Section 21 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
21. Levy of facilitation fee.
- The Authority shall levy and collect facilitation fee from the purchaser, in respect of contracted produce, at such nominal rate, as may be notified, but not exceeding 0.10 percent advalorem on contracted produce:Provided that the Government may, in consultation with the Authority, exempt levy of facilitation fee at initial stage of implementation of the Act, as they deem fit, or at any time in the course on any or all contracted produce.
