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THE CHHATTISGARH FOOD SECURITY ACT, 2012
THE CHHATTISGARH FOOD SECURITY ACT, 2012
[Act No. 5 of 2013] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 18-1-2013 Pages 36(20-33).)
[18th January, 2013]
PREAMBLE
An Act to provide for food and nutritional security by ensuring access to adequate quantity of food and other requirements of good nutrition for people of the State, at affordable prices, at all times to live a life with dignity and for matters connected therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic of India, as follows:--
Chapter I - PRELIMINARY
THE CHHATTISGARH FOOD SECURITY ACT, 2012
[Act No. 5 of 2013] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 18-1-2013 Pages 36(20-33).)
[18th January, 2013]
PREAMBLE
An Act to provide for food and nutritional security by ensuring access to adequate quantity of food and other requirements of good nutrition for people of the State, at affordable prices, at all times to live a life with dignity and for matters connected therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic of India, as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Chhattisgarh Food Security Act, 2012.
(2) It extends to the whole of the State of Chhattisgarh.
(3) It shall come into force from such date as the State Government may, by notification in the Official Gazette appoint, and different dates may be appointed for different provisions of this Act.
Section 2 - Definitions
(1) In this Act, unless the context otherwise requires,--
(a) "Anganwadi" means a child care and development centre setup under the Integrated Child Development Services Scheme of the Central Government to render services covered under Section 4, sub-section (1) of Section 5 and Section 7:
(b) "Antyodaya-Households" means the households identified as such under sub-section (5) of Section 15 for the purposes of entitlement under Section 3;
(c) "Aashram" means a residential school run by the State Government or any Government aided institution;
(d) "Central Government" means the Government of India;
(e) "Central Pool" means the stock of food items which is--
(i) procured by the State Government or its agency through minimum support price operations;
(ii) maintained for allocation under the Targeted Public Distribution System, other welfare schemes of the Central Government or the State Government, including calamity relief and such other schemes;
(iii) kept as reserved for schemes referred to in sub-clause (ii).
(f) "Collector" means a Collector as defined in clause (ia) of Section 2 of the Essential Commodities Act, 1955 (10 of 1955);
(g) "Destitute Person" means men, women or children who have no resources, means and support required for food and nutrition enabling their survival, to the extent that makes them vulnerable to live with or die of hunger;
(h) "Disaster" shall have the same meaning as assigned to it in clause (d) of Section 2 of the Disaster Management Act, 2005 (53 of 2005);
(i) "Eligible Households" means either an Antyodaya or a priority household or a general household;
(j) "Excluded Households" means households not eligible for any entitlement under this Act;
(k) "Fair Price Shop" means a shop which is licensed to distribute essential commodities by an order issued under Section 3 of the Essential Commodities Act, 1955 (10 of 1955), to the ration card holders under the Targeted Public Distribution System;
(l) "Foodgrains" means rice wheat or coarse grains or any combination thereof including wheat flour;
(m) "General Households" means such households which are neither Antyodaya households, priority households nor excluded house holds;
(n) "Homeless Person" means a person who does not have home and lives as such on the roadside, pavements or in such other places or in the open, including a person living in shelters for homeless or beggars or such other homes;
(o) "Hostel" means any residential facility for students run by the State Government or any Government aided institution;
(p) "Local Body" includes Panchayat, Municipality, District Board, Cantonment Board, Town Planning Authority or any other body, by whatever name so called which is authorized under the Constitution or any other law for the time being in force for self governance or any other authority or body vested with the control and management of civic services, within a specified local area;
(q) "Meal" means hot cooked or ready to eat meal or take home ration as prescribed in the other welfare schemes;
(r) "Minimum Support Price" means the assured price announced by the Central Government at which foodgrains are procured from farmers by the Central Government and the State Government and its agencies, for the central pool or the state pool;
(s) "Non-Scheduled Area" means areas which are not scheduled areas;
(t) "Notification" means a notification issued under this Act and published in the Official Gazette;
(u) "Other Welfare Schemes" means such Government schemes, in addition to the Targeted Public Distribution System, under which foodgrains or meals are supplied as part of the schemes;
(v) "Particularly Vulnerable Social Group" means a group of households identified as such by the State Government under sub-section (2) of Section 15 for the purpose of entitlements under Section 3;
(w) "Person With Disability" means a person defined as a person with disability under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996).
