Section 44(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)Subject to any rules made by the State Government under section 43 a Committee may, in respect of notified market area, make bye-laws for -(i)the regulation of its business ;(ii)the conditions of trading ;(iii)the appointment and punishment of its employees ;(iv)the payment of salaries, gratuities and leave allowances to such employees;(v)the delegation of powers or duties, to the Sub-Committee or Joint Committee or ad hoc Committee or any one or more of its members under section 19 ; and(vi)the remuneration of different functionaries not specifically mentioned in this Act, working in the notified market area and rendering any service in connection with the sale, purchase, storage and processing of agricultural produce ; and may provide that contravention of any of such bye- laws shall be punishable, on conviction, with a fine which may extend to fifty rupees.
