Section 8 in Chhattisgarh Rice Procurement (Levy) Order, 2007
8. Exemption.
(1)State Government may with prior concurrence of the Central Government, by a general or special order, exempt any person or class of persons from any or all provisions of this order, and may at any time revoke or cancel such exemption.(2)State Government may with prior concurrence of the Central Government, by a general or special order, exempt any variety of paddy or rice from any or all provisions of this order, and may at any time revoke or cancel such exemption.
