Section 11(3) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(3)Notwithstanding anything contained in sub-clauses (1) and (2). the Regional Food Controller may on being satisfied that the special circumstances of the case so warrant, allow a licensee to hold for a specified period scheduled commodities exceeding the limits allowed under sub-clause (1) and make a report of the order to the State Government who may vary, amend or reverse such order and such variance, amendment or reversal shall be effective after notice of the same to the licensee.
