Section 12 in Chhattisgarh Food and Nutritional Security Act, 2012
12. Immediate relief from hunger.
- Subject to the provision of Section 14, all persons, households, groups or communities, identified under Section 11, shall be provided the following, namely :-(a)meals, two times a day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme, for six months from the date of identification;(b)any other relief considered necessary by the State Government.Chapter-V Schemes of State Government
