Section 41(1) in Karnataka State Road Safety Authority Act, 2017
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, by order, do anything not inconsistent with this Act or the rules made thereunder, which appears to it necessary for the purpose of removing the difficulty:Provided that, no such order shall be issued after two years from the date of commencement of this Act.
