Section 10(1) in Orissa Public Distribution System (Control) Order, 2008
(1)The licensees of the fair price shop shall be responsible to ensure that they :(a)receive Public Distribution System commodities from wholesalers as per the quota before the first day of the month to which the quota relates;(b)make available the whole allotment of essential commodities, after taking delivery, from the first day of the month;(c)be responsible for making all essential entries in ration cards;(d)sell essential commodities to ration card holder or any other member having their name in the ration card;(e)sell the essential commodities to the ration cardholders as per his/her entitlement strictly at the retail issue price fixed by the Government and personally conduct or supervise such transactions;(f)return the ration card to the card holder after the transaction for which the card was produced to him/her is over;(g)store and sell essential commodities only at the place specified in the licence;(h)take adequate measures to ensure that the essential commodities are stored in proper scientific condition;(i)inform the consumers tagged to him/her about the arrival of stocks at his/her center;(j)behave with consumers cordially and with due courtesy;(k)obtain, in tally register, utilization certificate of members of Retailer Level Advisory Committee before subsequent issue of stocks;(l)obtain prior written permission from the local Inspector of Supplies or authorized officer for closing the FPS in business hours;(m)display the following information on a notice board at a prominent place in the shop namely :(i)List of all ration cards attached to the Shop;(ii)entitlement of essential commodities;(iii)retail issue price of each of the essential commodities;(iv)scale of issue;(v)timing of opening and closing of the Fair Price Shop;(vi)stocks of each of the essential commodities received during the month on daily basis.(vii)opening and closing stock of each of the essential commodities on daily basis; and(viii)the authority for redressal of grievances/lodging complaints with respect to quality, quantity and price of essential commodities.(n)maintain updated records of ration card holders (APL, BPL, Antyodaya and Annapurna), Stock Register, Issue or Sale Register, Tally Register, Complaint Book and such other records as may be prescribed by the Government or the Licensing Authority;(o)furnish copies of specified documents, namely, ration card register, stock register, sale register to the Grama Panchayat, Municipality, N.A.C. and/or Vigilance Committee/Advisory Committees and to any other body authorized by the State Government km the purpose as and when so required by such authorities;(p)produce books of accounts and records relating to allotment and distribution of essential commodities to the inspecting agency and furnishing such information as may be called for;(q)display samples of food grains being supplied through the Fair Price shop;(r)keep the Fair Price Shop open through out the month during the stipulated working days ane, business hours;(s)provide the relevant extracts of the records maintained by him/her to the beneficiaries on payment of prescribed fees;(t)permit the ration card holder to buy essential commodities in installment as per his/her entitlement and also to allow them to lift the quota of the preceding month if the same could not be lifted by the consumer earlier.(u)keep certified Weights and Mei sures for distribution of essential commodities to consumers and get Weights and Measures renewed timely and keep verification certificate in the business premises;(v)ensure that agents and employees kept by him in charge of stock and/or sale of PDS commodities on his behalf comply with the terms and conditions of the license and the provisions of this Order; and(w)intimate to the card holder, in writing, the reasons for denial or non-supply of quota
