Section 4 in The Southern State (Regulation of Export of Rice) Order, 1964
4. Exemptions.
- Nothing contained in Clause 3 shall apply to the export of rice-(i)on Government account; or(ii)under and in accordance with Military Credit Notes; or(iii)not exceeding [five kilograms] [Substituted by G.S.R. 23(E), dated 30th January, 1975.] in the aggregate by a bona fide traveller as part of his luggage;(iv)being the whole or part of produce of land cultivated or owned by a person for his domestic consumption in a place outside the specified area under and in accordance with an appropriate permit granted by the competent authority; or[* * * *] [Clause 4, Item (v) omitted by G.S.R. 219(E). dated 10th May, 1974.](v)[] [Renumbered by G.S.R. 219(E), dated 10th May, 1974.] by or on behalf of the Food Corporation of India established under Section 3 of the Food Corporations Act, 1964 (37 of 1964).
