Section 51(2) in The Assam Agricultural Produce Market Act, 1972
(2)If the market committee fails to make any such amendment, alteration, rescission or adoption of the bye-law within the time specified by the Director in his order under sub-section (1), the Director may after giving the market committee an opportunity of showing cause why such amendment, alteration, rescission, or adoption should not be made, register such amendment, alteration, rescission or adoption of bye-law and issue a certified copy thereof to such market committee.
