Section 69(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(3)(a)The committee, whenever it desires to make bye-laws under this Act, shall, by a resolution at a special meeting, approve a draft of such bye-laws.(b)As soon as possible after such resolution is passed, the committee shall display the draft of the bye-laws on its notice board and publish a notice in at least two newspapers circulating in the market area and also in such manner as may in its opinion, be best calculated to inform the public and all persons likely to be affected by the bye-laws so displayed and inviting their objections and suggestions in respect of the proposed draft within a reasonable period to be specified in such notice.
