Section 3(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(3)Powers of the Government to exempt any class of shops or commercial establishment from the operation of the Act. - The State Government may, in public interest, by notification in the Gazette, exempt, subject to such conditions as it may impose in this behalf, any shop or commercial establishment or any class of shops or commercial establishments from the operation of all or any of the provisions of this Act.
