Section 23 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
23. Insurance of Produce.
(1)The produce under contract farming shall be covered under production linked agricultural insurance scheme in operation or such other scheme, as may be prescribed.(2)Save as provided under sub-section (1), the produce under contract farming may be covered under price or market linked insurance scheme or any other such scheme, as and when it may come to be implemented by the Central Government or the Government or any other agency.
