Section 31 in Bihar Trade Articles (Licenses Unification) Order, 1984
31. [ Exemptions. [Substituted by G.S.R. 47 dated 17.10.1985.]
(1)The State Government may, by general or special order by notifications in the Official Gazette, and subject to such conditions or restriction, as may be specified in such order, exempt any person or class of persons or firm or association of persons or any Co-operative Society from the operation of all or any of provisions of this Order and may at any time suspend or rescind such exemption:Provided that no notification under this clause shall be issued except with the previous approval of the Central Government.(2)Nothing in this Order shall apply to the purchase, sale or storage for sale of any trade article by or on behalf of-(a)The Central Government.(b)The State Government.(c)The Officers, departments, institutions or other organisations of the State Government or such agencies as may be approved by the State Government.(d)any Central or State level Co-operative Society.]
