3. Power to except areas from the provisions of this Act.
(1)If the circumstances of any district or part of the district are such that, in the opinion of the Government, it is inexpedient to apply any of the provisions of this Act thereto, the Government may by notification except the area from the operation of those provisions and thereafter the said provisions shall not apply to the area until applied thereto by notification.(2)While such exception remains in force, the Government may make rules to regulate in the said area the matters excepted from the operation of the said provisions.
