Section 14 in Andhra Pradesh State Public Distribution System Control Order, 2001
14. Cancellation of Supply Card.
- (i) In any case where any supply card or any entry or coupon thereon is required to be cancelled under or for the purposes of this order, it shall not be deemed to be cancelled unless it shall have been effectively cancelled in ink (whether by means of a dye or stamp or stamps or otherwise) or by means of indelible pencil and shall upon such cancellation cease to be available for lawful use.(ii)Appellate authority: In the context of cancellation or denying the issue or renewal of a supply card by the concerned authority, the aggrieved ration cardholder in all the districts of Andhra Pradesh except twin cities of Hyderabad and Secunderabad, Visakhapatnam (Urban) may appeal before the Revenue Divisional Officer of the concerned division within 30 days and in respect of the twin cities of Hyderabad and Secunderabad and Visakhapatnam (Urban) the concerned card holders may file an appeal before the District Supply Officers concerned within (30) thirty days.
