Section 10(7) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(7)In the case of death of any member of the family entered in the ration card, the holder of the ration card or any other member of his family shall inform in writing to the specified authority in which he is residing and shall present the ration card before it along-with death certificate for deletion of the name of such person from the ration card. No ration card holder shall draw or obtain or cause to be drawn or obtained any specified article in respect of such a person irrespective of the fact whether or not the name of such person has been deleted from his ration card:Provided that in case of the death of the ration card holder, the specified authority shall issue a fresh card after charging the fee as specified in sub-clause (4).
