Section 14 in The Orissa Foodgrains Dealers' Licensing Order, 1964
14. Power to exempt in special cases.
- If the Government, having regard to the conditions prevailing in any area, considers it necessary or expedient so to do in the public interest, it may, by notification in the Official Gazette, exempt, for such period and subject to such conditions as it may think fit, such class or classes of persons in that area as it may specify in the notification from the operation of all or any of the provisions of this Order.
