Section 5 in Chhattisgarh Public Distribution System (Control) Order, 2004
5. Lifting, Storage, Transportation and distribution.
(1)The allocations made by the central Government or by State Government for distribution under the Public Distribution System shall not be diverted for any other purpose.(2)The Director shall, on getting allocation of food grains from the Central Government, issue district wise allocation orders authorizing Chhattisagarh State Civil Supplies Corporation Limited to lift food grains from FCI or from stock of food grains under the decentralized procurement within ten days of the receipt of allocation orders made by the Government of India.(3)The Food Corporation of India (FCI) or Chhattisgarh State Civil Supplies Corporation Limited shall ensure physical delivery of food grains of fair average quality within two weeks of demand with specific amount.(4)In the District Headquarters, the Food Controller/Food Officer and Sub-Divisional Officer for other areas shall issue fair price shop wise allocation orders. The copy of the allotment order shall be compulsorily given to the Gram Panchayats and local bodies.(5)While making monthly allocation to the fair price shop, the allotment authority shall take into account the balance stock, if any lying undistributed with the EPS owners for the next month allocation.(6)The Collector, District Manager of the Chhattisgarh State Civil Supplies Corporation Limited and other designated authority of Collector will ensure further delivery of food grain, sugar and salt to the Fair Price Shop within the first week of the month for which allocation is made.(7)Before making the payment to the FCI the representative of Chhattisgarh State Civil Supplies Corporation Limited and Food Corporation of India shall conduct joint inspection of the stock of food grains intended for issue to ensure that the stocks conform to the prescribed quality specifications. Similarly before making the payment to the Chhattisgarh State Civil Supplies Corporation Limited the representative of Chhattisgarh State Civil Supplies Corporation Limited and representative of District Collector shall conduct joint inspection of the stocks of food grains intended for issue to ensure that the stock conform to the prescribed qualities specifications.(8)The FCI shall issue to the Chhattisgarh State Civil Supplies Corporation Limited stack-wise sealed samples of the stocks of food grains supplied to them for the distribution under Public Distribution System at the time of despatch. Similarly Chhattisgarh State Civil Supplies Corporation Limited shall issue to the lead and link cooperative society and Fair Price Shop stack-wise sealed samples of the stocks of food grains supplied to them at the time of despatch.(9)The District Collector shall ensure that full quantity of food grain, sugar and salt lifted by Chhattisgarh State Civil Supplies Corporation Limited reaches their godowns and in turn to the Fair Price Shops within time.(10)The designated authority of Collectors, District Manager, Chhattisgarh State Civil Supplies Corporation Limited and concerned agencies engaged in transportation of all essential commodities covered under the PDS including food grains, kerosene, sugar and salt shall ensure that stocks of essential commodities under the Public Distribution System, as issued from the Chhattisgarh State Civil Supplies Corporation Limited godowns and godowns of other agencies dealing with kerosene are not replaced by stocks of inferior quality during storage, transit or any other stage.(11)Director food shall prescribe the format of sale register, stock register and ration card register and proper system of monitoring of Fair Price Shops.(12)The ration cardholder shall be entitled to draw essential commodities from a Fair Price Shop within her/his eligibility. It is not necessary for the card holder to lift the entire quantity of food grains/other commodity that she/he is entitled for in one installment but can do so in a number of installments.(13)The ration cardholder shall be entitled to draw food grains and other essential commodities of a maximum of previous two months from a Fair Price Shop, which was not lifted by him.
