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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh State Public Distribution System Control Order, 2001

8. Powers to issue Supply Cards.

- (i) With a view to controlling the distribution of scheduled commodities the Government or the Collector or Mandal Revenue Officer in rural areas or Assistant Supply Officer may issue or cause to be issued supply cards to any person or class of persons or to the public generally.
(ii)Provided that no such card shall be delivered to persons unless such person or any adult member of his family to whom the document is tendered on his behalf signs in token of receipt of such document as required by the Officer delivering such document.
(iii)The Government or the Collector or Mandal Revenue Officer or Assistant Supply Officer or any Officer authorized by the Government or by the Collector may, at any time whether at the request of the person to whom any supply card has been issued or suo motu, after making such enquiry as may be deemed necessary, add to, amend, vary suspend or cancel such card. Where any such card is cancelled, any person in possession of it shall forthwith delivery the same to Government, the Collector or Mandal Revenue Officer or Assistant Supply Officer or authorised Officer as the case may be.