Section 34 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
34. Removal of difficulties.- (i) If any difficulty arises in giving effect to the
provisions of this Act, the Government may, by the order published in the officialGazette, make such provisions not inconsistent with the provisions of this act, as mayappear to be necessary for removing the difficulty.Provided that no such order be made under this section after the expiry of oneyear from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it ismade, before the Legislative Assembly of the national Capital Territory of Delhi.
