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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(e) in Bihar Targeted Public Distribution System (Control) Order, 2016

(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.