Section 6(15) in Shatabdi Anna Kalash Yojana Rules, 2011
(15)If the District Magistrate is satisfied that the condition of the concerned person is such that he should be provided with food for a period longer than one month, he shall direct the PDS owner to so supply the food grain to that person. Provided that the District Magistrate shall stop supply of the food grain t person once the delivery of benefits of the welfare schemes of the Government is made to the concerned person as provided in the sub rule 14 of rule 6.
