Section 49(1) in The U.P. Electricity Reforms Act, 1999
(1)If any difficulty arises in giving effect to the provisions of this Act, by reasons of anything contained in the Act, or any other enactment for the time being in force, the State Government may, as the occasion requires, by order direct that this Act shall, during a period not extending beyond twelve months after the date of such order have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary and expedient and any such order may be made with retrospective effect from any date not earlier than the commencement of this Act.
