Section 11(3) in The Targeted Public Distribution System (Control) Order, 2015
(3)Any authority or any person authorised by it in this behalf or any other person, who is engaged in the distribution and handling of foodgrains under the Targeted Public Distribution System, shall not indulge in substitution or adulteration or diversion or theft of stocks at any stage till delivery to the ration card holder.Explanation. - For the purpose of this clause,-(i)"diversion" means unauthorised movement or delivery of foodgrains released from godowns but not reaching the intended beneficiaries under the Targeted Public Distribution System.(ii)"substitution" means replacement of foodgrains released from godowns with the same articles of inferior quality for distribution to the intended beneficiaries under the Targeted Public Distribution System.
