Section 49 in The U.P. Electricity Reforms Act, 1999
49. Power to remove difficulties.
(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.(2)No order under sub-section (1) shall be made after the expiration of a period of two years from the commencement of this Act.(3)The provisions of sub-section (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply to an order made under sub-section (1) as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
