Section 25 in Bihar Targeted Public Distribution System (Control) Order, 2016
25. Action against a licensee.
- (i) In view of the order passed by the Hon'ble Supreme Court in Civil Writ196/01, action shall be taken against the licensees in the following circumstances :-Licensees who,(a)do not keep their shops open throughout the month during the stipulated period;(b)fail to provide food grains to BPL families strictly at BPL rates and no higher;(c)keep the ration cards of BPL household with them;(d)make false entries in the BPL ration cards;(e)engage in black marketing or siphoning away food grains to the open market and handover such ration shops to such other person/organizations shall make themselves liable for cancellation of their license. The concerned authorities will not show any laxity on the subject.(ii)The above mentioned order of the Hon'ble Supreme Court shall be applicable also to other goods supplied from a fair price shop.
