Section 115 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
115. Power to exempt the Board or Marketing Committee etc. from provisions of the Act.
(1)The Government may, by general or special order, published, in the official Gazette, exempt the Board, or any Marketing Committee or any class of persons from any of the provisions of this Act or any rule, regulation, or bye-laws made thereunder or may direct, in like manner, that the provisions of this Act shall apply to the Board or any Marketing Committee or any class of persons with such modifications, not affecting the substance thereof, as may be specified in that order.(2)All orders made under sub-section (1) shall be laid, as soon as may be, after they are made, before the Legislative Assembly of Delhi.(3)The Government may, by general or special order, published in the Official Gazette, direct that any rule, regulating or bye-laws made under this Act shall apply to the Board or any Marketing Committee or any class of persons with such modifications, not affecting the substance thereof, as may be specified in that order.
