Section 4(25) in Chhattisgarh Public Distribution System (Control) Order, 2004
(25)The concerned Sub-Divisional Officer or ration card issuance authority after giving the holder of any such ration card an opportunity stating her/his case and for reason to be recorded in writing, add to, amend vary or rescind the ration card if it is in the interest of general public necessary or expedient so to do, and in every such case, the holder of the ration card shall be bound to surrender the ration card on demand for endorsement or cancellation as the case may be.
