Section 17(ii) in Public Distribution System (Control) Order, 2001
(ii)Previously issued letters, circulars, orders, directions relating to Licence, procedure of licence, licence fee, renewal fee, duplicate licence fee, conduct of licensees, working period and holiday of licensee, suspension and cancellation of the licence, search and seizure, suspension of licence/disposal of essential commodities after cancellation, transfer of licence, agreement, identity card of licensee and their representative, change in business premises, consequences of conviction under Essential Commodities Act, 1955 and the appeal will be treated to be annulled from the date of notification. Although the orders, directions, letter and circulars, relating to strengthening of the Public Distribution System and various schemes shall remain applicable.
