Section 112 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
112. Power of Director to direct Market Committee for amending Bye-laws.
(1)If it appears to the Director, that it is necessary or expedient in the interest of agricultural marketing to make any Bye-law(s) or to amend any existing Bye-law (s), he may, by order, direct the Market Committee concerned to make Bye-law(s) or amend existing Bye-law (s) within such time as he may specify in such order.(2)If the Market Committee fails to make such Bye-law(s) or such amendment of the Bye-law(s) within the time specified, the Director may, after giving the Market Committee a reasonable opportunity to explain, make such bye-law (s) or such amendment of the bye-law (s) and thereupon subject to any order under subsection (3), such bye-law (s) or such amendment of the bye-law (s) shall be deemed to have been made or amended by the Market Committee in accordance with the provision of this Act or the Rules made thereunder and thereupon such bye-law (s) or amendment (s) shall be binding on the Market Committee.(3)An appeal shall lie to the state Government against any order of the Director under sub-section(2) within thirty days from the date of such order and decision of the Government on such appeal shall be final and binding.
