Section 6E(c) in The Punjab Agricultural Produce Markets Act, 1961
(c)all rules, bye-laws, orders and notifications in force in the area of the Committees amalgamated immediately before the date of amalgamation shall, except the rules, bye-laws, orders and notifications in respect of such matters, as may be specified by the State Government by notification issued in that behalf, stand repealed and the rules, bye-laws, orders, and notifications in respect of matters specified therein shall operate, throughout the area of new Committee until altered, amended or cancelled in accordance with the provisions of this Act;
