Section 80 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
80. Power to make bye-laws.
(1)Subject to the provisions of this Act and the rules made thereunder, a Market Committee may, in respect of a market area under its management, make bye-laws for-(i)the regulation of its business;(ii)the conditions of trading in a market;(iii)delegation of powers, duties and functions to the officers and servants, appointment, pay, punishment, pensions, gratuities, leave, leave allowances, contributions by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions, to a sub-committee, if any;(v)market functionaries who shall be required to take licence;(vi)any other matter 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 made under sub-section (1) shall take effect until it has been confirmed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997)].(3)In making any bye-law the Market Committee may direct that a breach thereof shall be punishable with fine which may extend to [one hundred rupees] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] and where the breach is a continuing one with further fine which may extend to five rupees for every day after first during which the breach is proved to have been persisted in.
