Section 12 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
12. Power to issue authorized documents.
(1)With a view to regulate the distribution of any specified essential commodity(ies), the Controller, may issue or cause to be issued authorized document to any person(s) or institution or to the public in general:Provided that no such document shall be issued to a person unless such person or any adult member of his family, signs or affixes his mark or thumb impression in token of receipt of such document as required by the officer delivering such documents.(2)The Controller may at any time whether on the request of the person to whom an authorized document has been issued or suo-motu add, amend, change/ alter, suspend or cancel such authorized document after making such enquiry, as may be deemed necessary. Where any such document is suspended or cancelled, the person in possession of such document shall, forthwith, deliver the same to the Controller or an officer authorized by him in this behalf.(3)Subject to any directions issued in this behalf by the Government or the Director or the Controller or any other officer authorized by the Director, may issue special permits for issue of any of the specified essential commodity(ies) under this Order to any person(s) who do not reside or intend to reside permanently in the area concerned for obtaining supply of any such commodity(ies) for such period and for such quantity and from such source as may be specified therein.
