Section 4(8) in Chhattisgarh Public Distribution System (Control) Order, 2004
(8)No person shall, -(a)apply for or receive ration card when a ration card has already been issued in her/his name or any member of her/his family and her/his or her/his family members name has been made mentioned in it;(b)give incorrect details or information while applying for a family card;(c)willfully alter or destroy, deface or permit to be defaced any of the entries on the family card.
