Section 61A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)If it appears to the Director that it is necessary or expedient in the interest of a market or Market Committee to make any bye- law or to amend any bye-law, he may, by order, require the Market Committee concerned to make the bye-law or to amend the bye-law within such time as he may specify in such order.
