Section 53 in The Bihar Agricultural Produce Markets Act, 1960
53. Power to make bye-laws.
(1)The Market Committee may, with the previous sanction of Director or any other officer specially empowered in this behalf by the State Government, in respect of the market area under its management, make bye-laws not inconsistent with this Act and the rules, for carrying into effect the purposes of this Act.(2)Such bye-laws shall be made after previous publication.
