Section 24(1) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(1)With the prior concurrence of the Central Government, the State Government may-(a)in the public interest increase or reduce the percentage of levy;(b)in the public interest exempt any area from levy or reduce per cent;(c)in the public interest reduce the percentage of levy from any type of rice mill in any area:(d)exempt wholly or partly from levy variety of paddy and rice.
