Section 28(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)Where a Market Committee fails to make bye laws under this section within six months from the date on which the Orissa Agricultural Produce Markets (Amendment) Act, 1984 (Orissa Act 27 of 1984) comes into force or the date of its constitution, whichever is later, the Director may make such bye-laws as he may think fit and bye-laws so made shall remain in operation in relation to that Market Committee, until the Market Committee makes its bye-laws duly approved by the Director.
