Section 2(9) in Karnataka Agricultural Produce Marketing Act 1966
(9)"commodity" means any kind of agricultural produce meant for sale;[(9-A) "Contract farming" means farming by an individual agriculturist or association of agriculturists by whatever name called as "Contract farming Producer" in a written contract farming agreement with another person called "Contract farming Sponsor" to the effect that his farm produce shall be purchased by such contract farming sponsor as may be specified in the agreement. [Inserted by Act 23 of 2007 w.e.f. 16.08.2007.](9-B) "Contract farming Agreement" means the agreement made for Contract farming between a Contract farming producer and contract farming sponsor as may be specified in the agreement.]
