Section 23(3) in The Fertilizer (Control) Order, 1985
(3)The Central Government may, by notification in the Official Gazette and subject to the conditions, if any, laid down in that notification, and subject to guidelines issued in this regard by the Central Government exempt such pool handling agencies, as it deems fit, from complying with conditions laid down in paragraphs (a) and (b) of the sub - clause (1).
