(5)Notwithstanding anything contained in this section, if the State Government are satisfied that it is necessary or expedient in the public interest so to do, they may, by notification, exempt, subject to such conditions as they deem fit, any person or class of persons from the provisions of clause (a) of sub-section (1) of this section.Explanation. - For the purposes of this section "arms" means any type of offensive weapon and includes lathi and stick.]
