Section 9 in Himachal Pradesh Food Security Rules, 2019
9. Procedure for registering complaints.
(1)Any aggrieved person can file and register his complaint with the District Grievance Redressal Officer in writing or through e-mail or by dropping their written grievance in grievance boxes, which shall be installed at the office of District Grievance Redressal Officers, select fair price shops and other public places such as schools, anganwadi kendra's etc.(2)The complaint boxes shall be opened at least once in three days to retrieve the complaints and immediate action shall be taken for their redressal.(3)Complaints shall be filed with specific details and contact information of the complainant. No anonymous complaint shall be entertained.(4)Where a complainant is unable to make a complaint in writing, the District Grievance Redressal Officer shall render all reasonable assistance to the person making the request orally to reduce the same in writing.(5)All complaints shall be acknowledged by a receipt in writing or through electronic means, within one day of receipt of the complaint, specifying date and unique grievance number.
