5. Saving of certain short-term contracts to deliver a specified weight of a particular crop.
- Nothing in this Act shall prevent a tenant from contracting to deliver to his landlord a specified weight of a particular crop to be grown on the land of his tenancy or any portion thereof:Provided (1) that any claim for damages for the breach of such contract shall be based on a failure to deliver the specified weight and not on a failure to cultivate any portion of land;(2)that the term of such contract shall not exceed three years; and(3)that the value of the produce to be supplied shall be determined by weighment thereof or by appraisement by arbitrators of the weight thereof.
