Section 20 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
20. [ [Substituted by Notification No. 41303 dated 26.12.1988.]
(1)The Government may, in public interest exempt any area from levy or reduce quantum of levy in any area, with the prior concurrence of the Central Government.(2)The Government may, in public interest, exempt any class of persons from levy with the prior concurrence of the Central Government.]
