Section 17 in Public Distribution System (Control) Order, 2001
17. Repeal.
- (i) The pending cases against the FPS dealers, previous to instant notification under Public Distribution System (Control) Order, 2001 would be governed by the orders in operation at the time of filing of such cases.(ii)Previously issued letters, circulars, orders, directions relating to Licence, procedure of licence, licence fee, renewal fee, duplicate licence fee, conduct of licensees, working period and holiday of licensee, suspension and cancellation of the licence, search and seizure, suspension of licence/disposal of essential commodities after cancellation, transfer of licence, agreement, identity card of licensee and their representative, change in business premises, consequences of conviction under Essential Commodities Act, 1955 and the appeal will be treated to be annulled from the date of notification. Although the orders, directions, letter and circulars, relating to strengthening of the Public Distribution System and various schemes shall remain applicable.(iii)The earlier circular issued from time to time with respect to monitoring, which are not repugnant to the provisions of Public Distribution System (Control) Order, 2001 shall be continued and deemed to be notified under Public Distribution System (Control) Order, 2001.Form-IApplication Form for grant of licence of Fair Price Shop under Public Distribution SystemTo,The Licensing Officer.....................Sir,I, hereby apply for the grant of licence under the Public Distribution System (Control) Order, 2001. The required particulars are given hereunder:-
