Section 15(4) in Chhattisgarh Food and Nutritional Security Act, 2012
(4)Notwithstanding anything contained in sub-section (2) and (3), and subject to the provisions of Section 14, the State Government may, from time to time, prescribe criteria for exclusion of households from availing any entitlements under Section 3 of this Act:Provided that all households belonging to the following categories shall be designated as excluded households, namely :-(a)All such households in which the head of the household or any other member of the household is an Income Tax payee;(b)All such households in non-scheduled areas, who hold more than 4 hectares of irrigated land or more than 8 hectares of non-irrigated land.(c)All such households who owns such a pucca house in urban areas, which has a carpet area of more than one thousand square feet, and [are] [Substituted '/ or' by C.G. Act No. 30 of 2013, dated 31.7.2013.] liable to pay property tax as per prevailing rules of the local bodies.(d)Any such other households, which may be excluded, as per the criteria, as may be prescribed.
