Section 38A(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)If it appears to the Board that an amendment of the bye-law forwarded to it by a market committee under sub-section (2) or rescission of an existing bye-law or adoption of a new bye-law is necessary in the interests of such market committee or of persons using the market, the Board may, by an order in writing, direct such market committee to amend such bye-law or to rescind the existing bye-law or to adopt a new bye-law. as the case may be, within such period as may be specified in such order.
