ U.D. Revenue Inspector/Civil Supplies Revenue Inspector/ Deputy Tahsildar (CS) should inspect the Fair Price Shop soon after the lifting of Essential Commodities by the Fair Price Shop dealers.

(b)The responsibility lies on the part of U.D.R.I./CS R.I for ensuring the opening of the Fair Price Shop by the Fair Price Shop dealer on time and run the shop in distributing the commodities as per the scheduled timings.

(3)The Deputy Tahsildar (Civil Supplies)/ Mandal Revenue Officer should inspect Ten Fair Price Shops and Five Fair Price shops respectively in their jurisdiction for one month in the prescribed check memo.

(4)The Collector (Civil Supplies) shall ensure monitoring the functioning of the Public Distribution System at the Fair Price Shop level through the computer network of the NIC installed in the District NIC centres. For this purpose computerized codes shall be issued to each Fair Price Shop in the district.

(5)Collectors (Civil Supplies) shall educate the ration card holders (Consumers) regarding their rights privileges under the Public Distribution System by use of electronic and print media as well as display boards outside fair price shops.

(6)The Collector (Civil Supplies) shall ensure periodic system of reporting and the complete information in this regard shall be sent in the prescribed form as follows:

(a)By Fair Price Shops to the District Authorities to State Government by the 7th of the month following the month for which allocation is made in Form 'A'.

(b)By the District Authorities to State Government by the 15th of the month for which allocation is made in form 'B'.

(c)By the State Government to the Central Government by the end of the month following the month for which allocation is made in Form 'C'.

(7)The Collector (Civil Supplies)/Chief Rationing Officer, Hyderabad should furnish the utilisation certification of the Commissioner of Civil Supplies as regards the allocation of food grains made by the Commissioner of Civil Supplies every month and the utilisation certificates duly signed by the Collector should reach within a period of one month from the month for which the allocation is made.

(8)The Collector (Civil Supplies)/Mandal Revenue Officer, Hyderabad/Mandal Revenue Officer/Assistant Supply Officer shall direct the concerned fair price shop owner to provide relevant extracts of the documents maintained by him on an application made by a beneficiary on payment of a prescribed fee of Rs.5/-.Annexe To The A.P. Public Distribution System(Control Order), 2001(See Clauses 3, 4, 5-16, 20, 21, 22 and 23)

(1)Identification of families living below Poverty Line.

(1)The criteria for the purpose of identification of BPL families the following categories of land owning people should be taken for eligibility.

(a)All those owning wet lands upto an extent of 1.50 acres under assured sources of irrigation.

(b)All those owning wet lands upto 2.50 acres under all other sources of irrigation like tanks and wells.

(c)All those owning lands upto 3 acres of dry lands which are fit for raising commercial crops like tobacco, chillies etc.

(d)All those owning upto 5 acres of dry lands.

(e)The annual income of a family should not exceed Rs. 11,000 per annum from all sources.

(2)The Collectors shall get the lists of Below Poverty Line and Antyodaya families reviewed every year for the purpose of deletion of ineligible and inclusion of eligible families in the presence of the local bodies representative the Gram Sabhas.

(3)While undertaking the exercise of identification or review of Below Poverty Line and Antyodaya families a prescribed proforma to be filled up by or on behalf of the head of the family should be obtained by the issuing authority.

(4)The date provided in the prescribed proforma should be obtained by the designated authority. The said authority shall also certify the correctness of the information contained in the proforma.

(5)Gram Sabhas shall finalise the list of beneficiaries belonging to below Poverty Line and Antyodaya categories drawn up by the designated authority in respect of the area under their respective jurisdiction.

(6)Where there are no Gram Sabhas, the local representatives bodies shall finalise the list of beneficiaries belonging to BPL and Antyodaya categories within their respective jurisdiction.

(7)The Mandal Revenue Officers and Assistant Supply Officers designated authority of the State Government or the local bodies representatives of Gram Panchayats which have been entrusted with the task of identification of beneficiaries, shall verify and certify the inforamtion in the prescribed proforma for Below Proverty Line and Antyodaya families.

