Section 7 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
7. Instructions to the Fair Price Shop holder.
(1)A fair price shop holder shall register ration cards issued by the concerned specified authority in whose jurisdiction the shop is located. He may, however, register cards of other areas, if specifically permitted to do so through an order by the Controller. However, he shall not register ration cards if the total number of units registered with him exceeds the maximum units if such ceiling is specified by the Controller in this behalf:Provided that the Controller may by an order exempt any fair price shop from the restriction imposed under this clause.(2)A fair price shop holder shall supply specified essential commodities only against the ration cards registered with him or against any authorized document issued by any authority under and in accordance with the provisions of this Order.(3)The fair price shop holder shall supply, subject to its availability, specified essential commodities to a ration card holder as per scale and rates fixed by the Government from time to time. The fair price shop holder shall make correct and true entries at the appropriate space provided in the ration card to this effect.(4)The fair price shop holder shall maintain a daily stock register in Form 'D' and shall also issue "Cash-Memo' prescribed by the Government or the Director or concerned Controller to the consumer in token of having issued the specified essential commodities and obtain his signatures on the Cash-Memo. The counterfoil/carbon copy/duplicate copy of such cash-memo duly signed by the ration card holder shall invariably be retained by the fair price shop holder.(5)The allocations made by the Central Government or by the State Government for distribution under the Targeted Public Distribution System shall not be diverted for any other purpose.(6)The Director or the Controller shall prescribe the format of sale register, stock register and ration card register and proper system of monitoring of Fair Price Shops.(7)The ration card holder shall be entitled to draw specified essential commodities from a Fair Price Shop as per his/her entitlement. It is not necessary for him/her to lift the entire quantity of specified essential commodity that he/she is entitled to in one go. However, if the Card holder fails to draw quota of specified essential commodities during the month for which entitlement is made, the same shall stand lapsed.(8)On the basis of the ration cards registered with him, the fair price shop holder shall submit indent for supply of specified essential commodities in the manner specified by the Director/ Controller from time to time.(9)A fair price shop holder shall be entitled to obtain supplies of specified essential commodities from the authorized wholesaler on the basis of authorized documents issued to him by the Controller or any other official not below the rank of Inspector, Food, Civil Supplies & Consumer Affairs.(10)A fair price shop shall maintain a ration card registration register as per Form- 'E'. He shall maintain the registration of the ration cards on his register. He shall obtain the complete postal address, mobile phone, if available or fixed land line number of ration card holder or his family members and shall also obtain his/her signature or thumb impression or signature or thumb impression of family members' in the space provided for this purpose. He may also obtain Aadhaar numbers and bank account numbers of the ration card holder and his family members. He shall put the serial number of registration on the ration card.(11)The fair price shop holder shall maintain proper record of receipt, sale, opening and closing balances of specified essential commodities and registration of ration cards and other authorized documents separately for Above Poverty Level, Below Poverty Level, Antodaya Households and Priority Households as may be specified by the Controller from time to time.(12)The fair price shop holder shall send a monthly statement of category wise and unit wise details of registered ration cards every month to the Controller.(13)Every fair price shop holder shall keep such records relating to the authorized documents in such manner as may be prescribed by the Government or Director or the Controller from time to time.(14)The fair price shop holder shall comply with all general or special directions given in writing from time to time by the Government or the Director or the Controller regarding purchase, sale, safe storage of specified essential commodities, and maintenance of accounts and submission of reports thereof.(15)The fair price shop holder shall not keep any ration card in his possession irrespective of the fact whether such ration cards are registered with him or not.(16)On the receipt of specified essential commodities, the Fair Price Shop holder shall provide the details regarding commodities so received and sold during the month to the Vigilance Committee.(17)Fair Price Shop Holder shall sell specified essential commodities only to the card holder or any other members having their names in the ration card; but specified essential commodities entitled to him/her can be given to the person authorized by him/her, in case ration card holder and members are more than 60 years of age or a destitute.(18)Fair Price Shop Holder shall display the samples of foodgrains being supplied under Targeted Public Distribution System at a conspicuous place;
