Section 12(4) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(4)The purchaser, shall digitally register and get its agreement recorded with the Designated Officer of the jurisdiction within which the produce is to be grown or raised, as the case may be, in such form and in such manner with a requisite fee, as may be prescribed, and for such period as specified in section 17:Provided that if the produce is partly or fully grown or raised in jurisdictions of more than one Designated Officer, the purchaser shall digitally register and get its agreement recorded with any one of the officer who in turn shall forward the same to the concerned Designated Officers, considering it a single point registration and agreement recording.
