Section 31Q in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
31Q. Provisions relating to Contract Farming Agreement. The Contract Farming Agreement shall be subject to the following provisions, namely,:-
(1)The contract farming agreement shall be in such form containing such particulars and terms and conditions, as may be prescribed.(2)The sponsorer shall furnish the copy of the agreement to the Board or to such officer and in such manner as may be prescribed.(3)The agricultural produce covered under contract farming agreement when sold, shall be liable to such market fees as may be prescribed by the Board.
