Section 7(1) in The Uttar Pradesh Upahar Vastu Adhiniyam, 1970
(1)The State Government may, by notification in the Gazette:(i)add any goods to, or omit any goods from, Schedule I;(ii)add any organisation to, or omit any organisation from, Schedule II;and on the publication of such notification such goods or organisation shall be deemed to be included in or, as the case may be, omitted from such Schedule.
