Section 8 in Chhattisgarh Food and Nutritional Security Act, 2012
8. Entitlements for special groups.
- The following special groups shall have the following entitlements, namely :-(a)Destitute - All destitute persons shall be entitled to meals every day, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme;(b)Homeless - All homeless persons shall be entitled to meals everyday, free of charge, in accordance with a scheme and in the manner as may be prescribed in such scheme;(c)Migrants - The State Government shall endeavour to enable the migrants and their household to claim their entitlements under this Act, at the place where they currently reside, in accordance with a scheme and in the manner as may be prescribed in such scheme;(d)The entitlements under clauses (a), (b) and (c) shall be applicable only after it is so notified by the State Government:Provided that persons or households in receipt of similar benefits from Central Government or State Government shall not be entitled to benefits under clauses (a), (b) and (c);(e)The State Government shall notify the entitlements under clauses (a), (b) and (c) within one year from the date of commencement of this Act.
