Section 148(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provisions of this Act and the rules made under section 146 and with the previous sanction of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] a market committee may [after previous publication in the prescribed manner] [Omitted by Act 4 of 1982 w.e.f. 1.5.1968 and inserted by the same Act w.e.f. 17.12.1981] make bye-laws for the regulation of the business and the conditions of trading in the market area. Every bye-laws made under this section shall be published in the prescribed manner.
