Section 28 in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
28. [ Power to exempt. The State Government may, by notification in the Official Gazette, and for reasons to be recorded in writing, exempt any licensee from the operation of all or any of the provisions of this Act :
Provided that the State Government may, subject to such conditions and restrictions as it may impose, delegate the power under this section to the Licensing Officer.] [Substituted by ibid section 19.]
