Section 22(e) in Orissa Public Distribution System (Control) Order, 2008
(e)No person shall,(i)apply for or receive ration card if a ration card has already been issued to him/her or in favour of a member of her/his family with her/his name included in the card;(ii)give incorrect details or information while applying for a ration card for the family; and(iii)wilfully alter or destroy, deface or permit to be defaced any of the entries on the ration card.
