Section 16(5) in Chhattisgarh Public Distribution System (Control) Order, 2004
(5)If any person, society or group contravenes any provisions of this Order, he shall be liable to punishment under section 7 of Essential Commodities Act. In case of cooperative societies, Gram Panchayat or other institution the prosecution may be started on the approval of Collector but in such cases the action shall not be restricted to salesman of Fair Price Shop only it can be extended to President and executive officers of society and other institutions and Sarpanch, Secretary of Panchayat or Gram Panchayat.
