Section 13 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
13. Produce under Contract Farming.
(1)Considering the significance of a produce for the purpose of contract farming and services contract under this Act, the contracting parties may mutually decide the name of a produce mentioned in the Schedule and the said produce shall be mentioned in the agreement:Provided further that if the said produce is not categorised and mentioned in the Schedule, contracting parties shall be free to mutually decide the pre-agreed price and the sale-purchase price, mention the same in the agreement.(2)The Authority may, based on varied factors such as price volatility or other such criteria, as may be prescribed in the rules, recommend for inclusion or exclusion of a produce in the Schedule to the Government, so as to guide the contracting parties to benchmark the pre-agreed price and the sale-purchase price. The Government may, by notification on the recommendation of the Authority may add, delete the produce from Schedule or alter its categorisation, as it deems fit.