(x) "Prescribed" means prescribed by rules made under this Act;
(y) "Priority Households" means the households identified as such under sub-section (3) of Section 15 for the purpose of entitlements under Section 3;
(z) "Pucca House" means a house with roof made of cement-concrete;
(aa) "Ration Card" means a document issued under an order or authority of the State Government for purchase of essential commodities from the fair price shops under the Targeted Public Distribution System;
(bb) "Schedule" means a Schedule appended to this Act;
(cc) "Scheduled Areas" means areas so notified by the Central Government;
(dd) "Scheme" means any scheme or programme formulated by the State Government for the purpose of implementation of the provisions of this Act;
(ee) "State Government" means the Government of Chhattisgarh;
(ff) "State Pool" means stock of food items procured and maintained by the State Government apart from the central pool, to implement the provisions of this Act;
(gg) "Targeted Public Distribution System" means the system for distribution of essential commodities to the ration card holders through fair price shops;
(hh) "Vigilance Committee" means a committee constituted under Section 24 of this Act to supervise the implementation of all schemes under this Act.
(2) The words and expressions not defined here but defined in the Essential Commodities Act, 1955 (10 of 1955), or any other relevant Act shall have the same meaning respectively assigned to them in those Acts.
Chapter II - PROVISIONS FOR FOOD SECURITY
(1) In this Act, unless the context otherwise requires,--
(a) "Anganwadi" means a child care and development centre setup under the Integrated Child Development Services Scheme of the Central Government to render services covered under Section 4, sub-section (1) of Section 5 and Section 7:
(b) "Antyodaya-Households" means the households identified as such under sub-section (5) of Section 15 for the purposes of entitlement under Section 3;
(c) "Aashram" means a residential school run by the State Government or any Government aided institution;
(d) "Central Government" means the Government of India;
(e) "Central Pool" means the stock of food items which is--
(i) procured by the State Government or its agency through minimum support price operations;
(ii) maintained for allocation under the Targeted Public Distribution System, other welfare schemes of the Central Government or the State Government, including calamity relief and such other schemes;
(iii) kept as reserved for schemes referred to in sub-clause (ii).
(f) "Collector" means a Collector as defined in clause (ia) of Section 2 of the Essential Commodities Act, 1955 (10 of 1955);
(g) "Destitute Person" means men, women or children who have no resources, means and support required for food and nutrition enabling their survival, to the extent that makes them vulnerable to live with or die of hunger;
(h) "Disaster" shall have the same meaning as assigned to it in clause (d) of Section 2 of the Disaster Management Act, 2005 (53 of 2005);
(i) "Eligible Households" means either an Antyodaya or a priority household or a general household;
(j) "Excluded Households" means households not eligible for any entitlement under this Act;
(k) "Fair Price Shop" means a shop which is licensed to distribute essential commodities by an order issued under Section 3 of the Essential Commodities Act, 1955 (10 of 1955), to the ration card holders under the Targeted Public Distribution System;
(l) "Foodgrains" means rice wheat or coarse grains or any combination thereof including wheat flour;
(m) "General Households" means such households which are neither Antyodaya households, priority households nor excluded house holds;
(n) "Homeless Person" means a person who does not have home and lives as such on the roadside, pavements or in such other places or in the open, including a person living in shelters for homeless or beggars or such other homes;
(o) "Hostel" means any residential facility for students run by the State Government or any Government aided institution;
(p) "Local Body" includes Panchayat, Municipality, District Board, Cantonment Board, Town Planning Authority or any other body, by whatever name so called which is authorized under the Constitution or any other law for the time being in force for self governance or any other authority or body vested with the control and management of civic services, within a specified local area;
(q) "Meal" means hot cooked or ready to eat meal or take home ration as prescribed in the other welfare schemes;
(r) "Minimum Support Price" means the assured price announced by the Central Government at which foodgrains are procured from farmers by the Central Government and the State Government and its agencies, for the central pool or the state pool;
(s) "Non-Scheduled Area" means areas which are not scheduled areas;
(t) "Notification" means a notification issued under this Act and published in the Official Gazette;
(u) "Other Welfare Schemes" means such Government schemes, in addition to the Targeted Public Distribution System, under which foodgrains or meals are supplied as part of the schemes;
(v) "Particularly Vulnerable Social Group" means a group of households identified as such by the State Government under sub-section (2) of Section 15 for the purpose of entitlements under Section 3;
(w) "Person With Disability" means a person defined as a person with disability under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996).
(x) "Prescribed" means prescribed by rules made under this Act;
(y) "Priority Households" means the households identified as such under sub-section (3) of Section 15 for the purpose of entitlements under Section 3;
(z) "Pucca House" means a house with roof made of cement-concrete;
(aa) "Ration Card" means a document issued under an order or authority of the State Government for purchase of essential commodities from the fair price shops under the Targeted Public Distribution System;
(bb) "Schedule" means a Schedule appended to this Act;
(cc) "Scheduled Areas" means areas so notified by the Central Government;
(dd) "Scheme" means any scheme or programme formulated by the State Government for the purpose of implementation of the provisions of this Act;
(ee) "State Government" means the Government of Chhattisgarh;
(ff) "State Pool" means stock of food items procured and maintained by the State Government apart from the central pool, to implement the provisions of this Act;
(gg) "Targeted Public Distribution System" means the system for distribution of essential commodities to the ration card holders through fair price shops;
(hh) "Vigilance Committee" means a committee constituted under Section 24 of this Act to supervise the implementation of all schemes under this Act.
