Section 34 in Bihar Targeted Public Distribution System (Control) Order, 2016
34. Repeal and Savings.
- (i) Departmental Notification No. G.S.R. - 01 dated 20th February, 2007, G.S.R. - 03 dated 21st February, 2007, Notification Memo No. 5738 dated 23rd June, 2011, Notification Memo No. 61 dated 5th January, 2015 and Notification Memo No. 5819 dated 23rd July, 2015 issued under Central Public Distribution System (Control) Order, 2001 is hereby repealed.(ii)Notwithstanding such repeal, any thing done or any action taken under the said notifications shall be deemed to be done or taken under this order as if it was come in to force for the time being.(iii)All the cases against fair price shop's licensees pending at the commencement of this Order shall be dealt with in accordance with the provisions of the orders under whom these cases were initiated.(iv)Before the commencement of this Order all letters, circulars, orders and directions issued under public distribution system in regard to the fair price shop's license, licensing process, license fee, license renewal fee, fee for the duplicate copy of license, work operation by the licensee, licensee's working period and holidays, license' suspension and cancellation, search and seizure, penalty, disbursement of essential commodities after cancellation or suspension of a license, transfer of license, agreement, identity card of the licensee or his representative, change in business place of fair price shop, and consequences of conviction under the Essential Commodities Act, 1955 and appeal/revision shall deemed to be repeal, but notwithstanding such repeal, any such investigation, legal proceedings or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if the said orders have not been repealed.(v)The circulars issued time to time earlier regarding monitoring of the fair price shops shall remain in force and shall be deemed to be notified under this Order, if they are not inconsistent with the provisions of this Order or with the provisions of the Central Targeted Public Distribution System (Control) Order, 2015.(vi)The notifications, orders and directions issued or to be issued under the provision of National Food Security Act, 2013, in regard to identification of eligible households, ration cards, delivery of food grains, lifting and distribution of food grains by the State, monitoring, transparency and accountability, and end to end operations which includes digitization of beneficiary, ration cards, and other databases, computerization of supply chain management, setting up transparency portal, grievance redressal mechanism and fair price shop automation shall be deemed to be issued under this Order too.
