Section 22N in The Rajasthan Agricultural Produce Markets Act, 1961
22N. Contract farming.
(1)Contract farming buyer shall register himself with the market committee in such manner as may be prescribed.(2)The contract farming buyer shall get the contract farming agreement registered with the market committee. The contract farming agreement shall be in such form, containing such particulars and terms and conditions as may be prescribed.(3)Notwithstanding anything contained in contract farming agreement, no title, rights, ownership or possession of contract farming producer on his land under contract farming shall be transferred or alienated or vest in the contract farming buyer or his successor or his agent as a consequence arising out of the contract farming agreement.(4)If any dispute arises between the parties in respect of the provisions of the agreement either of the parties may submit an application to the market committee to arbitrate upon the disputes. The market committee shall resolve the dispute after giving the parties a reasonable opportunity of being heard.(5)The party aggrieved by the decision of the market committee under subsection (4) may prefer an appeal to the Director within thirty days from the date of decision. The Director shall dispose off the appeal after giving the parties a reasonable opportunity of being heard and the decision of the Director shall be final.(6)The decision of the market committee under sub-section (4) and decision in appeal under sub-section (5) shall have force of the decree of a civil Court and shall be enforceable as such and decretal amount shall be recovered as arrears of land revenue.(7)Disputes relating to and arising out of contract farming agreement shall be settled in accordance with the provisions made hereinabove and shall not be called in question in any civil Court.(8)The agricultural produce under contract farming may be sold to the contract farming buyer at places other than the market yard except in market proper. The market fee shall be payable by the contract farming buyer of agricultural produce at the rate prescribed under section 17 and in such manner as may be prescribed.(9)Contract farming agreement may be made for fruits, vegetables, medicinal plants or aromatic plants and such other agricultural produce as may be specified by the State Government from time to time by notification in the Official Gazette.
