Section 37(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)Subject to any rules made by the Stale Government under section 36, the market committee may, in respect of the market area under its management, make bye-laws for the regulation of business and conditions of trading therein [and for specifying the rates of user charges leviable under the proviso to section 17.] [Substituted by Section 22 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.]