(2)Ration Cards:

(1)It should be ensured that no eligible applicant is denied a ration cards under the Public Distribution System.

(2)The ration card holder should be entitled to draw essential commodities from a fair price shop on weekly basis.

(3)The Government shall issue distinctive ration cards to Above Proverty Line, Below Proverty Line and Antyodaya families.

(4)The designated authority shall issue a ration card within one month of the date of receipt of the application after necessary checks and verification.

(5)The applications received for making additions or alterations in the ration card shall be disposed off within (15) days from the date of redceipt of the application or the reasons therefor shall be intimated to the applicant in writing.

(6)The Government shall conduct periodical checking of ration cards to weed out ineligible and bogus ration cards and bogus units in ration cards.

(7)A ration card shall be valid for a specified period, a ration card shall be issued a fresh or renewed after fresh verification of antecedents and such other checks as may be prescribed by the Government in this regard.

(8)Elimination of bogus ration cards as well as bogus units in the ration cards shall be a continuous exercise by the Government to check diversion of essential commodities.

(9)Ration Cards shall not be used as documents of identity or the purpose other than as intended for.

(3)Further conditions to be observed by the authorised Fair Price Shop.

(1)Every authorise fair price shop shall;

(a)Be held responsible for all the acts of commission and omission of his partners, agents, servants and other persons who are allowed to work in the shop.

(b)Not sell scheduled commodities obtained from sources other than the Government godown or any agency appointed by the Collector, except under and in accordance with the conditions if any, of a special permission granted by the Collector or any office authorised by him from time to time.'

(c)Always maintains adequate stocks of the scheduled commodities.

(d)Take adequate measures to ensure that the scheduled commodities stored by him are maintained in good conditions and that damage to them due to ground moisture, rain, insects, rodents, birds, fire and such other causes is avoided. Suitable drainage shall be used wherever necessary to avoid damage from ground moisture.

Fertilisers, insecticides and poisonous chemicals likely to contaminate shall not be stored along with the scheduled commodities in the same godown or shop of the immediate juxtaposition of such commodities. It shall further be ensured that at the time of sale, the said commodities are in good condition.

(e)Not hold any office in public life, with or without remuneration.

(2)No authorised fair price shop shall, without reasonable cause stop the working of the shop abruptly or allow the shop to remain closed during working hours on any working day without the prior approval of the Appointing Authority.

(3)Every authorised fair price shop intending to stop the business of supplying scheduled commodities shall give thirty days previous notice to the "appointing authority to enable him to make alternative arrangements for supplying scheduled commodities to supply card holders allotted to the shop.

(4)The authorisation issued under this order shall be liable for suspension or cancellation, as is the case may be, for any contravention of the provisions of this order or any instructions, directions, or orders issued by the Government or Commissioner of Civil Supplies or the Collector or Chief Rationing Officer or the 'appointing authority concerned.

(5)The authorisation issued under this Order shall be liable for suspension or cancellation as the case be, if the Fair Price shop dealer is involved in any criminal case or when any case under Essential Commodities Act, 1955 or any other similar law is pending against him/her.

(6)Appeal. - Any person aggrieved by any order passed by the appointing authority under clause (5) may, appeal within thirty days from the date of receipt of order by him/her.

(1)The Revenue Divisional Officer or the Sub-Collectors or the District Supply Officer (City) having jurisdiction over the area in respect of the Visakhapatnam city to the Joint Collector in the district.

(2)The District Supply Officer to the Chief Rationing Officer in Hyderabad District.In disposing of any appeal under this clause, the appellant authority may, after giving the party an opportunity of making his representation, pass such order thereon as that a authority may deem fit pending disposal of an appeal, the appellate authority may direct that the order appealed against shall not take effect until the appeal is disposed of.

(7)Revision:

(1)Any person aggrieved by an order under clause 20( 1)(2) may, within thirty days from the date of communication to him/her of such an order, prefer a revision to the District Collector, concerned.

