Section 24 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
24. Power to exempt.
(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.(2)The State Government may, for reasons to be recorded in writing, exempt any lot of paddy or rice from levy wholly or partly if the stock in whole or part is unfit for storage or unfit for sale from fair price shops.(3)The State Government may postpone the recovery of levy due to be sold to the Government under this Order up to a period of six months on such terms and conditions as may be laid down, if it is satisfied that the paddy or rice due as levy cannot be brought within the notified specifications.(4)Subject to such instructions as may be issued by the State Government the Controller may permit a person from whom levy of rice or paddy is due to sell to the State Government a variety of rice or paddy other than the variety in respect of which levy is due.
