Section 27(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)If any difficulty arises in giving effect to the provisions of this Act,the Government may, by order, published in the Official Gazette make suchprovisions, not inconsistent with the provisions of this Act, as appear to it to benecessary or expedient for removing the difficulty;Provided that no such order shall be made after the expiry of the period oftwo years from the date on which this Act comes into force.
