Section 22(9) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(9)In case, payment is not made on the spot as per the terms of the contract, as under sub-section (8), a penal interest as prescribed, shall be levied for late payment upto thirty days. If the said payment is not made within thirty days, it shall be recovered as an arrear of land revenue with interest as prescribed, till such time as it is recovered and paid to the contract farming producer.
