Section 13 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
13. Validity of authorized documents.
(1)No person shall transfer any authorized document issued to him/her under the provisions of this order or any specified essential commodity(ies) obtained against any such authorized document without prior written permission of the Director or the Controller or any other Officer authorized by the Government .(2)Every authorized document issued under this order shall be the property of the Government and the person to whom it is issued shall be responsible for its safe custody.(3)When any person is in possession of an authorized document in contravention of this order, he shall forthwith deliver the same to the specified authority concerned.(4)No person without lawful authority shall alter any entry in the authorized document. If the holder of authorized document finds that some other person without lawful authority has made an alteration in the authorized document affecting its validity or the quantity or the kind of specified essential commodity obtainable on it, the holder of such document, shall forthwith report the fact to the specified authority concerned in writing.(5)Where any authorized document is required to be cancelled under or for the purpose of this order, it shall be cancelled forthwith by the specified authority and it shall cease to operate forthwith.Part-IV Miscellaneous
