Section 24T in The Orissa Agricultural Produce Markets Rules, 1958
24T. Contract Farming Agreement.
(1)The Contract Farming Sponsor shall enter into an Agreement in Form XX with every Contract Farming Producer and shall furnish copies of each such Agreement to the Regulated Market Committee. The copies of Agreements shall be kept on record by the Secretary of the concerned Market Committee in a Register maintained for the purpose in Form XXI.(2)The Agreements for Contract Farming may be seasonal or annual. All seasonal or annual Agreements shall be entered into before sowing of the crops in case of horticultural three crops, the time of Agreements may be at the stage of flowering, or at any stage deemed appropriate by the parties to the agreement.(3)The Contract Farming Agreement shall contain a description of the farm, land survey number, specification of farm produce, specification of quality, specification of commodity contracted, crop delivery Agreement, insurance coverage etc. as well as details of the price to be paid for the produce indicating the mode of payment to be made to the Contract Farming Producer.(4)The Contract Farming Sponsor shall be responsible for taking possession of the produce at the farm or at an agreed place and for making arrangements for unloading, sorting, grading or other quality checks as necessary and weighing the produce at his cost, and issuing a Purchase Bill in Form XXII indicating the quantity, price and value of the produce purchased, and for making payment, within such period not exceeding three days as may be agreed of the amount receivable by the Contract Farming Producer after adjustment of the advances and cost of inputs and services, if any, received by such producer earlier.(5)The registering authority shall examine the Agreement and ensure that the interests of the Contract Farming Producers are protected and if in his opinion such an Agreement shall result in exploitation of the Contract Farming Producer or is otherwise detrimental to the interests of the Contract Farming Producer, the registering authority may refuse to register the Agreement, after giving an opportunity to all the parties to the Agreement or any other party whose interest will be affected by the Agreement of being heard.(6)A decision to register or to refuse registration of any Contract Farming Agreement shall as far as practicable be taken within a period of 15 days from the date of submission of the agreement for registration.
