Section 7 in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977
7. [ Order not to apply in certain cases
.-Nothing in this Order shall apply:-(i)to a Corporation or Company owned or controlled by the Central Government or a State Government, or to a statutory Board, or(ii)to any Central level or State level co-operative society, engaged in the production, procurement, sales, purchase or distribution of pulses, edible oilseeds and edible oils:Provided that a Corporation or a Company or a stutory Board mentioned in sub-clause (i) shall furnish inormation relating to purchase, sale and stock of edible oilseeds/edible oils held by them to the Central Government or as the case may be, to the State Governments.][7-A. Power to exempt.-The State Government may, if it considers it necessary for avoiding any hardship or for any other just and sufficient reason, by notification in the Official Gazette, exempt any producer, dealer or commission agent from the operation of all or any of the provisions of this Order either generally or for any specified period, subject to such conditions, as may be specified in the notification:Provided that no notification under this clause shall be issued except with the previous approval of the Central Government:][Provided further that no previous approval of the Central Government shall be necessary for granting exemption to importers from the stock limits specified in sub-clause (1) of clause 4 in case of pulses imported under Open General License (O.G.L.). The notification issued by the State Government shall indicate the period for disposal of the excess stock.] [ Added by S.O. 750(E), dated 11.8.1988 (w.e.f. 11.8.1988).][7-B. Power to fix lower stock limits.-The State Government may, if it considers it necessary for just and sufficient reason, by notification in the Official Gazette, fix any stock limit within the maximum limits specified in clause 4, either generally or for any specified period, subject to conditions as may be specified in the notification:Provided that no notification under this clause shall be issued except with the previous approval of the Central Government.]
