Section 10(5) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(5)If an application for issuing a ration card is received by the specified authority from a person having no fixed or identifiable place of dwelling, a temporary ration card in form-G/1 may be issued in his favour after proper verification as per clause 3, on receipt of fee as specified in sub-clause (4). Such card shall be stamped with the word 'Temporary' and shall be valid only for the drawl of kerosene oil from the fair price shop near to the place where such person temporarily resides. Such ration cards may be issued for a period not exceeding six months at a time. Temporary ration cards may be issued to the migratory for a period not exceeding three months at a time in the similar manner.
