Section 22(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)The contract farming purchaser shall buy the entire pre-agreed quantity of one or more produce of the contract farming producer,-(a)in case, production support under section 14 has been provided for the contract, the contract farming purchaser shall buy the pre-agreed quantity of the produce at pre-agreed rate, as may be prescribed, considering the quantity to be at par with fair average quality, owning responsibility of maintaining the quality. The contract farming purchaser shall also buy the rest of the pre-agreed quantity at a rate mutually acceptable to both the parties but not lower than the fixed percentage of the price as may be prescribed, payable for fair average quality, as provided in the agreement:Provided that below fair average quality produce may be bought by other buyers for its or their specific purposes as under section 24 and as mentioned in the agreement;(b)in case of contract only for buying, the contract farming purchaser shall buy the pre-agreed quantity at pre-agreed rate to the extent, commensurate to fair average quality, as mentioned in the agreement. The contract farming purchaser shall also buy the rest of the produce over and above the pre-agreed quantity at a rate mutually acceptable to both the parties.
