Section 3 in Chhattisgarh Food and Nutritional Security Act, 2012
3. Right to receive food items at subsidized prices by antyodaya households, priority households and general households.
- Subject to the provision of Section 14, every Antyodaya household, priority household and general household, identified under sub-section (5) of Section 15, shall be entitled to receive such quantities of such food items at such subsidized prices as specified in Schedule-I.(2)Entitlements provided under this section shall be covered under Targeted Public Distribution System.
