Section 5(2) in THE FARMERS’ PRODUCE TRADE AND COMMERCE (PROMOTION AND FACILITATION) ACT, 2020
(2)If the Central Government is of the opinion that it is necessary and expedient in public interest so to do, it may, for electronic trading platforms, by rules-(a)specify the procedure, norms, manner of registration; and(b)specify the code of conduct, technical parameters including inter-operability with other platform and modalities of trade transaction including logistics arrangements and quality assessment of scheduled farmers' produce and mode of payment,for facilitating fair inter-State and intra-State trade and commerce of scheduled farmers' produce in a trade area.
