Section 11 in Orissa Public Distribution System (Control) Order, 2008
11. Responsibilities and duties of Wholesaler/Sub-wholesaler/Storage Agent.
(1)The Wholesalers, including Sub-Wholesalers and Storage Agents shall be responsible to :(a)keep the essential commodities meant for PDS after obtaining the same from the authorized/nominated agency in the month preceding to the month to which the allotment relates;(b)supply the Public Distribution System commodities to the retailer or Sub-wholesaler as the case may be, immediately on demand and subject to prepayment of cost of commodities and production of tally register etc. as per prescribed procedure;(c)maintain register/records as prescribed by the Government/Licensing Authority from time to time;(d)produce such records, and information as called for by the authorized inspecting officers;(e)keep certified weights and measures as may be prescribed by Government and/or Licensing Authority;(f)display the following information on a notice board at a prominent place outside the business premises near the entrance of the premises; namely :(i)Timing of the shop;(ii)Opening stock, quantity received, sold, closing stock, on a daily basis;(iii)Issue price of each (commodity); and(iv)License number/name of owner.(g)maintain books of accounts in the manner prescribed by State Government/licensing authority and provide these to authorized officers for inspection and verification on demand;(h)provide correct cash memo in sequential order and, in case of foodgrains, printed copy of weighments slip to the customer;(i)display samples of foodgrains in stock kept for sale;(j)provide relevant extracts of records to any person on payment of prescribed fees;(k)arrange for scientific storage of Public Distribution System commodities; and(l)ensure that the agents and employees comply, with all terms and conditions of the license and provisions of this order.(2)The Wholesalers, including Sub-wholesalers and storage agents, shall not :(a)close the business premises during the business hours on working days without obtaining prior written permission of the licensing authority or an officer authorized by the licensing authority or by Government;(b)deliver Public Distribution System commodities to any person other than that a licensee for whom the commodities are meant to be supplied;(c)stock/store the Public Distribution System commodities at any place other than the place allowed in the license;(d)retain the tally register of other licensees with him; and(e)keep the records relating to the business at any place other than the licensed business premises.