(2)Any person aggrieved by an order clause 20( 1)(ii) may, within thirty days from the date of communication to him/her of such an order, prefer a revision to the Commissioner of Civil Supplies, Andhra Pradesh, Hyderabad.Provided that no order shall be passed under this clause unless the aggrieved person has been given a reasonable opportunity of representing his/her case.

(3)Pending disposal of the revision, the District Collector in the Districts and the Commissioner of Civil Supplies in respect of Hyderabad District, may direct that the order under revision shall not have effect until the revision is disposed of.The Schedule(See sub-clause (16) of clause 2)

1.	Rice (including paddy)	X
2.	Wheat X	Whole or broken or the flour
3.	Jowar X
4.	Bajra X	products thereof
5.	Maize X
6.	Sugar
7.	Pulses
8.	Edible Oils
9.	Kerosene
10.	Janatha Sets
11.	Nationalised text books

Form A(See clause 23(6)0)]Proforma for reporting the functioning of Fair Price Shops

Month...........................	Year.........
A. Name of the State......State Code..........
B. Name of the District_____District Code_____
C. Name of the Block________Block Code________
D. Number /Name of the Fair Price Shop Fair Price ShopCode__________________
E. No. of the Ration Cards attached to FPS
Antyodaya	:
Below Poverty Line	:
Above Poverty Line Others	:
Total	:

Commodities	Opening at the beginning of the month	Allocation for the month	Quantity actually received by Fair Price Shop	Total Quantity (2+4)	Quantity Distributed	Closing Stoak
(1)	(2)	(3)	(4)	(5)	(6)	(7)
RICE:APL:BPLAntyodaya
WHEAT:APLBPLAntyodaya
LEVYSUGAREDIBLE OILKEROSENE

Form B[See clause 23(6) (iii)]Proforma for reporting the functioning of Fair Prince Shop at District LevelMonth_____________________________________________________________________ Year___________________A. Name of the State_____________________State Code___________________B. Name of the District____________________District Code_____________C. Total number of Fair Price Shops in the District at the end of the Month_____________________D. Details regarding Fair Price Shops which received the Public Distribution System commodities during the month:

Sl.No.	Commodity	No. of Fair Price shops
1.	Wheat
2.	Rice
3.	Sugar
4.	Edible Oil
5.	Kerosene

E. No. of Ration Cards:AntyodyaBelow Poverty Line Above Poverty Line Others (Annapurna)Total

(i)Number of Ration Cards at the beginning of the month:

(ii)Number of Ration Cards issued during the month:

(iii)Number of Ration Cards cancelled during the month:

(iv)Number of Ration Cards at the close of the month:

F. Allocation/Distribution by the District authorities:(Quantity in quintals)

Commodity	Opening Stock	Total Monthly Allocation	Total Stock	Allocation to Fair Price Shops	Lifting by Fair Price Shops	Quantity distributed	Closing stock at the end of the month
No.	Quantity	No.	Quantity
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
Rice:Above Poverty LineBelow Poverty LineAntyodaya
WHEAT:Above Poverty LineBelow Poverty LineAntyodaya
Levy Sugar
Edible Oil
Kerosene

G. Allocation/Distribution by the Fair Price Shops:(Quantity in quintals)

Code	Commodity	Opending stock with Fair Price Shops	Quantity allocated by Fair Price Shops	Quantity received by the Fair Price Shops	Total quantity with Fair Price Shops	Quantity distributed by the Fair Price Shops	Closing stock with Fair Price Shops
	Rice:Above Poverty LineBelow Poverty LineAntyodaya
	Wheat:Above Poverty LineBelow Poverty LineAntyodaya
	Levy Sugar
	Edible Oil
	Kerosene

Form C(See clause 23(6) (iii))Proforma for reporting the functioning of Fair Price Shops at State Level

Month:________________________________

Year: _____________

A. Name of the State:_____________State Code_______B. Number of Ration Cards:Antyodaya:Below Poverty Line:Above Poverty Line:OthersTotal

