Section 22(4) in The National Food Security Act, 2013
(4)Without prejudice to sub-section (1), the Central Government shall,—(a)procure foodgrains for the central pool through its own agencies and the State Governments and their agencies;(b)allocate foodgrains to the States;(c)provide for transportation of foodgrains, as per allocation, to the depots designated by the Central Government in each State;(d)provide assistance to the State Government in meeting the expenditure incurred by it towards intra-State movement, handling of foodgrains and margins paid to fair price shop dealers, in accordance with such norms and manner as may be prescribed by the Central Government; and(e)create and maintain required modern and scientific storage facilities at various levels.
