Section 32(1) in Chhattisgarh Food and Nutritional Security Act, 2012
(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 appear to it to be necessary or expedient for removing such difficulty :Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.
