Section 4(2) in The Targeted Public Distribution System (Control) Order, 2015
(2)The State Government shall issue a ration card only to a citizen of India who is resident of that State and who fulfills the conditions for getting a ration card as may be prescribed by the State Government:Provided that the State Government may also issue a ration card to a household or a person residing in that State by virtue of the household or person being granted the status of a refugee and is allowed the entitlement of benefits on humanitarian grounds by the Central Government.
