Section 2(1) in Chhattisgarh Public Distribution System (Control) Order, 2004
(1)In this order unless the context otherwise requires -(a)"Central order" means Public Distribution System (Control) Order, 2001;(b)"State Government" means Government of Chhattisgarh;(c)"Director" means Director of Food, Civil Supplies and Consumer Protection, Chhattisgarh;(d)"Collector" means the Collector of the district and includes any other officer authorized by the State Government to perform all or any of the functions of the Collector under this order;(e)"Fair Price Shop" means a shop setup by the State Government with agreement for supply of essential commodities to ration cardholders of Public Distribution System under this Order;(f)"Public Distribution System" means the system for distribution of essential commodities to the ration cardholders through the Fair Price Shops, such as rice, wheat, sugar, kerosene and salt and such other commodities as notified by the State Government under clause (a) of section 2 of the Act;(g)"Ration Card" includes the following ration cards : -(i)Ration card issued to families above the poverty line;(ii)Ration card issued to families below the poverty line;(iii)Ration card issued to Antodaya families (the poorest families identified by State Government);(iv)Ration card issued to destitute families under Annapoorna Yojana;(v)Other ration card issued for any specific objective under any Central or State Government scheme.
