Section 3(1) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(1)With a view to regulate the distribution of any specified essential commodity, the Controller, with the approval of the Public Distribution Committee, may authorize any person or body of persons to be a wholesaler or a fair price shop holder as per the guidelines issued by the State Government/Director from time to time in this behalf for the purpose of this Order and, such wholesaler or fair price shop-holder, as the case may be, shall obtain and supply specified essential commodities in accordance with the provisions of this order or any other directions issued there under:Provided that the authorization issued to the authorized wholesaler and fair price shop holder under the provisions of the Himachal Pradesh Specified Articles (Regulation of Distribution) Order, 2003 shall remain in force and shall be deemed to have been issued under this clause.
