Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Public Distribution System (Control Order), 2001 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. Revision SCHEDULE 1 :- Schedule Andhra Pradesh Public Distribution System (Control Order), 2001 Andhra Pradesh Public Distribution System (Control Order), 2001 1. . :- Identification of families living below Poverty Line. (1) The criteria for the purpose of identification of BPL families the following categories of land owning people should be taken for eligibility. (a) All those owning wet lands upto an extent of 1.50 acres under assured sources of irrigation. (b) All those owning we lands upto 2.50 acres under all other sources of irrigation like tanks and wells. (c) All those owning lands upto 3 acres of dry lands which are fit for raising commercial crops like tobacco, chillies etc. (d) All those owning upto 5 acres of dry lands. (e) The annual income of a family should not exceed Rs.11,000/- per annum from all sources. (2) The Collector shall get the lists of Below Poverty Line and Antyodaya families reviewed every year for the purpose of deletion of ineligible and inclusion of eligible families in the presence of the local bodies represening the Gram Sabhas. (3) While undertaking the exercise of identification or review of Below Poverty Line and Antyodaya families a prescribed proforma to be filled up by or on behalf of the head of the family should be obtained by the issuing authority. (4) The date provided in the prescribed proforma should be obtained by the designated authority. The said authority shall also certify the correctness of the information contained in the proforma. (5) Gram Sabhas shall finalise the list of beneficiaries belonging to Below Poverty Line and Antyodaya categories drawn up by designated authority in respect of the area under their respective jurisdiction. (6) Where there are no Gram Sabhas, the local representative bodies shall finalise the list of beneficiaries belonging to BPL and Antyodaya categories within their receptive jurisdiction. (7) The Mandal Revenue Officers and Assistant Supply Officers designated authority of the State Government or the local bodies representatives of Gram Panchayats which have been entrusted with the task of identification of beneficiaries, shall verify and certify the information in the prescribed proforma for Below Poverty Line and Antyodaya families. 2. . :- Ration Cards (1) It should be ensured that no eligible applicant is denied a ration card under the Public Distribution System. (2) The ration card holders should be entitled to draw essential commodities from a fair price shop on weekly basis. (3) The Government shall issue distinctive ration cards to Above Poverty Line, Below Poverty Line and Antyodaya families. (4) The designated authority shall issue a ration card within one month of the date of receipt of the application after necessary checks and verification. (5) The applications received for making additions or alterations in the ration card shall be disposed off within (15) days from the date of receipt of the application or the reasons therefor shall be intimated to the applicant in writing. (6) The Government shall conduct periodical checking of ration cards to weed out ineligible and bogus ration cards and bogus units in ration cards. (7) A ration card shall be valid for a specified period. A ration card shall be issued afresh or renewed after fresh verification of antecedents and such other checks as may be prescribed by the Government in this regard. (8) Elimination of bogus ration cards as well as bogus units in the ration cards shall be a continuous exercise by the Government to check diversion of essential commodities. (9) Ration Cards shall not be used as documents of identity or the purpose other than as intended for. 3. . :- Further conditions to be observed by the authorised Fair Price Shop. (1)Every authorise fair price shop shall; (a) Be held responsible for all the facts of commission and omission of his partners, agents, servants and other persons who are allowed to work in the shop. (b) Not sell scheduled commodities obtained from source other than the Government godown or any agency appointed by the Collector, except under and in accordance with the conditions if any, of a special permission granted by the Collector or any officer authorised by him from time to time. (c) Always maintains adequate stocks of the scheduled commodities. (d) Take adequate measures to ensure that the scheduled commodities stored by him are maintained in good conditions and the damage to them due to ground moisture, rain, insects, rodents, birds, fire and such other causes is avoided. Suitable drainage shall b e used wherever necessary to avoid damage from ground moisture. Fertilisers, insecticides and poisonous chemicals likely to contaminate shall not be stored along with the scheduled commodities in the same godown or shop of the immediate juxtaposition of such commodities. It shall further be ensured that at the time of sale, the said commodities are in good conditions. (e) Not hold any office in public life, with or without remuneration. (2) No authorised fair price shop shall, without reasonable cause stop the working of the shop abruptly or allow the shop to remain closed during working hours on any working day without the prior approval of the appointing authority. (3) Every authorised fair price shop intending to stop the business of supplying scheduled commodities shall give thirty days previous notice to the *appointing authority to enable him to make alternative arrangements for supplying scheduled commodities to supply card holders allotted to the shop. (4) The authorisation issued under this order shall be liable for suspension or cancellation, as is the case may be, for any contravention of the provisions of this order or any instructions, directions, or orders issued by the Government or Commissioner of Civil Supplies or the Collector or Chief Rationing Officer or the appointing authority concerned. (5) The authorisation issued under this order shall be liable for suspension or cancellation as the case may be, if the Fair Price Shop dealer is involved in any criminal case or when any case under Essential Commodities Act, 1955 or any other similar law in pending against him/her. (6) Appeal Any person aggrieved by any order passed by the appointing authority under clause (5) may, appeal within thirty days from the date of receipt of the order by him/her. (1) The Revenue Divisional Officer or the Sub-Collector or the District Supply Officer (City) having jurisdiction over the area in respect of the Visakhapatnam City to the Joint Collector in the district. (2) The District Supply Officer to the Chief Rationing Officer in Hyderabad District. In disposing of any appeal under this clause, the appellant authority may, after giving the party an opportunity of making his representation, pass such order thereon as that a authority may deem fit pending disposal of an appeal, the appellate authority may direct that the order appealed against shall not take effect until the appeal is disposed of. 4. . :- 5. . :- 6. . :- 7. Revision :- (1) Any person aggrieved by an order under clause 20(1)(2) may, within thirty days from the date of communication to him/her of such an order, prefer a revision to the District Collector, concerned. (2) Any person aggrieved by an order under clause 20(1)(ii) may, within thirty days from the date of communication to him/her of such an order, prefer a revision to the Commissioner of Civil Supplies, Andhra Pradesh, Hyderabad. Provided that no order shall be passed under this clause unless the aggrieved person has been given a reasonable opportunity of representing his/her case. (3) Pending disposal of the revision, the District Collector in the Districts and the Commissioner of Civil Supplies in respect of Hyderabad District, may direct that the order under revision shall not have effect until the revision is disposed of. SCHEDULE 1 Schedule (See sub-clause (16) of clause 2) The Schedule (See sub-clause (16) of clause 2) 1. Price (including paddy) X 2. Wheat X Whole or broken or the 3. Jowar X flour 4. Bajra X products thereof 5. Maize X 7. Sugar 7. Pulses 8. Edible Oils 9. Kerosene 10. Janatha Sets 11. Nationalised tex books Form -A [ See clause 23(6)(i) ] Proforma for Reporting the Functioning of Fair Price Shops Month....................................... Year..................................... A. Name of the State.........................................State Code......................................................... B. Name of the District....................................... District Code.................................................... C. Name of the Block.............................................Block Code.................................................. D. Number/Name of the Fair Price Shop..........Fair Price Shop Code.......................................... E. No. of the Ration Cards attached to FPS Antyodaya : Below Poverty Line : Above Poverty Line : Others : Total : Commodities Opening at the beginning of the month Allocation for the month Quantity actually received by Fair Price Shop Total Quantity (2 + 4) Quantity Distributed Closing Stock (1) (2) (3) (4) (5) (6) (7) Rice: APL BPL Antyodaya Wheat: APL BPL Antyodaya Levy Sugar Levy Sugar Edible Oil Kerosene