Report No. 110

IV. Exempted Persons

3.21. Section 3-Power to grant exemption.-

This takes us to section 3. Section 3 gives power to the State Government to exempt the members of any race, sect or tribe in the State from the operation of the specified sections. The power is to be exercised where the State Government considers it impossible or inexpedient to apply such provisions to them. Such persons are called "exempted persons". We have no comments on this section, which appears still to possess some utility in view of the peculiar social and economic conditions prevailing amongst certain groups or in certain local areas.