Section 15 in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
15. Power to exempt.-
The Central Government may, if it considers necessary for avoiding any hardship or in consideration of the public interest, by a 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, and subject to such conditions as may be specified in the notification
