Section 12 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
12. Power to exempt.
(1)The State Government may, in the public interest, exempt wholly or partly any scheduled commodity from the provisions of this Order.(2)The State Government may, in the public interest, exempt any person or class of persons, dealers or class of dealers either wholly or partly from the operation of any of the conditions of a licence or provisions of Clause 3 of this Order.
