Section 10(3) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(3)The specified authority shall make or cause to be made such enquiry, as it may deem fit, for verification of the information furnished by the applicant in form 'F' before issuing a ration card in Form "G":Provided that no ration card may be issued unless the information furnished in Form 'F' by the applicant has been verified by the Secretary/Panchayat Sahayak of the Panchayat concerned on the basis of entries recorded in Pariwar Register in rural areas and; by the concerned Councillor/ ward Member or Executive Officer or Secretary of the local body within their respective jurisdiction or by any officer/official authorized by the concerned Controller from time to time:Provided further that if any person migrates from one place to another place and wishes to apply for Ration Card at new place of residence, in that case he/she has to produce a surrender/deletion certificate issued by the competent/specified authority of the area from where he/she has migrated. If the name of the members of the card holders is to be deleted in the same place or otherwise, the consent of such member in writing shall be mandatory:Provided further that the ration card shall be issued by the specified authority to the applicant within 30 days positively from the date of submission of application, failing which the applicant may file an application to the concerned Sub-Divisional Officer (Civil) in rural areas and to the Distt. Controller, FCS&CA in urban areas for non-issuance of ration card and the concerned Sub-Divisional Officer (Civil) / Distt. Controller, FCS&CA, as the case may be, after verifying the facts within 15 days from the receipt of application, may direct the concerned specified authority to issue ration card as per the provisions of the order.
