Section 78(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)If it appears to the Director that it is necessary or expedient in the interest of a market or market committee to make any bye-law or to amend any bye-law he may, by order require the market committee concerned to make the bye-law or the amendment of the bye-law within such time as he may specify in such order.
