Section 37(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)No bye-law made under this section shall have effect unless and until it has been sanctioned by the Director or any other officer specially empowered in this behalf by the State Government.] [Subsituted by Section 14 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.][7. Validation of bye-laws of market committee and of actions taken or things done thereunder. - (1) Notwithstanding anything contained in section 37 of the Principal Act or in any judgment, decree, order or decision of any court or tribunal of competent jurisdiction or in any instrument or document and notwithstanding any error, omission, defect or want of jurisdiction, power or authority, no bye-law made or purported to be made, by a market committee,, before the 26th day of August, 1965, shall be deemed to be or to have ever been, invalid, merely on the ground that the previous sanction of the Director or any other officer specially empowered by the State Government in this behalf, as required by section 37 of the Principal Act, was not obtained, and accordingly, -(a)every such bye-law shall have and shall be deemed always to have had, the same force and effect as fully and effectively as if it had been previously sanctioned by the authority mentioned in section 37 of the Principal Act;(b)all fees or cesses, levied, collected or purported to be levied or collected under any such bye-law as aforesaid, by a market committee, on agricultural produce bought and sold in the market or market area shall be and shall be deemed always to have been validly levied or collected, and shall not be refundable;(c)all licences granted, refused, cancelled, renewed or suspended, and all fees levied and collected for any such licence, by a market committee under any such bye-law, as aforesaid, shall be deemed always to have been validly granted, refused, cancelled, renewed, suspended or levied and collected, as the case may be, and no such fee shall be refundable;(d)all actions or proceedings taken, things done, appointments made, and powers exercised by a market committee under any such bye-law, shall be and shall be deemed always to have been, validly taken, done, made or exercised;(e)no suit or other proceeding shall be maintained or continued in any court or tribunal for the refund of any cesses or fees levied and collected under any such bye-law;(f)no court or tribunal shall enforce a decree or order declaring any such bye-law to be invalid or directing the refund of any cesses or fees levied and collected thereunder;(g)any cesses or fees imposed or assessed under any such bye-law before the 26th day of August, 1965, may be recovered in the manner provided under any such bye-law;(h)all market committees established under the Principal Act shall be and shall be deemed always to have been, competent to issue or renew licences and to realise cesses or fees, under any such bye-law, authorising the same.
