Section 15(2) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(2)The [State Government] [Words 'Provincial Government' first substituted for words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] may exempt any person or class or section of such inhabitants from liability to pay any portion of such fine:Provided that such exemption shall not be based upon communal or racial considerations.