(2) The words and expressions not defined here but defined in the Essential Commodities Act, 1955 (10 of 1955), or any other relevant Act shall have the same meaning respectively assigned to them in those Acts.
Section 3 - Right to receive food items at subsidized prices by antyodaya households, priority households and general households
(1) Subject to the provision of Section 14, every Antyodaya household, priority household and general household, identified under sub-section (5) of Section 15, shall be entitled to receive such quantities of such food items at such subsidized prices as specified in Schedule-I.
(2) Entitlements provided under this section shall be covered under Targeted Public Distribution System.
Section 4 - Nutritional support to pregnant women and lactating mothers
Subject to the provisions of Section 13 and 14, every pregnant woman and lactating mother shall be entitled to--
(a) meal, free of charge, during pregnancy and upto six months after child birth through local anganwadi, so as to meet the nutritional standards as specified in Schedule-II;
(b) maternity benefit in accordance with a scheme, payable in such manner and subject to such conditions as may be prescribed in that scheme.
Section 5 - Nutritional support to children
(1) Subject to the provision of Section 14, every child upto the age of fourteen years shall have the following entitlements for his nutritional needs--
(a) In case of children in the age group of six months to six years, age appropriate meals, free of charge, through the local anganwadi so as to meet the nutritional standards as specified in Schedule II:
Provided that for children below the age of six months, exclusive breast-feeding shall be promoted.
(b) In the case of children in the age group of six to fourteen years, one midday meal, free of charge, everyday, except school holidays, in all schools run by local bodies, Government and Government aided schools, upto Class VIII, so as to meet the nutritional standards as specified in Schedule II.
(2) Every school, referred to in clause (b) of sub-section (1) and local anganwadi shall have facilities for cooking meals, drinking water and sanitation:
Provided that in urban areas localities of centralized kitchens for cooking meals may be used, wherever required, as per the guidelines issued by the State Government.
Section 6 - Nutritional support to students living in hostels and aashrams
Subject to the provision of Section 14, every student residing in any Hostel or Aashram shall be entitled to receive such food items in such quantities at such prices as may be prescribed.
Section 7 - Prevention and management of child malnutrition
Subject to the provision of Section 14, the State Government shall, through the local anganwadi, identify and provide appropriate meals, free of charge, to children who suffer from malnutrition, so as to meet the nutritional standards specified in Schedule II.
Chapter III - ENTITLEMENTS OF SPECIAL GROUPS
Subject to the provision of Section 14, the State Government shall, through the local anganwadi, identify and provide appropriate meals, free of charge, to children who suffer from malnutrition, so as to meet the nutritional standards specified in Schedule II.
Section 8 - Entitlements for special groups
The following special groups shall have the following entitlements, namely:--
(a) Destitute -- All destitute persons shall be entitled to meals every day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme;
(b) Homeless -- All homeless persons shall be entitled to meals every day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme;
(c) Migrants -- The State Government shall endeavour to enable the migrants and their household to claim their entitlements under this Act, at the place where they currently reside, in accordance with a scheme and in the manner as may be prescribed in such scheme;
(d) The entitlements under clause (a), (b) and (c) shall be applicable only after it is so notified by the State Government:
Provided that persons or households in receipt of similar benefits from Central Government or State Government shall not be entitled to benefits under clauses (a), (b) and (c);
(e) The State Government shall notify the entitlements under clauses (a), (b) and (c) within one year form the date of commencement of this Act.
Section 9 - Nutritional support to emergency or disaster affected persons
The State Government shall, if it is of the opinion that an emergency or disaster exists, provide to all such affected households two meals every day, free of charge, for a period upto three months from the date of disaster in accordance with such scheme and in the manner as may be prescribed in that scheme.
Chapter IV - IMMEDIATE RELIEF IN CASE OF HUNGER
The State Government shall, if it is of the opinion that an emergency or disaster exists, provide to all such affected households two meals every day, free of charge, for a period upto three months from the date of disaster in accordance with such scheme and in the manner as may be prescribed in that scheme.
Section 10 - Guidelines for providing relief in case of hunger
The State Government shall prepare and notify guidelines for providing meals, free of charge, to persons, households, groups, or communities, if any, suffering from hunger or conditions akin to hunger.
