Section 150(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)If the market committee fails to make such bye-law or such amendment of the bye-law and forward the same to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] for sanction in accordance with the provisions of section 148 within the time specified in such order the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may after giving the market committee [x x x] [Omitted by Act 4 of 1982 w.e.f. 1.5.1968] a reasonable opportunity of being heard by order make such bye-law or such amendment of the bye-law and thereupon subject to any order under subsection (3) such bye-law or such amendment of the bye-law shall be deemed to have been made or amended by the market committee in accordance with the provisions of this Act. Every order made by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under this sub-section shall be published in the official Gazette.
