Section 51 in The Assam Agricultural Produce Market Act, 1972
51. Power of the Director to impose bye-laws.
(1)Notwithstanding anything contained in this Act or the rules or bye-laws framed thereunder, if the Director considers that an amendment, alteration, rescission or adoption of a new bye-law is necessary or desirable in the interest of market committee, he may by an order in writing to be served on a market committee by registered post, require it to make such amendment alteration, rescission or adoption of a bye-law within such time as may be specified in such order.(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.(3)The market committee may, within one month from the date of the issue of an order made under sub-section (2) appeal from such order to the State Government.(4)Where no appeal is presented within one month from the date of the issue of an order under sub-section (2) registering an amendment such amendment shall not come into force till the order is confirmed by the State Government.(5)A certified copy of the amendment of the bye-law registered by the Director under sub-section (2) shall, subject to the result of an appeal, if any under sub-section (3), be conclusive evidence that it has been duly registered and such amendment, alteration, rescission or adoption of bye-law shall be deemed to have made by the market committee.
