Section 10(2) in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
(2)If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may, of its own motion or otherwise by a general or a specific order, not inconsistent with these Regulations or the Act, do or undertake or direct the SLDC to do or undertake activities which in the opinion of the Commission, may appear to be necessary or expedient for the purpose of removing such difficulties.
