Section 3 in Chhattisgarh Public Distribution System (Control) Order, 2004
3. Identification of families living below the poverty line.
(1)State Government shall formulate suitable guidelines for the purpose of identification of families living below the poverty line (BPL) including the Antyodaya families. Till the preparation of new list in forthcoming years, the present list shall be valid.(2)Gram Sabha in rural areas, local bodies of urban areas, authority of Special Area Development Authority and Cantonment Board of Cantonment Area shall get the lists of below poverty line & Antyodaya families reviewed every year for the purpose of deletion of the name of ineligible families and inclusion of the name of eligible families.(3)At the instruction of the State Government the Gram Sabha and local representative bodies shall finalize the list of below poverty line families, Antyodaya families & beneficiaries of Annapoorna Yojana within their respective jurisdiction.(4)In case any irregularity is found in the identification of eligible beneficiaries and the issuance of the ration card and people ineligible for the particular scheme (BPL, Annapoorna or Antodaya) are found to have been given such card or people eligible for receiving these cards have not been included under these schemes, action will be taken under the provisions of the Essential Commodities Act.
