LexThe Chhattisgarh Food and Nutrition Security Act, 2012
Chhattisgarh · state statute
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36 ( 18)
CHHATTISGARH ACT
(No. 5 of 2013)
CHHATTISGARH FOOD SECURITY ACT, 2012
TABLE OF CONTENTS
Section Description
CHAPTER-I
Preliminary
1. Short title, extent and commencement.
2. Definitions.
CHAPTER-II
Provisions for Food Security
3. Right to receive food items at subsidized prices by antyodaya
households , priority households and general households.
4. Nutritional support to pregnant women and lactating mothers.
5. Nutritional support to children.
6. Nutritional support to students living in hostels and aashrams.
7. Prevention and management of child malnutrition.
8. Entitlements for special groups.
CHAPTER-III
Entitlements of Special Groups
9. Nutritional support to emergency or disaster affected persons.
CHAPTER-IV
Immediate Relief in Case of Hunger
10. Guidelines for providing relief in case of hunger.
11. Responsibility of local bodies to provide relief in case of hunger.
12. Immediate relief from hunger.
CHAPTER-V
Schemes of State Government
13. Implementation of schemes for realization of entitlements.
CHAPTER-VI
Financial responsibility of the State Government
14. Financial responsibility of the State Government.
CHAPTER-VII
Identification of Antyodaya Households, Priority Households And Particularly Vulnerable
Social Groups
15. Power of State Government to issue guidelines with respect to identification of households and particularly
vulnerable social groups.
/
16. Display of list of antyodaya, priority and general households in the public domain.
CHAPTER-VIII
Women Empowerment
36 ( 19)
17. Women of eighteen years of age or above to be head of the household for the purpose of issuance of ration
cards.
18. Role oflocal bodies.
CHAPTER-IX
Role of Local Bodies
CHAPTER-X
Grievance of Redressal Mechanism
19. Internal g1ievance redressal mechanism.
20. Notification of services under the Chhattisgarh Lok Sewa Guarantee Act, 2011.
CHAPTER-XI
Reforms in Targeted Public Distribution System
21. Power of the State Government to undertake necessary reforms in the Targeted Public Distribution System.
CHAPTER-XII
Transparency And Accountability
22. Disclosure of records related to Targeted Public Distribution System.
23. Local bodies to conduct periodical social audit.
24. Vigilance Committee.
CHAPTER-XIII
Offences and Penalties
25. Regulation of actions providing entitlement under the Act.
26. Punishment for contravening provisions of the Chhattisgarh Public Distribution System (Control) Order,
2004.
CHAPTER-XIV
Miscellaneous
27 . Power of the State Government to continue or formulate food based welfare schemes.
28. Delegation of powers under the Act.
29. Power to amend Schedules.
30. Power to make Rules.
31. Continuation of the existing schemes, guidelines, order and food standards.
32. Power to remove difficulties.
33. Liability of State Government in the event of unforeseen acts.
34. Act not in derogation of any other scheme or law.
Schedule-I
Schedule-II
I
36 (20)
Short title, extend and
commencement.
Definitions.
CHHATTISGARH ACT
(No. 5 of 2013)
CHHATTISGARH FOOD SECURITY ACT, 2012
An Act to provide for food and nutritional security by ensuring access to
adequate quantity of food and other requirements of good nutrition for people of the
State, at affordable prices, at all times to live a life with dignity and for matters connected
therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic
oflndia , as follows :-
1.
2.
(1)
CHAPTER-I
Preliminary
This Act may be called the Chhattisgarh Food Security Act, 2012.
(2) It extends to the whole of the State of Chhattisgarh.
(3) It shall come into force from such date as the State Government may, by
notification in the Official Gazette appoint, and different dates may be
appointed for different provisions of this Act. ·
(1) In this Act, unless the context otherwise requires,-
(a) "Anganwadi" means a child care and development center setup
under the Integrated Child Development Services Scheme of the
Central Government to render services covered under Section 4,
sub-section ( 1) of Section 5 and Section 7;
(b) "Antyodaya Households" means the households identified as such
under sub-section ( 5) of Section 15 for the purposes of entitlement
under Section 3;
( c) "Aashram" means a residential school run by the State Government
or any Government aided institution;
( d) "Central Government" means the Government of India;
( e) "Central Pool" means the stock of food items which is-
(i) procured by the State Government or its agency through
minimum support prise operations;
(ii) maintained for allocation under the Targeted Public
Distribution System, other welfare schemes of the Central
Government or the State Government, including calamity
relief and such other schemes;
(iii) kept as reserved for schemes refen-ed to in sub-clause (ii).