Section 11 - Responsibility of local bodies to provide relief in case of hunger
All local bodies in the State shall be responsible for providing relief in case of hunger to such persons, households, groups, or communities, if any, suffering from hunger or conditions akin to hunger in the geographical area, so notified, under their jurisdiction in accordance with the guidelines notified under Section 10.
Section 12 - Immediate relief from hunger
Subject to the provision of Section 14, all persons, households, groups or communities, identified under Section 11, shall be provided the following, namely:--
(a) meals, two times a day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme, for six months from the date of identification;
(b) any other relief considered necessary by the State Government.
Chapter V - SCHEMES OF STATE GOVERNMENT
Subject to the provision of Section 14, all persons, households, groups or communities, identified under Section 11, shall be provided the following, namely:--
(a) meals, two times a day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme, for six months from the date of identification;
(b) any other relief considered necessary by the State Government.
Section 13 - Implementation of schemes for realization of entitlements
The State Government shall notify and implement schemes covering entitlements under Sections 4, 5, 6, 7, 8, 9, and Chapter IV of the Act which shall, inter alia, include--
(a) A scheme to provide meals, free of charge, to pregnant women and lactating mothers as specified under Section 4;
(b) A scheme to provide meals through local anganwadis, free of charge, to children as specified under clause (a) of sub-section (1) of Section 5;
(c) A scheme to provide mid day meal, free of charge, to students upto class VIII as specified under clause (b) of sub-section (1) of Section 5;
(d) A scheme to provide food items to students as specified under Section 6;
(e) A scheme to provide meals to malnourished children as specified under Section 7;
(f) A scheme providing for setting up of Annapoorna Dai Bhat centres for providing meals, free of charge, to destitute and homeless persons as specified in Section 8 and Chapter IV;
(g) A scheme to provide meals, free of charge, in emergency and disaster affected persons as specified under Section 9;
(h) A scheme for maintenance of such buffer stock of foodgrains to be maintained by local bodies, to provide meals, free of charge, to persons identified under Chapter IV destitute and homeless persons, as may be specified in such scheme:
Provided that the State Government shall notify all such schemes within six months form the date of commencement of this Act.
Chapter VI - FINANCIAL RESPONSIBILITY OF THE STATE GOVERNMENT
The State Government shall notify and implement schemes covering entitlements under Sections 4, 5, 6, 7, 8, 9, and Chapter IV of the Act which shall, inter alia, include--
(a) A scheme to provide meals, free of charge, to pregnant women and lactating mothers as specified under Section 4;
(b) A scheme to provide meals through local anganwadis, free of charge, to children as specified under clause (a) of sub-section (1) of Section 5;
(c) A scheme to provide mid day meal, free of charge, to students upto class VIII as specified under clause (b) of sub-section (1) of Section 5;
(d) A scheme to provide food items to students as specified under Section 6;
(e) A scheme to provide meals to malnourished children as specified under Section 7;
(f) A scheme providing for setting up of Annapoorna Dai Bhat centres for providing meals, free of charge, to destitute and homeless persons as specified in Section 8 and Chapter IV;
(g) A scheme to provide meals, free of charge, in emergency and disaster affected persons as specified under Section 9;
(h) A scheme for maintenance of such buffer stock of foodgrains to be maintained by local bodies, to provide meals, free of charge, to persons identified under Chapter IV destitute and homeless persons, as may be specified in such scheme:
Provided that the State Government shall notify all such schemes within six months form the date of commencement of this Act.
Section 14 - Financial responsibility of the State Government
(1) Any household specified as eligible household under this Act or under any other law for the time being in force, shall be entitled to such quantity of such food items, as specified in this Act or under any other law made by the Parliament in this behalf, whichever is more.
(2) Any household specified as eligible household under this Act or under any other law for the time being in force, shall be entitled to receive such food items at such prices as specified under this Act or under any other law made by the parliament in this behalf, whichever is less.
(3) To give effect to the provisions of sub-section (1) or (2) of this section or sub-section (7) of Section 15 of this Act, necessary order modifying the existing criteria of eligible households or entitlement to receive food items or prices of the food items, shall be issued by the State Government.
(4) The State Government shall be responsible to bear all the additional expenditure that may have to be incurred, due to operation of sub-section (1) or (2) of this section or sub-section (7) of Section 15 of this Act.
Chapter VII - IDENTIFICATION OF ANTYODAYA HOUSEHOLDS, PRIORITY HOUSEHOLDS AND PARTICULARLY VULNERABLE SOCIAL GROUPS
(1) Any household specified as eligible household under this Act or under any other law for the time being in force, shall be entitled to such quantity of such food items, as specified in this Act or under any other law made by the Parliament in this behalf, whichever is more.
