Section 78 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
78. Powers of Director to direct making or amending bye-laws.
(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.(2)If the market committee fails to make such bye-laws or such amendment of the bye-laws within the time specified, the Director may, after giving the market committee a reasonable opportunity of being heard by an order make such bye-law or such amendment of the bye-law and thereupon, subject to any order under sub-section (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 or the rules made thereunder and thereupon such bye-law or amendment shall be binding on the market committee.(3)An appeal shall lie to the Government from any order of the Director under sub-section (2) within thirty days from the date of such order and decision of the Government on such appeal shall be final.
