Section 81 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
81. Power of [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15- 6-1997).] to direct making or amendment of bye-laws.
(1)If it appears to the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] that it is necessary or desirable in the interests of a 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-laws or the amendment of the bye-law within such time as he may specify in such order.(2)If the Market Committee fails to make such bye-laws or such amendment of the bye-laws within the time specified, the opportunity of being heard by an order make such bye-law or such amendment of the bye-law and thereupon subject to any order under sub-section (3), such bye-law or such amendment of the bye-law shall be deemed to have been made or amended by the Market Committee in accordance with the provision of this Act or the rules made thereunder and thereupon such bye-law or amendment shall be binding on the Market Committee.(3)An appeal shall lie to the State Government from any order of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] under sub-section (12) within thirty days from the date of such order and the order of the State Government on such appeal shall be final.