(2) Any household specified as eligible household under this Act or under any other law for the time being in force, shall be entitled to receive such food items at such prices as specified under this Act or under any other law made by the parliament in this behalf, whichever is less.
(3) To give effect to the provisions of sub-section (1) or (2) of this section or sub-section (7) of Section 15 of this Act, necessary order modifying the existing criteria of eligible households or entitlement to receive food items or prices of the food items, shall be issued by the State Government.
(4) The State Government shall be responsible to bear all the additional expenditure that may have to be incurred, due to operation of sub-section (1) or (2) of this section or sub-section (7) of Section 15 of this Act.
Section 15 - Power of State Government to issue guidelines with respect to identification of households and Particularly Vulnerable Social Groups
(1) Subject to the provisions of sub-section (3) and sub-section (4), the State Government may, from time to time, prescribe guidelines for the identification of Antyodaya Households and Priority Households for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette.
(2) Subject to the provisions of sub-section (4), the State Government may, from time to time, prescribe guidelines for identification of Particularly Vulnerable Social Groups, for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette:
Provided that the following households shall be designated as households of Particularly Vulnerable Social Groups, namely:--
(a) All households of Particularly Vulnerable Tribal Groups as notified by the Central Government from time to time;
(b) All households headed by a widow or a single woman;
(c) All households headed by a terminally ill person;
(d) All households headed by a person with disability;
(e) All households headed by a person of sixty years of age or more with no assured means of subsistence or social support;
(f) All households headed by a person released from bonded labour;
(g) Any other group of households as may be prescribed.
(3) Subject to the provision of sub-section (4), all households belonging to the following categories shall be designated as priority households, namely:--
(a) All households which are eligible to receive food items as per the criteria specified under the Mukhyamantri Khadyanna Sahayata Yojana, to the extent of their entitlements under the Mukhyamantri Khadyanna Sahayata Yojana, on the date of commencement of this Act;
(b) All households of landless agricultural labourers;
(c) All households of small farmers and marginal farmers;
(d) All households headed by a person registered as an unorganized labour under the provisions of the Unorganised Worker's Social Security Act, 2008 (33 of 2008);
(e) All households headed by a person registered as construction worker under the provisions of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996).
(4) Notwithstanding anything contained in sub-section (2) and (3), and subject to the provisions of Section 14, the State Government may, from time to time, prescribe criteria for exclusion of households from availing any entitlements under Section 3 of this Act:
Provided that all households belonging to the following categories shall be designated as excluded households, namely:--
(a) All such households in which the head of the household or any other member of the household is an Income Tax payee;
(b) All such households in non-scheduled areas, who hold more than 4 hectares of irrigated land or more than 8 hectares of non-irrigated land;
(c) All such households who own such a pucca house in urban areas, which has a carpet area of more than one thousand square feet, and/or liable to pay property tax as per prevailing rules of the local bodies;
(d) Any such other households, which may be excluded, as per the criteria, as may be prescribed.
(5) The State Government shall, from time to time, identify Antyodaya households, priority households and households of Particularly Vulnerable Social Groups in accordance with the guidelines referred to in sub-section (1) and (2):
Provided that all households of Particularly Vulnerable Social Groups shall be designated as Antyodaya households:
Provided further that no excluded household, as per the criteria prescribed under sub-section (4) shall be designated as an Antyodaya household or priority household or a household of Particularly Vulnerable Social Group.
(6) The list of Antyodaya households, priority households and households of Particularly Vulnerable Social Groups shall be updated by the State Government in such manner as may be prescribed.
(7) The list of households shall be in addition to and not in derogation of any other law for the time being in force.
Section 16 - Display of list of antyodaya, priority and general households in the public domain
The list of identified Antyodaya households, priority households and households of Particularly Vulnerable Social Groups shall be placed by the State Government in the public domain displayed prominently in the manner as may be prescribed.
Chapter VIII - WOMEN EMPOWERMENT
The list of identified Antyodaya households, priority households and households of Particularly Vulnerable Social Groups shall be placed by the State Government in the public domain displayed prominently in the manner as may be prescribed.
Section 17 - Women of eighteen years of age or above to be head of the household for the purpose of issuance of ration cards
(1) The eldest woman who is not less than the age of eighteen years, in every eligible household, shall be head of the household for the purpose of issue of die ration card.
(2) Where a household, at any time, does not have a woman or a woman of eighteen years of age or above, but has a female member below the age of eighteen years of age, then the eldest male member of the household shall be the head of the household for the purpose of issue of ration card and the female member, on attaining the age of eighteen years, shall become the head of the household and her name shall be substituted in the ration card in place of such male member.
Chapter IX - ROLE OF LOCAL BODIES
(1) The eldest woman who is not less than the age of eighteen years, in every eligible household, shall be head of the household for the purpose of issue of die ration card.
