Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(4) in Chhattisgarh Public Distribution System (Control) Order, 2004

(4)The inspection of Fair Price Shop and other agencies engaged in supply and distribution of essential,commodities under public distribution system shall be done by the officers mentioned in the sub-rule (2) of rule 13 of this order. If irregularities found against Fair Price Shop run by cooperative societies, then inspecting officer communicate it to Deputy Registrar/Assistant Registrar, Cooperative societies, who will send his report within 15 days to officer designated for allotment of Fair Price Shop. If the said Deputy Registrar/Assistant Registrar, Cooperative societies does not submit his report within 15 days then it well be presumed that the consent of Deputy Registrar/Assistant Registrar, Cooperative societies is favourable and proposed action can be completed.