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State of Bihar - Section

Section 12 in Public Distribution System (Control) Order, 2001

12. Changes in Licence.

- (i) If the licensee wants to change the storage or business premises to any other site other than the one mentioned in the licence then therein a fresh petition shall be submitted to the Licensing Authority.
(ii)The Licensing Authority shall give permission after necessary enquiry to change the business premises in the licence within 15 days of receipt of petition and necessary entries should be made in the licence and also in the licence register maintained in the office. If the Licensing Authority does not give permission of change of location within a period of 15 days the licensee will be entitled to store essential commodities at the new location.