Section 2(z) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(z)"prescribed" means prescribed by the rules made under this Act;(za)"price volatility" refers to the degree to which prices rise or fall over a period of time;(zb)"processing" means any one or more of a series of treatments including drying, powdering, crushing, de-corticating, de-husking, parboiling, aging, polishing, ginning, pressing and curing or any other manual, mechanical, chemical or physical treatment to which raw agricultural produce, livestock or its product is subjected to and also includes post-harvest management including cleaning, sorting, grading and such other value additions;(zc)"processor" means a person who undertakes processing of any agricultural produce, livestock or its product on his own accord or on payment of a charge;(zd)"produce" includes agricultural produce, livestock or its product, agreed by the contracting parties for contract farming, services contract or any such other contract consistent with this Act;(ze)"purchaser" includes contract farming purchaser and service contract purchaser or such other purchaser under this Act;(zf)"recording of agreement" means recording of contract farming agreement made between the purchaser and the contract farming producer under section 12;(zg)"registration" means registration of purchaser made under section 12;(zh)"regulations" means the regulations made by the Authority under section 45;(zi)"rules" means the rules made under this Act;(zj)"Schedule" means the Schedule appended to this Act;(zk)"services contract" means the agreement between the farmer or farmer producer organisation or farmer producer company and the services contract purchaser wherein the former supplies the produce and the latter provides the post-harvest management and marketing services to the produce like storage, primary value addition and such other services in the food value chain including marketing linkages to organised retailers, processors, exporters, futures or option trading;(zl)"services contract purchaser" means a person who has entered into post-harvest management and marketing services contract under this Act.
