Section 10(2) in Orissa Public Distribution System (Control) Order, 2008
(2)The licensee of the Fair Price Shop or his agents/employees shall not, under any circumstances :(i)deny the ration card holder the supply as per his entitlement of the essential commodities, if the commodity is in stock;(ii)retain the ration cards with him/her after the transaction is over or obtain ration cards from consumers prior to such transaction;(iii)make false entry in the ration cards or sale/stock/tally register or any other official record;(iv)engage in black marketing or diversion of essential commodities under Public Distribution System to the open market;(v)hand over or sublet such fair price shops to other unauthorized person/organization;(vi)close the ration shop during working hours without prior written permission of Inspector of Supplies or other officer authorized by the licensing authority; and(vii)keep the records relating to the Fair Price Shop at any place other than the licensed business premises.