(f) "Collector" means a collector as defined in clause (ia) of Section 2
of the Essential Commodities Act, 1955 (10 of 1955);
(g) "Destitute Person" means men, women or children who have no
resources, means and support required for food and nutrition en
abling their survival, to the extent that makes then vulnerable to live
with or die of hunger;
I
(h) "Disaster" shall have the same meaning as assigned to it in clause
(d) of Section 2 of the Disaster Management Act, 2005 (53 of2005);
(i) "Eligible Households" means either an Antyodaya household or a
priority household or a general household;
(j) "Excluded Households" means households not eligible for any en
titlement under this Act;
(k) "Fair Price Shop" means a shop which is licensed to distribute es
sential commodities by an order issued under Section 3 of the
Essential Commodities Act, 1955 (10 of 1955), to the ration card
holders under the Targeted Public Distribution System;
(1) "Foodgrains" means rice wheat or coarse grains or any combina
tion thereof including wheat flour;
(m) "General Households" means such households which are neither
Antyodaya households, priority households nor excluded house
holds;
(n) "Homeless Person" means a person who does not have home and
lives as such on the roadside, pavements or in such other places or
in the open, including a person living in shelters for homeless or
beggars or such other homes;
( o) "Hostel" means any residential facility for students run by the State
Government or any Government aided institution;
(p) "Local Body" includes Panchayat, Municipality, District Board,
Contonment Board, Town Planning Authority or any other body, by
whatever name so called, which is authorized under the Constitu
tion or any other law for the time being in force for self governance
or any other authority or body vested with the control and manage
ment of civic services, within a specified local area;
( q) "Meal" means hot cooked or ready to eat meal or take home ration
as prescribed in the other welfare schemes;
(r) "Minimum Support Price" means the assured price announced by
the Central Government at which foodgrains are procured from
farmers by the Central Government and the State Government and
its agencies, for the central pool or the state pool;
(s) "Non-Scheduled Areas" means areas which are not scheduled
areas;
(t) "Notification" means a notification issued under this Act and pub
lished in the Official Gazette;
(u) "Other Welfare Schemes" means such Government schemes, in
addition to the Targeted Public Distribution System, under which
foodgrains or meals are supplied as part of the schemes;
(v) "Particularly Vulnerable Social Group" means a group of house
holds identified as such by the State Government under sub-section
(2) of Section 15 for the purpose of entitlements under Section 3;
I
I
36 ( 21)
36 (22)
Right to receive food
items at subsidized
prices by antyodaya
households, priority
households and
general households.
3.
(w) "Person With Disability" means a person defined as a person with
disability under the Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Act, 1995 (1 of 1996).
(x) "Prescribed" means prescribed by rules made under this Act;
(y) "Priority Households" means the households identified as such
under sub-section (3) of Section 15 for the purpose of entitlements
under Section 3;
(z) "Pucca House" means a house with roof made of cement-concrete;
(aa) "Ration Card" means a document issued under an order or autho
rity of the State Government for purchase of essential commodities
from the fair price shops under the Targeted Public Distribution
System;
(bb) "Schedule" means a Schedule appended to this Act;
(cc) "Scheduled Areas" means areas so notified by the Central Govern
ment;
(dd) "Scheme" means any scheme or program formulated by the State
Government for the purpose of implementation of the provisions of
this Act;
( ee) "State Government" means the Government of Chhattisgarh;
(ff) "State Pool" means stock of food items procured and maintained
by the State Government, apart from the central pool, to implement
the provisions of this Act;
(gg) "Targeted Public Distribution System" means the system for distri
bution of essential commodities to the ration card holders through
fair price shops;
(hh) "Vigilance Committee" means a committee constituted under Sec
tion 24 of this Act to supervise the implementation of all schemes
under this Act;
(2) The words and expressions not defined here but defined in the Essential Com
modities Act, 1955 (10 of 1955), or any other relevant Act shall have the
same meaning respectively assigned to them in those Acts.
(1)
CHAPTER-II
Provisions for Food Security
Subject to the provision of Section 14, every Antyodaya household, priority
household and general household, identified under sub-section (5) of
Section 15, shall be entitled to receive such quantities of such food items at
such subsidized prices as specified in Schedule-I.
(2) Entitlements provided under this section shall be covered under Targeted
Public Distribution System.
/
4.
5.
6.
7.
8.
Subject to the provisions of Section 13 and 14, every pregnant woman and lactating
mother shall be entitled to-
( a) meal, free of charge, during pregnancy and up to six months after childbirth
through local anganwadi, so as to meet the nutritional standards as specified
in Schedule-II.
