Section 4 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
4. Payment by farmer producer organisation or agricultural cooperative society.
- A farmer producer organisation or an agricultural co-operative society, by whatever name called, shall make payment in the following manner, namely:-(i)where, it aggregates or buys the scheduled farmers' produce from a farmer in the trade area for primary value addition, packaging, labelling processing or export and thereafter sells at a better price, it shall make payment to the farmer immediately after such sale, but not later than fourteen days from the date of aggregation or purchase subject to the condition that the receipt of delivery as in Form-1 shall be given to the farmer on the same day:Provided that the farmer and the farmer producer organisation may, in anticipation of more remunerative price and on mutual understanding, further delay the payment, but not exceeding twenty-one days from the date of aggregation or purchase:Provided further that they may mutually decide to make the part payment in case of delayed payment.(ii)where it aggregates or buys the scheduled farmers' produce from farmer in the trade area and sells such produce in raw form itself, it shall make the payment immediately after such sale, but not later than three days from the date of aggregation or purchase, if procedurally so required, subject to the condition that the receipt of delivery as in Form-1 shall be given to the farmer on the same day.Chapter-III Disputes Settlement Mechanism Pertaining to Farmers and Penalties
