(1)Nothing in the foregoing provisions of this Act applies to the import, manufacture, possession, sale or supply of any bonafide medicated article for medicinal purposes by medical practitioners, chemists, druggists, apothecaries or keepers of dispensaries, except in so far as the Government may by notification in the [Official Gazette] [Substituted by Rajasthan Act 38 of 1957.] so direct.(2)[ Where in the opinion of the] [Substituted by Rajasthan Act 35 of 1956.] [State Government] [Substituted by Rajasthan Act 38 of 1957.] reasonable grounds exist for doing so, the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may, by like notification and subject to such conditions and restrictions as it may impose, exempt and person or class of persons or any excisable article from all or any of the provisions of this act or of the rules made thereunder either [throughout the territories to which this Act extends] [Substituted by Rajasthan Act 38 of 1957.] or in any specified part thereof or for any specified period or occasion.(3)every notification issued by the State Government under sub-section (1) or sub-section (2) shall be laid before the House of State Legislature at the session thereof next following and shall be liable to be rescinded or modified by a resolution of that House.
