Section 6D in The Orissa Agricultural Produce Markets Act, 1956
6D. Contract Farming Agreement.
- Contract Farming Agreement shall be governed in the manner laid down hereinafter.(1)Contract Farming Sponsor shall register himself or itself with the Market Committee in such manner and with such fee payable to the Market Committee as may be specified by the State Government.(2)The Contract Farming Sponsor shall get the Contract Farming Agreement recorded with the concerned Market Committee and the Contract Farming Agreement shall be in such form containing such particulars and terms and conditions as may be specified by the State Government.(3)Dispute arising out of the Contract Farming Agreement may be referred to the Director for settlement and the Director shall decide the dispute in a summary manner within thirty days from the date of reference, after giving the parties a reasonable opportunity of being heard in the manner prescribed.(4)The party aggrieved by the decision of the Director under Subsection (3) may prefer an appeal to the Secretary to Government, Co-operation Department within thirty days from the date of the decision and the appeal shall be disposed of within thirty days, after giving the parties a reasonable opportunity of being heard and the decision shall be final.(5)The decision under Sub-section (3) or (4) shall have the force of a decree of a Civil Court and the decretal amount shall be recovered as an arrear of land revenue.(6)The agricultural produce covered under the Contract Farming Agreement may be sold to the Contract Farming Sponsor outside the market yard and in such a case, no market fees shall be leviable.(7)Notwithstanding anything contained in the Contract Farming Agreement, no title, right, ownership or possession shall be transferred or alienated or vested in the Contract Farming Sponsor or his successor or his agent or his assignee, as the case may be.Chapter-III Incorporation of market committee - Its powers and duties
