Section 51(1) in The Assam Agricultural Produce Market Act, 1972
(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.
