Section 53(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(3)Subject to any rules made by the Government under section 52, the market committee may, with the previous sanction of the Board, in respect of the notified area for which it was established, make by-laws for the regulation of the business and the conditions of trading therein and for such other matters relating to the day-to-day regulation and administration of markets including market and other charges:Provided that where a market committee fails to make by-laws under this sub-section within one month from the date of its establishment, the Board may make such by-laws as it think fit and the by-laws so made shall be deemed to be by-laws made by the market committee and may be amended or varied by the Board or, with its previous sanction, by the market committee.
