Section 131C in Karnataka Agricultural Produce Marketing Act 1966
131C. Procedure and Form of contract farming agreement.
- Contract Farming agreements shall be governed in the manner laid down hereinafter, -(1)Contract farming Sponsor shall register himself [XXX] [Omitted by Act 5 of 2014 w.e.f 04.01.2014] with such officer and in such manner as may be prescribed.(2)The Contract Farming Sponsor shall get the contract farming agreement registered with such officer as may be prescribed in this behalf. The contract farming agreement shall be in such form containing such particulars and terms and conditions such as may be prescribed.(3)Notwithstanding anything contained in contract farming agreement no title rights ownership or possession shall be transferred or attenuated or vest in the contract farming sponsor or his successor or his agent as a consequence arising out of the contract farming.(4)[ Any disputes arising out of contract farming agreement shall be decided by the Registering Authority. He shall resolve the dispute in a summary manner within thirty days from the date of reference of dispute by giving the parties a reasonable opportunity of being heard in such manner as may be prescribed.] [Substituted by Act 5 of 2014 w.e.f. 04.01.2014](5)The party aggrieved by the decision of the [Registering Authority] [Substituted by Act 5 of 2014 w.e.f. 04.01.2014] under sub-section (4) may prefer an appeal to the Director of Agricultural Marketing within thirty days from the date of the decision. The Director of Agricultural Marketing shall dispose off the appeal within thirty days after giving the parties a reasonable opportunity of being heard and the decision of the Director of Agricultural Marketing shall be final.(6)The decision of the authority under sub-section (4) and decision in appeal under sub-section (5) shall have the force of a decree of the civil court and shall be enforceable as such and decretal amount shall be recovered as arrears of land revenue.
