Section 60 in The Gujarat Agricultural Produce Markets Act, 1963
60. Bye-laws.
(1)A market committee may, in respect of the market area and agricultural produce for which it is established, make bye-laws, not inconsistent with this Act and the rules made thereunder, for the regulation of business and the conditions of trading in the market area and for any other matters as may be prescribed:Provided that no such bye-law shall be valid until it is registered under this Act.(2)Any bye-law made under sub-section (1) may provide that any contravention thereof shall, on conviction, be punishable with fine which may extend to two hundred rupees.(3)A copy of every bye-law made under sub-section (1) shall be forwarded to the Director in the prescribed manner.(4)On receipt of the copy, the Director if satisfied that the bye-law so forwarded is not inconsistent with this Act and the rules made thereunder, may register the bye-law:Provided that no order refusing to register a bye-law shall be passed without giving the market committee an opportunity of being heard.(5)Where the Director registers any bye-law of a market committee, he shall issue to it a copy thereof certified by him which shall be conclusive evidence of its registration.(6)Where the Director refuses to register any bye-law he shall communicate the order of refusal, together with his reasons therefor, to the market committee.
