Section 12(1) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(1)The State Government may, in public interest, or in a case of extreme hardship by notification in the Gazette, exempt in the manner prescribed and subject to such terms and conditions as it may impose in this behalf any housing scheme or harmful establishment wholly or in part from the operation of all or any of the provisions of this Act.
