Section 13 in Chhattisgarh Public Distribution System (Control) Order, 2004
13. Register maintained by the Fair Price shopkeeper and its inspection.
(1)Fair Price Shopkeeper shall maintain registers as may be prescribed by the Director.(2)For inspection of registers the shopkeeper shall provide all facilities to the officer, of Food & Civil Supplies department not below the rank of Food Inspector, Officer of Revenue department not below the rank of Naib Tehsildar, Officer of Cooperative department not below the rank of Sub-Auditor and other official authorized by the Collector.(3)Fair Price Shop keepers shall provide all these informations to any individual authorised by the Adviser to the Commissioners of the Supreme Court (Writ 196/2001, PUCL vs. UoI and Others).(4)Fair Price Shops have to provide information and copies of all the records to any individual who applies for them under the Right to Information Act. Any ration card holder desirous of obtaining extracts from the records of a fair price shop-keeper may make a written request to such owners along with a deposit of Rs. 2.00 per page. The fair price shop keeper shall provide such extracts of the records to the ration card holder within fourteen days from the date of receipt of a request and the payment of the specified fees.