(2) Where a household, at any time, does not have a woman or a woman of eighteen years of age or above, but has a female member below the age of eighteen years of age, then the eldest male member of the household shall be the head of the household for the purpose of issue of ration card and the female member, on attaining the age of eighteen years, shall become the head of the household and her name shall be substituted in the ration card in place of such male member.
Section 18 - Role of local bodies
All local bodies in the State shall be responsible for the following functions for implementation of the provisions of this Act, namely:--
(a) Such responsibilities which the State Government may, by notification, assign to the local bodies for implementation of Targeted Public Distribution System, which shall, inter alia include--
(i) Identification of eligible households;
(ii) Issuing ration cards to eligible households as prescribed;
(iii) Monitoring and supervision of fair price shops in a manner as may be prescribed;
(iv) Conducting social audit of the fair price shops in accordance with the guidelines prescribed under Section 23;
(b) Identification of and providing relief to destitute or homeless persons in a manner as may be prescribed;
(c) The local bodies shall be responsible for discharging such duties, functions and responsibilities as may assigned to them under such scheme as may be prescribed by the Government for the implementation of this Act.
Chapter X - GRIEVANCE REDRESSAL MECHANISM
All local bodies in the State shall be responsible for the following functions for implementation of the provisions of this Act, namely:--
(a) Such responsibilities which the State Government may, by notification, assign to the local bodies for implementation of Targeted Public Distribution System, which shall, inter alia include--
(i) Identification of eligible households;
(ii) Issuing ration cards to eligible households as prescribed;
(iii) Monitoring and supervision of fair price shops in a manner as may be prescribed;
(iv) Conducting social audit of the fair price shops in accordance with the guidelines prescribed under Section 23;
(b) Identification of and providing relief to destitute or homeless persons in a manner as may be prescribed;
(c) The local bodies shall be responsible for discharging such duties, functions and responsibilities as may assigned to them under such scheme as may be prescribed by the Government for the implementation of this Act.
Section 19 - Internal grievance redressal mechanism
The State Government shall put in place an internal grievance redressal mechanism which may include call centres, help lines, designation of nodal officers, or such other mechanism as may be prescribed.
Section 20 - Notification of services under the Chhattisgarh Lok Sewa Guarantee Act, 2011
Provision of entitlements to eligible households and persons under this Act shall be notified as services to be provided under the Chhattisgarh Lok Sewa Guarantee Act, 2011 (No. 23 of 2011), and all such services shall be provided in a manner and within such time limits as may be notified under the said Act.
Chapter XI - REFORMS IN TARGETED PUBLIC DISTRIBUTION SYSTEM
Provision of entitlements to eligible households and persons under this Act shall be notified as services to be provided under the Chhattisgarh Lok Sewa Guarantee Act, 2011 (No. 23 of 2011), and all such services shall be provided in a manner and within such time limits as may be notified under the said Act.
Section 21 - Power of the State Government to undertake necessary reforms in the Targeted Public Distribution System
(1) The State Government shall endeavour to progressively undertake necessary reforms in the Targeted Public Distribution System in consonance with the role envisaged for it in this Act.
(2) The reforms shall, inter alia, include--
(a) doorstep delivery of all food items to the fair price shops;
(b) application of information and communication technology tools including end-to-end computerization in order to ensure transparent recording of transactions at all levels, and to prevent diversions;
(c) leveraging "aadhaar" for unique identification for proper targeting of beneficiaries under this Act;
(d) full transparency of records;
(e) preference to public institutions or public bodies such as Panchayats, Self Help Groups, Co-operatives and prohibition of private traders in licensing of fair price shops;
(f) diversification of commodities under the Public Distribution System over a period of time;
(g) maintenance of adequate buffer stock of food items.
Chapter XII - TRANSPARENCY AND ACCOUNTABILITY
(1) The State Government shall endeavour to progressively undertake necessary reforms in the Targeted Public Distribution System in consonance with the role envisaged for it in this Act.
(2) The reforms shall, inter alia, include--
(a) doorstep delivery of all food items to the fair price shops;
(b) application of information and communication technology tools including end-to-end computerization in order to ensure transparent recording of transactions at all levels, and to prevent diversions;
(c) leveraging "aadhaar" for unique identification for proper targeting of beneficiaries under this Act;
(d) full transparency of records;
(e) preference to public institutions or public bodies such as Panchayats, Self Help Groups, Co-operatives and prohibition of private traders in licensing of fair price shops;
(f) diversification of commodities under the Public Distribution System over a period of time;
(g) maintenance of adequate buffer stock of food items.
Section 22 - Disclosure of records related to Targeted Public Distribution System
All records related to Targeted Public Distribution System and schemes shall be placed in the public domain and kept open for inspection to the public in such manner as may be prescribed.
