Apply for Ration Card: Puducherry

Eligibility

·         Persons having no ration card: In this case, the individual must produce a certificate from the concerned authority in writing that the person has no ration card. Proof of residence and surrender/deletion certificate are to be attached along with the ration card application form.

·         Duplicate Ration Card: In case a valid ration card is lost or becomes defaced, mutilated, illegible or is otherwise rendered useless for no fault of the holder of the ration card, the cardholder has to get a certificate from the concerned FPS and then submit it in the office for obtaining a duplicate card. The competent authority can issue the duplicate ration card after charging the appropriate fee.

·         Persons having ration cards at the previous place: This is applicable in the of Government officials or other persons who are transferred from one place to another. In this case, the Deletion Certificate is required from the concerned authority of the previous place where the person was residing. This document is to be attached along with the ration card application form.

·         After marriage, if an entry is to be made in the ration card: In this case also, a deletion certificate is required from the previous place of residence, issued by the District Supplies Office. This document is to be attached along with the Inclusion of Member(s) application form and the ration card.

·         In case of the birth of a child: For any additions to be made in the ration card, the birth certificate of the child is required along with the ration card in which the addition has to be made. This should be accompanied by the Inclusion of Member(s) application form.

Procedure

The applicant shall submit the application for issuance of a ration card along with the deletion certificate issued by the concerned authority of the previous place of residence, to the concerned office, along with the supporting documents.

The applicant will be given an acknowledgement receipt for the application form and the date on which the applicant should collect the Ration Card. The applicant will have to produce the receipt for collection of the Ration Card. The office may verify the new address as given in the application and if everything is found to be in order, the new Ration Card or the modified ration card, as the case may be, will be issued to the applicant.

An inquiry officer will also verify other information regarding members, etc., given in the application form. In the case of addition of the name of a child, the birth certificate and the original ration card must be submitted at the office. In case of marriage etc., the Deletion Certificate issued by the previous authority must be attached with the application and the ration card. If everything is found in order, the Ration Card will be issued or the application rejected with reasons, and the information will be conveyed to the applicant on the given date.

The application should be submitted in the prescribed application form.