Section 2 in Bihar Targeted Public Distribution System (Control) Order, 2016
2. Definitions.
(a)'Act' means the Essential Commodities Act,1955 ( the Central Act 10 of 1955);(b)'Annex' means an Annex appended to this Order;(c)'Fair Price Shop Owner' means a person and it includes a cooperative societies of women/cooperative societies of ex-servicemen, educated unemployed whose name a shop has been licensed to distribute essential commodities under the Targeted Public Distribution System;(d)'Food Security Act' means the National Food Security Act, 2013 (20 of 2013);(e)'Local Authority' means a panchayat, municipality, district board, cantonment board, town planning authority, the village committee or any other body, whatever name called, which is authorized under the Constitution or any other law for the time being in force for self-governance or any other authority or body vested with the control and management of civic services, within a specified area;(f)Words and expressions not defined in this Order but defined in the Act or the Food Security Act or the Central Targeted Public Distribution System (Control) Order, 2015 shall have the meaning respectively assigned to them in those Acts or Order;(g)'Fair Price Shop' means a place licensed by an order under section 3 of the Act to store and distributes essential commodities for and to the ration card holders of public distribution system and to keep related account books;
