Section 69(5) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(5)Within seven days of the passing of such resolution, the Chief Executive Officer shall submit the final draft of the bye-laws approved under sub-section (4) to the Metropolitan Commissioner who shall send it with his recommendations to the State Government. The State Government may sanction the bye-laws sent to it subject to such modifications, if any, as it may think necessary.
