Section 13(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(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.
