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State of Tripura - Section

Section 2 in Tripura Foodgrains (Distribution) Control Order, 1972

2. Definitions.

- In this Order-
(a)"appointed retailer" means a retail dealer appointed or deemed to be appointed under the provisions of paragraph 3 in respect of any foodgrains.
(b)"Director" means the Director of Food and Civil Supplies, Government of Tripura and includes any other Officer authorised by the State Government to perform all or any functions of the Director.
(c)"Family Card" means a card or document issued to the head of a family under or in pursuance of the provisions of this Order.
(d)"Foodgrains" means paddy, rice and wheat and includes atta, flour and suji.
(e)"Scheme" means the scheme for distribution of foodgrains to consumers through fair shops set-up by the Government in this behalf.
(f)"family" for the purpose of this Order shall include the following persons besides the applicant for the family card, namely :
(i)wife, in case of male applicant;
(ii)husband, in case of female applicant ;
(iii)children including step children and adopted children above the age of one year ;
(iv)other relatives dependent on the applicant and entertained in the family in common messing but shall exclude guests including paying guests, servants and maid servants.
Explanation. - For paying guests, servants and maid servants, as the case may be, separate cards under the care and address of the head of the family to which such class of persons belong may be issued on application by persons themselves, after due enquiry.