Section 22 in Orissa Public Distribution System (Control) Order, 2008
22. Issue of Ration Card.
(a)The Government shall issue distinctive ration cards to beneficiaries under each scheme. Ration cards shall be issued following such procedure as may be prescribed by the Government from time to time;Provided that ration cards will not be issued to persons who are not Indian Citizens and/or who are not normally residents of the State.(b)Homeless and destitute persons may be issued with ration cards without insistence on a present address with reference to the prescribed format of the ration card. Instead of the permanent address, their address may be shown as "care of" the nearest fair price shop, along with an approximate description of her/his normal residential and reasons for not having a permanent address;Provided that before issuing such cards the Collector will conduct or cause an enquiry and satisfy himself that the person is an Indian Citizen and is otherwise eligible to receive a card except for the absence of a present address due to homelessness.(c)Ration cards may also be issued to all residents of urban settlements, even if they do not have tenurial rights over the property that they live in.(d)Residents of forest villages may also be issued with ration cards without any prejudice to any legal action for their eviction.(e)No person shall,(i)apply for or receive ration card if a ration card has already been issued to him/her or in favour of a member of her/his family with her/his name included in the card;(ii)give incorrect details or information while applying for a ration card for the family; and(iii)wilfully alter or destroy, deface or permit to be defaced any of the entries on the ration card.(f)The holder of ration card shall get the same registered with concerned Fair Price Shop. The ration cardholder can obtain PDS commodities by submitting the ration card before the fair price shop where the ration card is registered.(g)Normally a ration card issued shall be valid for five years from its date of issue or till its cancellation. After five years the ration card may be renewed or a new ration card may be issued as the State Government may prescribe;Provided that ration cards, issued prior to date of coming into force of this order shall remain valid till such date as the Government may decide.(h)Ration cards shall have clearly marked on it the name and address of the ration card holder, name, age of family members and their relation with head of family and name and number of the Fair Price Ship along with the address of its location from where the ration card holder is entitled to purchase essential commodities and such other details as may be decided by the Government.(i)No person, not being a member of the family for which the card has been issued, shall obtain, hold or use the ration card of another person.(j)Every ration card under this order shall be the property of the State Government but the person to whom it is issued, or to the authority to whom it has been surrendered by her/him shall be responsible for its safe custody.(k)If any ration card is defaced, lost or destroyed, an authorized officer, after making such enquiry as she/he may think fit, issue a new ration card in place thereof, on payment of such fee as may be prescribed.(l)When a new ration card is issued in place of a lost ration card, it shall be the duty of the person to whom the new ration card has been issued, to return the lost ration card forthwith to the officer by whom it was issued if the lost ration card is subsequently found.(m)The authority competent to issue a ration card shall be competent to withdraw or cancel a ration card if it is found that the holder of the card is not eligible for the card and in every such case, the holder of the ration card shall be bound to surrender the ration card on demand for endorsement or cancellation as the case may be.
