Section 21(2) in Chhattisgarh Food and Nutritional Security Act, 2012
(2)The reforms shall, itner alia, include-(a)doorstep delive1y of all food items to the fair price shops;(b)application of information and communication technology tools including end-to-end computerization in order to ensure transparent recording of transactions at all levels, and to prevent diversions;(c)leveraging "aadhaar" for unique identification for proper targeting of beneficiaries under this Act;(d)full transparency of records;(e)preference to public institutions or public bodies such as Panchayats, Self Help Groups, Co-operatives and prohibition of private traders in licensing of fair price shops;(f)diversification of commodities under the Public Distribution System over a period of time;(g)maintenance of adequate buffer stock of food items.Chapter-XII Transparency and Accountability
