Section 92(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)A Market Committee may make bye-laws, not inconsistent with this Act and the rules made there under, to provide for; namely : -(a)regulation of its business,(b)duties of Traders, Arthiyas, Brokers /Commission Agents, Weighmen and Palledars; and(c)any other matter, which, by order or under this Act, is required to be provided for by bye-laws;Provided that no bye-law, other than a bye-law made by adopting draft or model bye-law suggested by the Managing Director, shall be valid unless approved by the Managing Director.
