Section 26 in Himachal Pradesh Food Security Rules, 2019
26. Manner of disclosure of records related to Targeted Public Distribution System.
(1)A list of fair price shop owners alongwith their licensing credential shall be uploaded on the State "electronic Public Distribution System (e-PDS) Portal".(2)Criteria and methodology for identification of Priority Households and issuance of ration cards to them will be notified on portal.(3)Criteria and methodology for identification of Priority Households as well as their entitlements shall be prominently displayed/circulated/uploaded for information of general awareness.(4)The Sub-Divisional Magistrate, shall, at their respective jurisdiction provide information to Panchayati Raj Institutions/Urban Local Bodies regarding availability, movement and quality of foodgrains etc. under Targeted Public Distribution System.(5)The Demi Official issuing authorities shall endorse copies of orders allocating foodgrains to all fair price shop level Vigilance Committees or inform electronically under electronic Public Distribution System scheme or otherwise as decided or feasible from time to time.(6)Detailed information about the Vigilance Committees such as their constitution, functions and powers shall be displayed on the electronic Public Distribution System (e- PDS) portal.(7)Any Citizen/Ration Card Holder shall have the right to scrutinize the records/ certified copies relating to Targeted Public Distribution System in line with the Right to Information Act. Access shall be allowed to Citizens if exemption is not applicable.(8)The Citizens Charter shall be displayed at all offices where Ration Card related work is done.(9)Each fair price shop shall display all relevant information such as each beneficiary's entitlement of various essential commodities, issue prices, name of fair price shop owner/authorization number, timings of opening and closing of fair price shop and weekly closing day, stock position, timing for inspection by citizens, sample of foodgrains, procedure for lodging complaints with reference to quality and quantity of ration commodities and other problems being faced by Targeted Pubic Distribution System beneficiaries, detailed lists of Priority Households under its jurisdiction etc. at a conspicuous place at the fair price shop.(10)Any consumer or local resident attached to the fair price shop shall be entitled to inspect the Stock Register, Ration Card Register, other records and stocks available at the fair price shops at the pre-appointed date/time.
