Section 121(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(4)After the resolution is passed, a copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Director along with -(a)a copy of the relevant bye-law in force with amendment proposed to be made in pursuance of the resolution together with reasons justifying such amendment, alteration or abrogation;(b)four copies of the text of the bye-law as it would stand after amendment, signed by the Chairman or in his absence by the Vice-Chairman and Secretary of the Market Committee; and(c)such other information as may be required by the Director.
