Section 11(1) in Orissa Public Distribution System (Control) Order, 2008
(1)The Wholesalers, including Sub-Wholesalers and Storage Agents shall be responsible to :(a)keep the essential commodities meant for PDS after obtaining the same from the authorized/nominated agency in the month preceding to the month to which the allotment relates;(b)supply the Public Distribution System commodities to the retailer or Sub-wholesaler as the case may be, immediately on demand and subject to prepayment of cost of commodities and production of tally register etc. as per prescribed procedure;(c)maintain register/records as prescribed by the Government/Licensing Authority from time to time;(d)produce such records, and information as called for by the authorized inspecting officers;(e)keep certified weights and measures as may be prescribed by Government and/or Licensing Authority;(f)display the following information on a notice board at a prominent place outside the business premises near the entrance of the premises; namely :(i)Timing of the shop;(ii)Opening stock, quantity received, sold, closing stock, on a daily basis;(iii)Issue price of each (commodity); and(iv)License number/name of owner.(g)maintain books of accounts in the manner prescribed by State Government/licensing authority and provide these to authorized officers for inspection and verification on demand;(h)provide correct cash memo in sequential order and, in case of foodgrains, printed copy of weighments slip to the customer;(i)display samples of foodgrains in stock kept for sale;(j)provide relevant extracts of records to any person on payment of prescribed fees;(k)arrange for scientific storage of Public Distribution System commodities; and(l)ensure that the agents and employees comply, with all terms and conditions of the license and provisions of this order.
