Section 4 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
4. Supply by the Authorized wholesaler.
- It will be obligatory on part of the authorized wholesaler to supply the specified essential commodities only to the fair price shop holder against his/her signature, duly attested by the Sub-Divisional Magistrate or Tehsildar/ Naib Tehsildar or Inspector (Food, Civil Supplies & Consumer Affairs) within his jurisdiction or against a valid authorized document and in such quantity and at such prices as may be specified from time to time, by the Government or Director or Controller in this behalf under and in accordance with the provisions of this order.
