Section 31 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
31. Exemptions.
(1)The State Government may, by general or special order, and subject to such conditions or restrictions as may be specified in such order, exempt any person or class of person, or firm or association of persons or any Co-operative society from the operation of all or any of the provisions of this Order and may at any time suspend or rescind such exemption.(2)Nothing in this Order shall apply to the purchase, sale or storage for sale of trade articles by or on behalf of-(i)The Central Government: or(ii)The State Government: or(iii)The officers, departments, institutions or other organisations of the State Government or such agencies as may be approved by the State Government.
