Section 11(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(2)[ Nothing contained in sub-clause (1) shall apply to- [Substituted by Notification No. 3400/XXIX-Kha-9-96-84-94, dated 28th October, 1996, published in U.P Gazette (Extraordinary), Part 4, section (Kha), dated 28th October, 1996.](a)any stock of Scheduled Commodities purchased or stored on behalf of the Government of India, the State Government or the Food Corporation of India;(b)any stock of Scheduled Commodities of any Central level or State level Co-operative Society engaged in the procurement, sale, purchase or distribution of Scheduled Commodities.]
