Section 17(iv) in Bihar Targeted Public Distribution System (Control) Order, 2016
(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.
