Section 48(1) in The Uttarakhand Water Tax on Electricity Generation Act, 2012
(1)If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order published in the Government Gazette, make such provisions not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the date of commencement of the Act.
