Section 6 in Andhra Pradesh State Public Distribution System Control Order, 2001
6. Duplicate Authorisation.
- (i) If the appointing authority is satisfied that an authorisation is defaced lost destroyed or otherwise rendered useless, he may on payment of a fee of Rs. 50/- issue a duplicate authorisation.(ii)The fee paid under this sub-clause shall not be refundable.(iii)In the absence of authorisation, the F.P. Shop dealer should not be allowed to take up any transaction relating to PDS Commodities.
