Section 6 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
6. Power to make bye-laws.
(1)Subject to the rules made by the State Government under section 5, a market committee may, in respect of a market under its management, make bye-laws for-(i)the regulation of its business,(ii)the conditions of trading,(iii)appointment and punishment of its officers and servants,(iv)payment of salaries, pensions, gratuities, and leave allowances to such officers and servants and contributions by them to any provident fund which may be established for the benefit of such officers and servants, and(v)the delegation of powers, duties and functions of a subcommittee, if any, appointed under section 7, and may, provide that a contravention thereof shall be punishable by a competent Magistrate with fine which may extend to fifty rupees.(2)All bye-laws made under sub-section (1) shall be subject to the condition of previous publication and no bye-law shall take effect until it has been confirmed by the State Government.
