Section 2 in Punjab Public Distribution System (Licensing and Control) Order, 2003
2. Definitions.
- [Section 3] - In this order, unless the context otherwise requires, -(a)"Act" means the Essential Commodities Act, 1955 (Central Act 10 of 1955);(b)"Authority" means any officer not below the rank of Inspector Grade-II, of the Food, Civil Supplies amd Consumer Affairs Department, Punjab;(c)"Above Poverty Line Families" means those families who have been issued Above Poverty Line (APL) ration cards by Food, Civil Supplies and Consumer Affairs Department for issue of foodgrains under the Public Distribution System;(d)"Antyodaya Families" means those poorest families from amongst Below Poverty Line (BPL) families identified by Rural Development and Panchayats Department and Local Government Department and entitled to receive foodgrain under Antyodaya Anna Yojna;(e)"Below Poverty Line Families" means those families those who have been identified by the Rural Development and Panchayats Department and Local Govt Department for issue of foodgrains at specially subsidized rates adopting the estimates of poverty given by the Central Government.(f)"authorised nominee" means the Food, Civil Supplies and Consumer Affairs Department or a Corporation or a Co-operative Society;(g)"eligible applicant" means an individual who is resident of Punjab and fulfills the conditions for getting a ration card;(h)"fair price shop" means a shop, which has been licensed to distribute essential commodities to the ration card holders under Public Distribution System, under the order:(i)"fair price shop owner" means a person and includes a Co- operative Society or a Corporation or a Gram Panchayat or any other body in whose name a shop has been licensed to distribute essential commodities under the Public Distribution System;(j)"Form" means form appended to this order;(k)"Public Distribution System" means the system of distribution of essential commodities to the ration card holders through the fair price shops, such as rice, wheat, sugar, edible oils, kerosene and such other commodities as are notified by the Central Government under clause (a) of Section 2 of the Act;(l)"ration card" means the document namely Green, Yellow, Pink issued by the Food, Civil Supplies and Consumer Affairs Department for the purchase of essential commodities under the Public Distribution System from the fair price shop;(m)"Section" means the section of the Act; and(n)"State Government" means the State Government in the Department of Food, Civil Supplies and Consumer Affairs.
