Section 21 in The U.P. Scheduled Commodities Distribution Order, 1990
21. Unlawful identity cards.
(1)No person shall manufacture, prepare, print or keep in his possession any blank identity card or any seal or stamp which is used or is likely to be used for preparation of unlawful identity cards or use such identity cards for receiving any Scheduled Commodities.(2)No person shall knowingly receive or use, or assist any one in receiving or using, any unlawful identity card or receive or assist in receiving any scheduled commodities except on a valid identity card.(3)No public servant shall wilfully or knowingly issue or help in issuing an unlawful identity card to any person.
