Section 39(1) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(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 in consistent with the provisions of this Act, as appear to it to be necessary expedient for removing the difficulty:Provided that no order shall be made under this section after expiry of three years from the commencement of this Act.
