[Cites 0, Cited by 0]
[Entire Act]
State of Himachal Pradesh - Section
Section 25 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
25. Any sum due from fair price shop holder shall be recoverable as arrear of land revenue.
| Place ..................... | Signature and Stamp of the controller. |
| Date...................... |
| Date | Name of Specified articles | Opening Balance | Quantity Received | Total | Quanitity Sold | Closing Balance | Remarks if any |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Date of Registration | Registration No. allottedby fair price shop | Name of Consumer card holder | Complete address | No. of Consumer Card allotted by the specifiedauthority | |
| 1 | 2 | 3 | 4 | 5 | |
| No. of Units | Signature of the Ration Card holder | Status of LPG DBC/SBC/No LPG (Please tick) | Remarks, if any | ||
| Adult | Children | Total | |||
| 6 | 7 | 8 | 9 | 10 | 11 |
| Sl. No. ......................... | Date........................ |