Section 150 in Karnataka Agricultural Produce Marketing Act 1966
150. [Director of Agricultural Marketing's] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] power to direct the making or amendment of bye-laws.
(1)If it appears to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] that it is necessary or desirable in the interests of market or market committee to make any bye-law or to amend any bye-law he may by order require the market committee concerned to make the bye law or the amendment of the bye-law within such time as he may specify in such order.(2)If the market committee fails to make such bye-law or such amendment of the bye-law and forward the same to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] for sanction in accordance with the provisions of section 148 within the time specified in such order the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may after giving the market committee [x x x] [Omitted by Act 4 of 1982 w.e.f. 1.5.1968] a reasonable opportunity of being heard by order make such bye-law or such amendment of the bye-law and thereupon subject to any order under subsection (3) such bye-law or such amendment of the bye-law shall be deemed to have been made or amended by the market committee in accordance with the provisions of this Act. Every order made by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under this sub-section shall be published in the official Gazette.(3)An appeal shall lie to the State Government from any order of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] under sub-section (2) within sixty days from the date of publication of such order and the order of the State Government on such appeal shall be final.
