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State of Madhya Pradesh - Section

Section 21 in M.P. Food Security Rules, 2017

21.

(1)All information in respect of targeted Public Distribution System, such as fair price shop, names and addresses of Issue Centers of Madhya Pradesh State Civil Supplies Corporation and allocation, lifting and distribution of foodgrains shall be displayed on the website of the department at the State level.
(2)Under the scheme, list of identified and eligible households shall be displayed at concerned Gram Panchayats, Government fair price shops and website of the department for perusal of the general public.
(3)All records regarding allocated and distributed food grains within one year under the Targeted Public Distribution System shall be provided for perusal of general public at Government fair price shop.