(b) maternity benefit in accordance with a scheme, payable in such manner and
subject to such conditions as may be prescribed in that scheme.
(1) Subject to the provision of Section 14, every child up to the age of fourteen
years shall have the following entitlements for his nutritional needs-
(a) In case of children in the age group of six months to six years, age
appropriate meals, free of charge, through the local anganwadi so
as to meet the nutritional standards as specified in Schedule-II :
Provided that for children below the age af six months,
exclusive breast-feeding shall be promoted.
(b) In the case of children in the age group of six to fourteen years, one
mid-day meal, free of charge, everyday, except school holidays, in
all schools run by local bodies, Government and Government aided
schools, up to Class VIII, so as to meet the nutritional standards as
specified in Schedule-II.
(2) Every school, referred to in clause (b) of sub-section (1), and local anganwadi
shall have facilities for cooking meals, drinking water and sanitation:
Provided that in urban areas facilities of centralized kitchens for
cooking meals may be used, wherever required, as per the guidelines issued
by the State Government.
Subject to the provision of Section 14, every student residing in any Hostel or Aashram
shall be entitled to receive such food items in such quantities at such prices as may be
prescribed.
Subject to the provision of Section 14, the State Government shall, through the local
anganwadi, identify and provide appropriate meals, free of charge , to children who
suffer from malnutrition, so as to meet the nutritional standards specified in Schedule
II.
CHAPTER-III
Entitlements of 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 pre
scribed 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:
36 (23)
Nutritional support to
pregnant women and
lactating mothers.
Nutritional support to
children.
Nutritional support
to students living in
hostels and aashrams.
Prevention and
management of child
malnutrition.
Entitlements for
special groups.
I
36 (24)
Nutritional support to
emergency or disaster
affected persons.
Guidelines for
providing relief in
case of hunger .
Responsibility oflocai
bodies to provide
relief in case of hun
ger.
Immediate relief
from hunger.
Implementation of
schemes for
realization of entitle
ments.
9.
10.
11.
12.
13.
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.
The State Government shall, if it is of the opinion that an emergency or disaster exists,
provide to all such affected households two meals every day, free of charge, for a
period upto three months from the date of disaster in accordance with such scheme
and in the manner as may be prescribed in that scheme.
CHAPTER-IV
Immediate Relief In Case of Hunger
The State Government shall prepare and notify guidelines for providing meals, free of
charge, to persons, households , groups, or communities , if any, suffering from hun
ger or conditions akin to hunger.
All local bodies in the State shall be responsible for providing relief in case of hunger
to such persons , households , groups, or communities , if any, suffering from hunger or
conditions akin to hunger in the geographical area, so notified , under their jurisdic
tion in accordance with the guidelines notified under .Section 10.
Subject to the provision of Section 14, all persons, households , groups or communi
ties, identified under Section 11, shall be provided the following , namely :-
(a) meals, two times a day, free of charge, in accordance with a scheme and in
the manner as may be prescribed in such scheme, for six months from the
date of identification;
(b) any other relief considered necessary by the State Government.
CHAPTER-V
Schemes of State Government
The State Government shall notify and implement schemes covering entitlements
under section 4, 5, 6, 7, 8, 9 and Chapter-IV of the Act which shall, inter alia,
include-
(a) A scheme to provide meals, free of charge, to pregnant women and lactating
mothers as specified under Section 4;
(b) A scheme to provide meals through local anganwadis, free of charge, to
children as specified under clause (a) of sub-section (1) of Section 5;
( c) A scheme to provide mid day meal, free of charge, to -students up to class
VIII as specified under clause (b) of sub-section ( 1) of Section 5;
( d) A scheme to provide food items to students as specified under Section 6;
(e) A scheme to provide meals to malnourished children as specified under
Section 7;
(f) A scheme providing for setting up of Annapoorna Dal Bhat centers for pro
viding meals, free of charge, to destitute and homeless persons as specified
in Section 8 and Chapter-IV;
I
14.
15.
(g) A scheme to provide meals, free of charge, in emergency and disaster
affected persons as specified under Section 9;
(h) A scheme for maintanance of such buffer stock of foodgrains to be
maintained by local bodies, to provide meals, free of charge, to persons iden
tified under Chapter-IV destitute and homeless persons, as may be specified
in such scheme:
(1)
Provided that the State Government shall notify all such schemes
within six months from the date of commencement of this Act.
CHAPTER-VI
Financial Responsibility of The State Government
Any household specified as eligible household under this Act or under any
other law for the time being in force, shall be entitled to such quantity of
such food items, as specified in this Act or under any other law made by the
Parliament in this behalf, whichever is more.
