Section 84(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)Subject to any rules made by the State Government under section 83, the Board may, in respect of the notified market area, make bye-laws for,-(i)the regulation of business of the Market Committee;(ii)the conditions of trading in a market;(iii)the delegation of powers, duties and functions to a subcommittee, if any;(iv)enabling and regulating e-trading;(v)any other matters for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area;
