Section 34 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
34. Bye-laws made bye-laws under this sub-section.
(1)Subject to any rules made by the Government under section 33 and with the previous sanction of the Director of Marketing, a market committee may, in respect of the notified area for which it was constituted, make by-laws for the regulation of the business and the conditions of trading therein:Provided that it shall be competent for a market committee to adopt the bye-law of any other market committee by a resolution and the bye-laws so adopted shall come into force in respect of the market committee adopting the same on the publication of the resolution in the Andhra Pradesh Gazette and it shall not be necessary to publish the adopted bye-laws in the said Gazette;Provided further that where a market committee fails to make bye-laws or adopt the bye-laws of some other market committee under this sub-section within two months from the date of its constitution, the Director of Marketing may make such bye-laws as he thinks fit, and he bye-laws so made shall remain in operation until the market committee has(2)Every bye-law made under this section shall be published in English and Telugu in the Andhra Pradesh Gazettee [xxx] and it shall come into operation on [xxx] the date of its publication in English in the Andhra Pradesh Gazette.(3)Any bye-law made under this section may provide that any contravention thereof shall be punishable with fine which may extend to five hundred rupees.
