Section 148(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)Where any bye-law is submitted to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] for sanction under sub-section (1) and if the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] is satisfied,-(a)that the proposed bye-law is not contrary to the provisions of this Act or the rules;(b)that it complies with the requirements of sound administration; he may sanction the bye-law.
