Section 149 in Karnataka Agricultural Produce Marketing Act 1966
149. First bye-laws on the establishment of markets.
(1)As soon as may be after the Chairman is nominated for [the first market committee constituted under section 10 for a market area declared after the commencement of this Act under section 4] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall in consultation with the said Chairman and taking into consideration the local conditions make the first bye-laws for the market area in accordance with the provisions of this Act and the rules. The first bye-laws so made shall notwithstanding anything contained in this Act be deemed to be the bye-laws made by the market committee until superseded or amended by any bye-law made under section 148.(2)The first bye-laws shall be published in such manner as may be prescribed.
