Section 14 in Chhattisgarh Food and Nutritional Security Act, 2012
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