(i)Number of Ration Cards at the beginning of the month:#

(ii)Number of Ration Cards issued during the month:#

(iii)Number of Ration Cards cancelled during the month:#

(iv)Number of Ration Cards at the close of the month#

C. Total Number of Fair Price Shops at the end of Month:#D. Details of Fair Price Shops which received Public Distribution System Commodities during the month:#

S.No.	Commodity	No. of Fair Price Shops
1.	Wheat
2.	Rice
3.	Sugar
4.	Edible Oil
5.	Kerosene

E. Allocation/Distribution by the State Government(Quantity in quintals)

Commodity	Opening Stock at the begining of the month	Total Monthly Allocation	Qty. procured under decentralized procurementscheme	Total Stock	Quantity issued to Districts	Quantity lifted by the District	Quantity distributed	Closing stock at the end of the month
No.	Quantity	No.	Quantity
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)
Rice:Above Poverty LineBelow Poverty LineAntyodaya
Wheat:Above Poverty LineBelow Poverty LineAntyodaya
Levy Sugar
Edible Oil
Kerosene

F. Allocation/Distribution by the Fair Price Shops:(Quantity in quintals)

Code	Commodity	Opending stock with Fair Price Shops	Quantity allocated by Fair Price Shops	Quantity received by the Fair Price Shops	Total quantity with Fair Price Shops	Quantity distributed by the Fair Price Shops	Closing stock with Fair Price Shops
	Rice:Above Poverty LineBelow Poverty LineAntyodaya
	WHEAT:Above Poverty LineBelow Poverty LineAntyodaya
	Levy Sugar
	Edible Oil
	Kerosene

Form I[See Clause 5(5)]Andhra Pradesh State Public Distribution Control Order, 2001Application For Issue of Authorisation To Run A Fair Price Shop

01.	Name of the candidate (in capital letters)
02.	Father's Name
03.	Address
04.	Age and date of birth (certificate to beenclosed)
05.	Educational Qualifications.
06.	Caste (indicate whether he is SC or ST)
07.	whether he is physically handicapped(certificate be enclosed in case he is physically handicapped).
08.	Whether the applicant is connected with anyother business run either by himself or by any member of hisfamily and if so give details
09.	Whether any member of the applicant's family hasbeen issued authorisation to run Fair Price Shop earlier and ifso give details.
10.	Whether any of his blood relation is working inRevenue/CS Dept/CS Corpn. and if so give details.
11.	Village, Location, door number, where theapplicant wants to run Fair Price Shop, if he is selected.
12.	Whether he can raise sufficient funds to runFair Price Shop with his own funds and if so give source orwhether he needs institutional finance.
13.	Whether he was convicted earlier for any offenceunder any Control Order issued by the State/Centre under E.C.Act.
14.	Amount, Challan Number and date through whichfee for issue of authorisation/renewal of authorisation has beenremitted.

I have carefully read the conditions of authorisation under the Andhra Pradesh State Public Distribution Control Order, 2001 and I agree to abide by them.*(a) I have not previously applied for such authorisation in this district*(b) I applied for such authorisation in this district on and was not granted*(c) I hereby apply for renewal of authorisation____________and____________which is enclosed.* (Strike off the Clause not applicable)Signature of the ApplicantPlace:Date:Form II[See clause 5(5)]Form of AuthorisationGovernment of Andhra Pradesh Authorisation issued to the Authorised Fair Price Shop or Stockist under clause (5) of Andhra Pradesh Scheduled Commodities (Regulation of Distribution by Card System) Order, 2001.(Liable to be cancelled, if transferred)For authorised Fair Price Shop or Stockist Office of the Chief Rationing Officer, Hyderabad.Date:Authorisation No.Name and address of the Authorised Fair Price Shop (Business premises)Name of the dealerName/Names of the owner or partners or Secretary or Manager(In case of Firm, Co-operative Society) or Company or Employees shop

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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh State Public Distribution System Control Order, 2001

23. Monitoring/Inspections.