Section 23 - Local bodies to conduct periodical social audit
Every local body or any other authority or body, as may be authorized by the State Government, shall conduct or cause to be conducted, periodic social audits on the functioning of fair price shops, Targeted Public Distribution System and other welfare schemes, shall publicise its findings and take necessary action in such manner as may be prescribed.
Section 24 - Vigilance Committee
(1) For ensuring transparency and proper functioning of the Targeted Public Distribution System and accountability of the functionaries in such system, the State Government shall setup Vigilance Committees as specified in the Chhattisgarh Public Distribution System (Control) Order, 2004 made under the Essential Commodities Act, 1955 (10 of 1955), for the time being in force, at the State, District, Block and fair price shop level consisting of such members, as may be prescribed, giving due representation to the local authorities, the Scheduled Castes, the Scheduled Tribes, women and destitute persons or persons with disability.
(2) The Vigilance Committee shall perform following functions, namely:--
(a) regularly supervise the implementation of all schemes under this Act;
(b) inform the Collector, in writing of any violation of the provisions of this Act;
(c) inform the Collector, in writing of any violating or misappropriation of funds or stocks found by it;
(d) the Collector on being informed in writing of any violation specified in clause (b) or (c) above shall proceed to inquire into such matter in a manner as specified under Section 25.
Chapter XIII - OFFENCES AND PENALTIES
(1) For ensuring transparency and proper functioning of the Targeted Public Distribution System and accountability of the functionaries in such system, the State Government shall setup Vigilance Committees as specified in the Chhattisgarh Public Distribution System (Control) Order, 2004 made under the Essential Commodities Act, 1955 (10 of 1955), for the time being in force, at the State, District, Block and fair price shop level consisting of such members, as may be prescribed, giving due representation to the local authorities, the Scheduled Castes, the Scheduled Tribes, women and destitute persons or persons with disability.
(2) The Vigilance Committee shall perform following functions, namely:--
(a) regularly supervise the implementation of all schemes under this Act;
(b) inform the Collector, in writing of any violation of the provisions of this Act;
(c) inform the Collector, in writing of any violating or misappropriation of funds or stocks found by it;
(d) the Collector on being informed in writing of any violation specified in clause (b) or (c) above shall proceed to inquire into such matter in a manner as specified under Section 25.
Section 25 - Regulation of actions providing entitlement under the Act
All actions related to providing entitlements to all eligible households under Section 3, shall be regulated by the Chhattisgarh Public Distribution System (Control) Order, 2004 as amended from time to time.
(2) Subject to the provisions-of the Essential Commodities Act, 1955 (10 of 1955), and without prejudice to any law made by the Parliament, for the time being in force, the State Government may, if and wherever deem necessary, suitably amend provisions of the Chhattisgarh Public Distribution System (Control) Order 2004, and notify such amendment in the Official Gazette, for the purpose of regulation of implementation of the provisions of Section 3 of this Act.
(3) Every notification issued under sub-section (1), shall be laid as soon as may be after it is issued, before the State legislative Assembly.
Section 26 - Punishment for contravening provisions of the Chhattisgarh Public Distribution System (Control) Order, 2004
If any person contravenes any of the provisions of the Chhattisgarh Public Distribution System (Control) Order, 2004 as specified under Section 25 of the Act, shall be liable for punishment under relevant provisions of the Essential Commodities Act. 1955 (10 of 1955).
Chapter XIV - MISCELLANEOUS
If any person contravenes any of the provisions of the Chhattisgarh Public Distribution System (Control) Order, 2004 as specified under Section 25 of the Act, shall be liable for punishment under relevant provisions of the Essential Commodities Act. 1955 (10 of 1955).
Section 27 - Power of the State Government to continue or formulate food based welfare schemes
The provisions of this Act shall not preclude the State Government from continuing or formulating other food based welfare schemes.
Section 28 - Delegation of powers under the Act
The State Government may, by notification, direct that the powers exercisable by it, except the powers to make rules, in such circumstances and subject to such conditions and limitations, be exercised also by an officer subordinate to it as it may specify in this behalf in the said notification.
Section 29 - Power to amend Schedules
(1) If the State Government is satisfied that it is necessary or expedient to do so, it may, by notification, amend Schedule-I or Schedule-II and thereupon Schedule I or Schedule II, as the case may be shall be deemed to have been amended accordingly.
(2) Every notification issued under sub-section (1), shall be laid, as soon as may be after it is issued, before the State Legislative Assembly.
