Section 20(iii) in Bihar Targeted Public Distribution System (Control) Order, 2016
(iii)The information technology based inspection and supervision system, as developed by the department, shall also be utilized by the inspecting authorities in maintaining the reports of all kinds of inspections, and in case any irregularity is found, the inspecting authority shall make a copy of the report available to the licensing authority without delay. The licensing authority shall be responsible for taking action within a month after receiving such report.
