Section 17 in Bihar Targeted Public Distribution System (Control) Order, 2016
17. Change in a fair price shop's business place.
- (i) If the licensee wants change in storage place of essential commodities or business place as described in the license, the licensee shall submit to the licensing authority an written application for this purpose stating reasons and identification details of the proposed place of change.(ii)The licensing authority shall take a decision of accepting or rejecting the application within a fortnight from the date of its receipt. If the petition is accepted, the licensing authority shall order for necessary changes in the license and in the office's license register.(iii)If no decision is taken within a fortnight by the licensing authority, the licensee may store or begin business of the essential commodities at the proposed place for change with the prior permission of the District Officer.(iv)The licensee may shift the storage or business place of the essential commodities without permission of the licensing authority at a place not described in the license in emergency situations ( such as earthquake, flood, or other reasons like sudden damage in the building, etc), and shall give its written information to the licensing authority within 72 hours, and in accordance with sub clauses 1, 2, and 3 the proposed change will be effected.
