Section 78(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)If the market committee fails to make such bye-laws or such amendment of the bye-laws within the time specified, the Director may, after giving the market committee a reasonable opportunity of being heard by an order make such bye-law or such amendment of the bye-law and thereupon, subject to any order under sub-section (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 or the rules made thereunder and thereupon such bye-law or amendment shall be binding on the market committee.
