Section 84 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
84. Power to make bye-laws.
(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;(2)No bye-law shall take effect until it has been published for information and notified in the Rajpatra, Himachal Pradesh.
