Section 15(3) in Chhattisgarh Food and Nutritional Security Act, 2012
(3)Subject to the provision of sub-section (4), all households belonging to the following categories shall be designated as priority households, namely : -(a)All households which are eligible to receive food items as per the criteria specified under the Mukhyamantri Khadyanna Sahayata Yojana, to the extent of their entitlements under the Mukhyamantri Khadyanna Sahayata Yojana, on the date of commencement of this Act;(b)All households of landless agricultural labourers;(c)All households of small farmers and marginal farmers;(d)All households headed by a person registered as an unorganized labour under the provisions of the Unorganised Worker's Social Security Act, 2008 (33 of 2008);(e)All households headed by a person registered as construction worker under the provisions of the Building and Other Construction workers (Regulation of Employment And Conditions of Service) Act, 1996 (27 of 1996).
