Section 11 in Chhattisgarh Public Distribution System (Control) Order, 2004
11. Responsibilities of Fair Price Shopkeeper.
(1)Fair Price Shopkeeper shall receive essential commodities from those agencies, which were authorized by the Collector.(2)The responsibly of Fair Price Shopkeeper to make available the whole allotment of essential commodities after taking delivery within the first week of the month.(3)Fair price shopkeeper shall be responsible for making all essential entries in ration cards.(4)After receiving essential commodities by Shopkeeper, she/he shall give the description of essential commodities in written to the concerned Gram Panchayat or urban local bodies and vigilance committee, who will display it on their notice board.(5)Fair Price Shopkeeper shall sell essential commodities in such quantities and at the retail issue price as may be specified from time to time by the State Government to those consumers whose ration cards have been registered at her/his shop. Fair Price Shopkeeper shall not sell any essential commodities without ration card.(6)Fair Price Shopkeeper shall sell essential commodities to ration cardholders or any other member having their name in the ration card.(7)The commission at such rate as specified from time to time by the State Government shall be payable to Fair Price shopkeeper.(8)The agencies, who run Fair Price Shops and supplying agency (Food Corporation of India, Chhattisgarh State Civil Supplies Corporation Limited, lead societies and wholesale dealer of kerosene) shall ensure the availability of essential commodities to the FPS within the first week of the month for which allocation is made.(9)Fair Price shopkeeper shall display the samples of food grains being supplied through the Fair Price shop.
