Section 78 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
78. Power to make Regulations.
(1)Subject to any rules made by the State Government under section 77. the Board may, in respect of the notified market area, make bye- laws relating to(i)The regulation of business of the Market Committee.(ii)The conditions of trading in market,(iii)The delegation of powers, duties and functions to a sub-committee, if any.(iv)Enabling and regulating e-trading.(v)Any other matters for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.(2)No bye-laws shall take effect until it has been published or and notified in the Arunachal Pradesh Gazette.
