Section 3(4) in Chhattisgarh Public Distribution System (Control) Order, 2004
(4)In case any irregularity is found in the identification of eligible beneficiaries and the issuance of the ration card and people ineligible for the particular scheme (BPL, Annapoorna or Antodaya) are found to have been given such card or people eligible for receiving these cards have not been included under these schemes, action will be taken under the provisions of the Essential Commodities Act.
