Section 13 in Bihar Targeted Public Distribution System (Control) Order, 2016
13. Fees.
- (i) License Fee - (a) The applicant selected by the District Selection Committee shall be noticed by the licensing authority to deposit Rs 1000 (one thousand) as license fee through treasury challan. After deposit of the license fee the licensing authority shall issue license in schedule 03.(b)The licenses issued under the provisions of the previous Order, 2001 shall be deemed valid under this Order, and the licensee having such kind of licenses shall have to get their licenses be converted under the provisions of this Order within six months from the date of its commencement by paying Rs 1000 (one thousand) as license fee through treasury challan.(ii)License Renewal Fees :- (a) The license shall be renewed for five years. On presentation of application in schedule 04 with renewal fee of Rs.500 (five hundred) deposited through treasury challan, the license shall be renewed by the licensing authority. The licensee shall get his license renewed within a month after the date of its expiry. Thereafter with the license fee a delay fee of Rs 100 (one hundred) at rate of per month shall be payable, and with delay fee the license shall be renewed in maximum eight months.(b)If the license is not renewed in a month from the date of its expiry, the supply of the essential commodities to the licensee shall be stopped by the licensing authority.(iii)Fee for issuing a duplicate copy of a license : - If a license is distorted, lost, or destroyed, this shall be informed by the licensee to the licensing authority immediately. On presentation of application by the licensee with fee of Rs. 200 (two hundred) deposited through treasury challan a "duplicate copy of the license" shall be issued by the licensing authority.
