Section 16 in Himachal Pradesh Electricity (Duty) Act, 2009
16. Power to remove difficulties.
(1)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 may appear to be necessary for removing the difficulty.(2)Every order under this section, shall be laid, as soon as after it is made, before the State Legislative Assembly:Provided that no such order shall be made under this section after the expiry of a period of two years from the date of commencement of this Act.
