Section 82(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)Subject to the provisions of this Act and the rules made thereunder, the Marketing Board may, in respect of marketing area under it's management, make bye-laws for:-(i)the regulation of business of the Marketing Board;(ii)the conditions of trading in a market;(iii)the delegation of powers, duties and functions to the officers and servants, appointment, pay, punishment, pension, gratuity, leave, leave allowances, contribution by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions to a sub-committee, if any;(v)market functionaries who are required to obtain licence under this Act;(vi)enabling and regulating e-trading;(vii)any other matter for which bye-laws are required to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.
