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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(c) in Bihar Targeted Public Distribution System (Control) Order, 2016

(c)The Block Supply Officer /In Charge Block Supply Officer shall ensure that all the records related to the shop are being kept safe by the licensee in accordance with sub- clause (b), and the extracts of the records are being supplied by the licensee to the ration card holder within 14 days of receipt of the written request and the prescribed fee. In case of non-compliance of these provisions by the licensee, the Block Supply Officer / In Charge Block Supply Officer shall report it to the licensing authority, and the legal action shall be taken by the licensing authority regarding it.