Section 10 in The Targeted Public Distribution System (Control) Order, 2015
10. Operation of fair price shops.
(1)The fair price shop owner shall disburse foodgrains to the ration card holder as per his entitlement under the Targeted Public Distribution System.(2)The ration card holder may draw his full entitlement of foodgrains in more than one installment.(3)The fair price shop owner shall not retain the ration cards after the supply of the foodgrains.(4)The licence issued by the State Government to the fair price shop owner shall lay down the duties and responsibilities of the fair price shop owner, which shall include, inter-alia,-(i)sale of foodgrains as per the entitlement of ration card holders under the Targeted Public Distribution System at the prescribed retail issue price;(ii)display of information on a notice board at a prominent place in the shop on daily basis regarding (a) entitlement of foodgrains, (b) scale of issue, (c) retail issue prices, (d) timings of opening and closing of the fair price shop including lunch break, if any, (e) stock of foodgrains received during the month, (f) opening and closing stock of foodgrains, (g) the mechanism including authority for redressal of grievances with respect to quality and quantity of foodgrains under the Targeted Public Distribution System and (h) toll-free helpline number;(iii)maintenance of the records of ration card holders, e.g. stock register, issue or sale register shall be in the form prescribed by the State Government including in the electronic format in a progressive manner;(iv)display of samples of foodgrains being supplied through the fair price shop;(v)production of books and records relating to the allotment and distribution of foodgrains to the inspecting agency and furnishing of such information as may be called for by the designated authority;(vi)accounts of the actual distribution of foodgrains and the balance stock at the end of the month, at the fair price shop, shall be sent to the designated authority of the State Government with a copy to the local authority;(vii)opening and closing of the fair price shop as per the prescribed timings displayed on the notice board.(5)Any ration card holder desirous of obtaining extracts from the records of a fair price shop owner may make a written request to the owner along with the deposit of the fees specified by the State Government. The fair price shop owner shall provide such extracts of records to the ration card holder within fourteen days from the date of receipt of a request and the fee specified by the State Government:Provided that the State Government may prescribe the period for which the records are to be kept for providing it to the ration card holder by the fair price shop owner.(6)The State Government shall prescribe the procedure to be followed by the designated authority in cases where the fair price shop owner does not provide the records in the manner referred in sub-clause (5) to the ration card holder in the stipulated period and the designated authority in each case shall ensure that the records are provided to the ration card holder without any undue delay.(7)The designated authority shall take prompt action in respect of violation of any condition of licence including any irregularity committed by the fair price shop owner, which may include suspension or cancellation of the fair price shop owner's licence.(8)The State Government shall prescribe the maximum period within which proceedings relating to enquiry into irregularities committed by the fair price shop owner shall be concluded, resulting in any action as under sub-clause (7).(9)In case of suspension or cancellation of the licence, the State Government shall make alternative arrangements for ensuring uninterrupted supply of foodgrains to the eligible households:Provided that in case of cancellation of the licence of the fair price shop owner, new licence shall be issued within a month of cancellation.(10)The State Government shall furnish complete information on action taken against a fair price shop owner under this clause annually to the Central Government in the format at Annex-V.
