Section 5(2) in Chhattisgarh Public Distribution System (Control) Order, 2004
(2)The Director shall, on getting allocation of food grains from the Central Government, issue district wise allocation orders authorizing Chhattisagarh State Civil Supplies Corporation Limited to lift food grains from FCI or from stock of food grains under the decentralized procurement within ten days of the receipt of allocation orders made by the Government of India.
