Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 19 in Bihar Targeted Public Distribution System (Control) Order, 2016

19. Tagging of a fair price shop.

- (i) In case of death of a licensee, or cancellation of license or stopping of allotment of essential commodities due to other reasons, the Block Supply Officer/ In Charge Block Supply Officer shall tag the consumers of such a fair price shop to the nearest fair price shop keeping in view of equality, with approval of the licensing authority, so that the consumers of such a shop can get uninterrupted supply of food grains and other commodities.
(ii)No change shall be made in tagging of the consumers in normal circumstances.
(iii)All kinds of the consumers such as antoyodaya, PHH, kerosene, etc related to the catering area of the fair price shop shall be tagged with the same fair price shop.