Section 60(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)A market committee may, in respect of the market area and agricultural produce for which it is established, make bye-laws, not inconsistent with this Act and the rules made thereunder, for the regulation of business and the conditions of trading in the market area and for any other matters as may be prescribed:Provided that no such bye-law shall be valid until it is registered under this Act.
