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Union of India - Section

Section 9 in The Cash Transfer of Food Subsidy Rules, 2015

9. Utilisation Certificate.

- The State Government shall submit utilisation certificate in a specified proforma to the Central Government, in accordance with provisions of the General Financial Rules, 2005.Proforma[See rule 6(5)]
(a)Name of the State/Union territory
(b)Area(s) within the State/ Union territory identified for implementation of the scheme :
(c)Details regarding the area(s) identified for implementation of the scheme :
Details of Entitled Households Total number in the identified area (s) Foodgrain requirement #(in tons) Estimated Amount of monthly cash transfer(Rs. inCrore) Balance, if any, out of earlier transfer of cashsubsidy to the State Agency(Rs. in Crore)
Wheat Rice Total
(1) (2) (3) (4) (5) (6) (7)
Antyodaya Anna Yojana households            
Persons in the above mentioned Antyodaya Anna Yojanahouseholds            
Persons belonging to priority households            
Tide over allocation *            
# At the rate of 35 kilogram per households per month for Antyodaya Anna Yojana households and at the rate of 5 kilogram per person per month for priority households.* Please indicate the number of households being covered out of this allocation and the scale of issue in column (2).Note: The number of persons and households indicated in column (2) should be as per the final digitised and de-duplicated beneficiary data-base, as defined under Rule 2 (e), seeded with bank account details and Aadhaar number, if available.