Section 148(5) in Karnataka Agricultural Produce Marketing Act 1966
(5)When the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] refuses to sanction any amendment or bye-law he shall communicate his order with the reasons therefor to the market committee:Provided that no such order shall be made without giving the market committee a reasonable opportunity of being heard.
