Section 20 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
20. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty :Provided that no such order shall be made after the expiry of one year of the coming into force of this Act.
