Section 150(1) in Karnataka Agricultural Produce Marketing Act 1966
(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.
