Section 6(7) in The Cash Transfer of Food Subsidy Rules, 2015
(7)In case, the State Government is further subsidising the foodgrains beyond the Central Issue Prices under the Act, for all the entitled households or a part thereof, the State Government shall clearly earmark in the digitised beneficiary database such of the entitled households which are eligible to receive additional subsidy from the State Government and amount of State subsidy in cash for each of such entitled households and credit the total amount of State subsidy into the bank account of State Agency.