Section 30 - Power to make Rules
(1) The State Government may make rules to carry out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the forgoing powers such rules may provide for all or any of the following matters, namely:--
(a) reforms in Targeted Public Distribution System;
(b) Guidelines for identification of Antyodaya households, priority households, and households of Particularly Vulnerable Social Groups, for the purpose of their entitlements, under sub-section (I) of Section 15;
(c) manner in which the lists of eligible households shall be updated under sub-section (3) of Section 15;
(d) internal grievance redressal mechanism under Section 19;
(e) manner in which the Targeted Public Distribution System related records shall be placed in public domain and kept open for inspection to public under Section 22;
(f) manner in which social audit on the functioning of fair price shops, Targeted Public Distribution System and other welfare schemes shall be conducted under Section 23;
(g) details of constitution of Vigilance Committees under sub-section (1) of Section 24;
(h) any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the State Government by rules.
(3) Every rule, order, notification or guidelines made or issued by the State Government under this Act, shall be laid, as soon as may be after it is made or issued, before the State Legislative assembly.
Section 31 - Continuation of the existing schemes, guidelines, order and food standards
The Schemes, guidelines, orders and food standards, existing on the date of commencement of this Act, shall continue to be in force and operate till such schemes, guidelines, orders and food standards are modified specified under this Act or the rules made thereunder:
Provided that anything done or any action taken under the said schemes, guidelines, orders and food standards shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or by any action taken under this Act.
Section 32 - Power to remove difficulties
(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing such difficulty:
Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.
(2) Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before the State Legislative Assembly.
Section 33 - Liability of State Government in the event of unforeseen acts
The State Government shall not be liable for any claim by persons belonging to priority households or general households or other groups entitled under this Act for loss, damage, or compensation, whatsoever, arising out of failure of supply of food items or meals when such failure of supply is, either directly or indirectly, due to conditions such as, war, flood, drought, fire, cyclone, earthquake or any act of God.
Section 34 - Act not in derogation of any other scheme or law
The entitlements under this Act shall not be in any way derogatory of any other scheme or law made by the Parliament in this behalf.
Schedule I - SCHEDULE I
SCHEDULE I
[See Section 3]
Entitlements of food items under Public Distribution System
|
S. No. |
Type of Household |
Food items |
Monthly entitlement |
Consumer Price |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
1. |
Antyodaya |
Foodgrain |
35 kg per month |
Rs. 1 per kg |
|
|
households |
Iodized Salt |
2 kg per household |
Free |
|
|
|
Black gram* |
2 kg per household |
Rs. 5.00 per kg |
|
|
|
Pulses** |
2 kg per household |
Rs. 10.00 per kg |
|
2. |
Priority |
Foodgrain |
35 kg per month |
Rs. 2 per kg |
|
|
households |
Iodized Salt |
2 kg per household |
Free |
|
|
|
Black gram* |
2 kg per household |
Rs. 5.00 per kg |
|
|
|
Pulses** |
2 kg per household |
Rs. 10.00 per kg |
|
3. |
General households |
Foodgrain |
15 kg per month |
Rice Rs. 9.50 per kg. For other foodgrain not exceeding 50% of the minimum support price. |
Note. -- (1) *Black gram entitlement shall extend to all antyodaya households and priority households residing in Scheduled areas of the State.
(2) **Pulses entitlement shall extend to all Antyodaya households and priority households residing in non-scheduled areas of the State.
SCHEDULE II
[See Section 4(a), 5 (1) and 7]
Nutritional Standards
Nutritional standards: The nutritional standards for children in the age group of 6 months to 3 years, age group of 3 to 6 years and pregnant and lactating women required to be met by providing "Take Home Rations" or nutritious hot cooked meal or ready to eat meal in accordance with the Integrated Child Development Services Scheme and nutritional standards for children in lower and upper primary classes under the Mid Day Meal Scheme are as follows:
|
Serial number |
Category |
Type of meal |
Calories (Kcal) |
Protein (g) |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
1. |
Children (6 months to 3 years) |
Take Home Ration |
500 |
12-15 |
|
2. |
Children (3 to 6 years) |
Morning Snack and hot Cooked Meal |
500 |
12-15 |
|
3. |
Children (6 months to 6 years) who are malnourished |
Take Home Ration |
800 |
20-25 |
|
4. |
Lower primary classes |
Hot Cooked Meal |
450 |
12 |
|
5. |
Upper primary classes |
Hot Cooked Meal |
700 |
20 |
|
6. |
Pregnant and Lactating mothers. |
Take Home Ration |
600 |
18-20 |
Note:-- 1. Energy Dense Food fortified with micronutrients as per 50 per cent of Recommended Dietary Allowance.
2. Meals shall be peppered in accordance with the prevailing Food Laws.
3. Nutritional standards are notified to provide balance diet and nutritious foods in terms of calories counts, protein value and micronutrients specified.
