Section 50 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
50. Power to remove difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, by order do anything not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty:Provided that, no order shall be made under this section after the expiry of two years from the date of coming into force of this Act.(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.
