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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(4) in Chhattisgarh Public Distribution System (Control) Order, 2004

(4)The Director shall ensure a periodic system of reporting and the complete information regarding allocation and distribution of essential commodities under Public Distribution System. Fair Price shopkeeper shall send information of actual distribution and balance stock of the month or district food office in prescribed form "A". By the Collector to the State Government by the 15th of the month following the month for which allocation and distribution is made in form "B". By the state Government to Central Government by end of the month following the month for which allocation and distribution is made in form "C".Further allocation of food grains to districts shall be linked to the receipt of regular reports from the respective districts and furnishing of utilization certificates by them within a period of one month from the month for which allocation is made.