Section 6C in The Orissa Agricultural Produce Markets Act, 1956
6C. Definitions.
- In this chapter, unless the context otherwise requires,(a)"Contract Farming" means farming by a person or a firm, registered under the Indian Partnership Act, 1932, or a company registered under the Companies Act, 1956 or a Co-operative Society registered under the Orissa Co-operative Societies Act, 1962 ora Co-operative registered under the Orissa Self-Help Co-operatives Act, 2001 or a Government Agency called the Contract Farming Producer under a written agreement with another person or body of persons called Contract Farming Sponsor to the effect that produce of such Contract Farming Producer shall be purchased as specified in the agreement, by the Contract Farming Sponsor.(b)"Contract Farming Agreement" means the agreement made for contract farming between the Contract Farming Producer and the Contract Farming Sponsor; and(c)"Contract Farming Producer" means a person, firm, company, co-operative society, co-operative or Government agency as mentioned in Clause (a).
