Section 61A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)If the Market Committee fails to make such bye-law or such amendment of the bye-law 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 there under and thereupon such bye- law or amendment of bye-law shall be binding on the Market Committee and all concerned.
