(1)If any difficulty arises in giving effect to the provisions of this Act, the Central 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:Provided that no such order shall be made under this section after the expiry of two years from the date of the commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.THE SCHEDULE[See section 2 (s)]List of Energy Intensive Industries and other establishments [* * * *]
