Section 16(6) in Chhattisgarh Public Distribution System (Control) Order, 2004
(6)If there is prima-facie evidence that any individual is operating a shop as a proxy/"benami" shop keeper or de-facto owner by using the self-help groups, primary credit societies, forest protection committees, other credit societies or Gram Panchayat, she/he will be prosecuted under the provisions of the Essential Commodities Act as if she/he were running the shop. i
