Section 8 in The Targeted Public Distribution System (Control) Order, 2015
8. Distribution of foodgrains by States.
(1)The allocation of foodgrains made by the Central Government under the Targeted Public Distribution System to the State Government shall be used for distribution as per the provisions of the Food Security Act and not for any other purpose.(2)The State Government shall furnish a utilisation certificate every year in the format as at Annex-IV.(3)The State Government shall ensure, through the authorised agency, physical delivery of foodgrains to the fair price shop by end of the month preceding the allocation month and in any case not later than the first week of the allocation month.(4)The State Government shall obtain a monthly certificate, including through electronic platform, confirming delivery of allocated foodgrains to the fair price shop and their distribution to eligible households during the allocation month.(5)The monthly certificate shall be given by the fair price shop owner and two or more persons as may be authorised by the State Government such as head of the local authority, Executive Officer, Secretary of the local authority, members from the vigilance committees, women's self help group among others.
