176. Procedure for framing bye-laws, their amendments or cancellation and previous and final publication.
(1)As soon as may be, after the appointment of the Officer-in-charge or the committee-in-charge under Section 10, such Officer-in-charge or the committee-in-charge shall take into consideration the local conditions, make the draft bye-laws for the market area in accordance with the provisions of the Act and the rules framed thereunder.(2)A notice informing the preparation of bye-laws and availability of a copy thereof in the office of the Market Committee during office hours for inspection and offering any objection and suggestion from the users of the market within the period specified in the notice shall be affixed on the notice board of the Market Committee, as well as on the notice board of other autonomous bodies in whose jurisdiction market yard falls.(3)All objections or suggestions specified in notice received within the period shall be considered by the officer-in-charge or committee-in-charge as the case may be and final bye-laws shall be prepared and sent to the Director for confirmation.(4)On receiving confirmation from the Director a notice stating that the bye-laws have been confirmed by the Director shall be affixed on the notice board of the Market Committee and such other local authority or local authorities where the notice under sub-rule (2) was affixed. Such bye-laws, as confirmed by the Director shall be deemed to be enforced from the date on which the notice was affixed.(5)Procedure as specified in sub-rules (2), (3) and (4) shall be applicable for amendment or cancellation of any of the bye-laws.(6)The notice under this rule shall be affixed at the specified places on one and the same day and the person affixing the notice shall put his signature or thumb-impression alongwith date at the time of affixing.Chapter-XX Duration of Record
