National Food Security Act, 2013

Chapter II

Provisions for Food Security

3. Right to receive food-grains at subsidised prices by persons belonging to eligible households under Targeted Public Distribution System.

1.      Every person belonging to priority households, identified under sub-section (1) of section 10, shall be entitled to receive five kilograms of food-grains per person per month at subsidised prices specified in Schedule I from the State Government under the Targeted Public Distribution System: Provided that the households covered under Antyodaya Anna Yojana shall, to such extent as may be specified by the Central Government for each State in the said scheme, be entitled to thirty-five kilograms of food-grains per household per month at the prices specified in Schedule I:

Provided further that if annual allocation of food-grains to any State under the Act is less than the average annual off take of food-grains for last three years under normal Targeted Public Distribution System, the same shall be protected at prices as may be determined by the Central Government and the State shall be allocated food-grains as specified in Schedule IV.

Explanation .— For the purpose of this section, the "Antyodaya Anna Yojana" means, the scheme by the said name launched by the Central Government on the 25th day of December, 2000; and as modified from time to time.

1.     

2.      The entitlements of the persons belonging to the eligible households referred to in sub-section (1) at subsidised prices shall extend up to seventy-five per cent. of the rural population and up to fifty per cent. of the urban population.

3.      Subject to sub-section (1), the State Government may provide to the persons belonging to eligible households, wheat flour in lieu of the entitled quantity of food-grains in accordance with such guidelines as may be specified by the Central Government.

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