Section 31(1) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(1)The State Government may, by general or special order, and subject to such conditions or restrictions as may be specified in such order, exempt any person or class of person, or firm or association of persons or any Co-operative society from the operation of all or any of the provisions of this Order and may at any time suspend or rescind such exemption.
