Section 112(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)If the Market Committee fails to make such Bye-law(s) or such amendment of the Bye-law(s) within the time specified, the Director may, after giving the Market Committee a reasonable opportunity to explain, make such bye-law (s) or such amendment of the bye-law (s) and thereupon subject to any order under subsection (3), such bye-law (s) or such amendment of the bye-law (s) 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 (s) or amendment (s) shall be binding on the Market Committee.
