Section 18 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
18. Quality grade standards.
(1)The contracting parties may, considering the channel of outlet, end use, agronomic practices, agro-climate and such other factors, also work out mutually acceptable quality grade standards or adopt any such standards formulated by an agency of the State or Commission for Agriculture Costs and Prices of Government of India or any other agency authorised by the Authority, mentioned in the agreement, to execute the sale-purchase.(2)Save as provided under sub-section (1), the Authority may also formulate quality grade standards for produce, for adoption by the contracting parties mentioned in the agreement.(3)The quality grade standards shall be categorised into,-(i)premium quality;(ii)fair average quality; and(iii)below fair average quality.(4)While identifying and defining quality parameters and their values, generic and specific use of the produce shall be taken into consideration.Explanation. - In case of contract farming for seed production, genetic purity, germination percentage, viability, and other like activities, as the case may be in the contract, may be important parameters.
