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] [Entire Act]

State of Tripura - Section

Section 5 in Tripura Foodgrains (Distribution) Control Order, 1972

5. Issue of cards.

(1)On receipt of an application from the head of a family, if the Director is satisfied that the said head of the family belongs to the class of consumers who would require regular supply of foodgrains under the scheme, he may, after making such enquiry as he thinks fit, issue a family card to such head of a family.
(2)The Director may, after giving the holder of any such family card, an opportunity stating his case and for reasons to be recorded in writing, add to, amend, vary or rescind the family card, whenever in the opinion of the Director, it is in the interest of the general public necessary or expedient so to do, and in every such case, the holder of the family card shall be bound to surrender the family card on demand, to the Director for endorsement or cancellation, as the case may be.