(2)Notwithstanding anything hereinbefore contained, [the Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may, in its discretion, by general or special order, declare that all or any of the provisions of this Act shall not be deemed to apply to any article, or class of articles, of commerce specified in such order, or to any poison, or class of poisons, used for any purposes, used for purpose so specified, and may, from time to time, alter or vary any such declaration.
