Section 18 in U.P. Plastic and Other Non-Biodegradable Garbage Regulation Act, 2000
18. Power to remove difficulties.
(1)if any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make provisions not inconsistent with the provisions of this Act as appears to it to be necessary or expedient; for removing the difficulty.(2)No order under sub-section (1) shall be made after the, expiration of a period of two years from the commencement of this Act.(3)Every order made under sub-section (1) shall be laid, as soon as may be, before both the houses of the State Legislature and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
