Section 9(2) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
(2)Whoever, takes advantage of any benefit or facility under any welfare scheme, by way of cash, kind or service or special treatment intended for the Scheduled Castes, the Scheduled Tribes or the Other Backward Classes, by producing a Social Status Certificate obtained wrongfully or fraudulently, shall on cancellation of such certificate under Section 8, be liable to be debarred from enjoying such benefit or special treatment, as the case may be.
