Section 11 in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
11. Power to exempt
.-The Central Government may, if it considers necessary, for avoiding any hardship or in consideration of public interest, by notification in the Official Gazette, exempt any person or class of persons from all or any of the provisions of this Order, either generally or for any specific purpose, subject to such conditions as may be specified in the notification.
