(1)Nothing in this Act or in any licence granted or rule made thereunder shall extend to or interfere with anything done in good faith in the exercise of his profession or business as such-(a)by a medical or veterinary practitioner, or(b)by a chemist or druggist duly qualified to act as such under the law for the time being in force in the State, or(c)by a chemist, druggist or compounder dispensing or compounding in compliance with the prescription of a medical or veterinary practitioner, or(d)subject to any rules for the time being in force under section 5, by a tenner or hide-merchant.(2)Notwithstanding anything hereinbefore contained, [the Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may, in its discretion, by general or special order, declare that all or any of the provisions of this Act shall not be deemed to apply to any article, or class of articles, of commerce specified in such order, or to any poison, or class of poisons, used for any purposes, used for purpose so specified, and may, from time to time, alter or vary any such declaration.(3)The authority on which any power to make rules under this Act is conferred may, by general or special order, exempt any person or class of persons, either generally or in respect of any poison or poisons specified in the order, from the operation of any such rules.
