Section 27 in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989
27. Unlawful identity cards.
(1)No person shall manufacture, prepare, print or keep in his possession any blank identity card or any seal or stamp which is used or is likely to be used for preparation of unlawful identity cards or use such identity cards for receiving any scheduled commodities.(2)No person shall knowingly receive or use, or assist anyone in receiving or using, any invalid identity card or receive or assist in receiving any scheduled commodities except on a valid identity card.(3)No public servant shall wilfully or knowingly issue or help in issuing an invalid identity card to any person.
