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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(ii) in Bihar Targeted Public Distribution System (Control) Order, 2016

(ii)The District Officers under their jurisdictions shall prepare a roster for inspection of all fair price shops and the issue centers such as the godowns of the State Food Corporation/premises of kerosene wholesalers of the district in such a way that each shop is inspected at least once in three month and each godowns of the State Food Corporation/premises of kerosene wholesaler at least once every month by the officers mentioned in sub Para (1).