Section 82 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
82. Power to make bye-laws.
(1)Subject to the provisions of this Act and the rules made thereunder, the Marketing Board may, in respect of marketing area under it's management, make bye-laws for:-(i)the regulation of business of the Marketing Board;(ii)the conditions of trading in a market;(iii)the delegation of powers, duties and functions to the officers and servants, appointment, pay, punishment, pension, gratuity, leave, leave allowances, contribution by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions to a sub-committee, if any;(v)market functionaries who are required to obtain licence under this Act;(vi)enabling and regulating e-trading;(vii)any other matter for which bye-laws are required to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.(2)No bye-laws made under sub-section (1) shall take effect until they have been approved by the State Marketing Officer.(3)In making any bye-laws, the Marketing Board may direct that a breach thereof shall be punishable with fine which may extend to one hundred rupees and where the breach is a continuing one, with further fine which may extend to ten rupees for everyday during the period when such breach continues.