(2) Any household specified as eligible household under this Act or under any
other law for the time being in force, shall be entitled to receive such food
items at such prices as specified under this Act or under any other law !nade
by the Parliament in this behalf, whichever is less.
(3) To give effect to the provisions of sub-section (1) or (2) of this section or
sub-section (7) of section 15 of this Act, necessary order modifying the
existing criteria of eligible households or entitlement to receive food items
or prices of the food items, shall be issued by the State Government.
(4) The State Government shall be responsible to bear all the additional
expenditure that may have to be incurred, due to operation of sub-section ( 1)
or (2) of this section or sub-section (7) of section 15 of this Act.
CHAPTER-VII
Identification of Antyodaya Households, Priority Households and Particularly
Vulnerable Social Groups
(1)
(2)
Subject to the provisions of sub-section (3) and sub-section (4), the State
Government may, from time to time, prescribe guidelines for the identi
fication of Autyodaya Households and Priority Households for the purposes
of their entitlement under this Act and notify such guidelines in the Official
Gazette.
Subject to the provisions of sub-section ( 4 ), the State Government may, from
time to time, prescribe guidelines for identification of Particularly Vulner
able Social Groups, for the purposes of their entitlement under this Act and
notify such guidelines in the Official Gazette:
Provided that the following households shall be designated as house
holds of Particularly Vulnerable Social Groups, namely:-
(a) All households of Particularly Vulnerable Tribal Groups as noti
fied by the Central Government from time to time;
(b) All households headed by a widow or a single woman;
36 ( 25)
Financial responsi
bility of the State
Government.
Power of State
Government to issue
guidelines with
respect to identi
fication of households
and particularly
vulnerable social
. groups.
I
36 (26)
(c) All households headed by a terminally ill person;
(d) All households headed by a person with disability;
( e) All households headed by a person of sixty years of age or more
with no assured means of subsistence or social support;
(f) All households headed by a person released from bonded labour;
(g) Any other group of households as may be prescribed.
(3) Subject to the provision of sub-section (4), all households belonging to the
following categories shall be designated as priority households, namely :
(a) All households which are eligible to receive food items as per the
criteria specified under the Mukhyamantri Khadyanna Sahayata
Yojana, to the extent of their entitlements under the Mukhyamantri
Khadyanna Sahayata Yojana, on the date of commencement of this
Act;
(b) All households of landless agricultural labourers;
( c) All households of small farmers and marginal farmers;
( d) All households headed by a person registered as an unorganized
labour under the provisions of the Unorganised Worker's Social
Security Act, 2008 (33 of 2008);
( e) All households headed by a person registered as contruction worker
under the provisions of the Building and Other Construction
workers (Regulation of Employment And Conditions of Service)
Act, 1996 (27 of 1996).
( 4) Notwithstanding anything contained in sub-section (2) and (3), and subject
to the provisions of Section 14, the State Government may, from time to
time, prescribe criteria for exclusion of households from availing any en
titlements under Section 3 of this Act:
Provided that all households belonging to the following categories ·
shall be designated as excluded households, namely :-
( a) All such households in which the head of the household or any
other member of the household is an Income Tax payee;
(b) All such households in non-scheduled areas, who hold more than 4
hectares of irrigated land or more than 8 hectares of non-irrigated
land.
( c) All such households who owns such a pucca house in urban areas,
which has a carpet area of more than one thousand square feet, and/
or liable to pay property tax as per prevailing rules of the local
bodies.
( d) Any such other households, which may be excluded, as per the
criteria, as may be prescribed.
(5) The State Government shall, from time to time, identify Antyodaya house
holds, priority households and households of Particularly Vulnerable Social
Groups in accordance with the guidelines referred to in sub-section (1) and
(2):
I
I
16.
17.
18.
Provided that all households of Particularly Vulnerable Social
Groups shall be designa ted as Antyodaya households:
Provided further that no excluded household, as per the criteria
prescribed under sub-section (4) shall be designated as an Antyodaya
household or priority household or a household of Particularly Vulnerable
Social Group .
(6) The list of Antyodaya households, priority households and households of
Particularly Vulnerable Social Groups shall be updated by the State Govern
ment in such manner as may be prescribed .
(7) The list of households shall be in addition to and not in derogation of any
other law for the time being in force .
The list of identified Antyodaya households, priority hou seholds and households of
perticularly Vulnerable Social Groups shall be placed by the State Government in the
public doman and displayed pExcerpt shown. Open the full act in Lexace.