Section 37A(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)The contract farming shall be performed only under a written agreement between producer and buyer of produce of contract farming in such manner and in accordance with such procedure as may be prescribed in the bye-laws The agreement to be executed for contract farming shall be in such form containing such particulars, terms and conditions as may be prescribed by bye-laws.Explanation. - For the purpose of this section "producer and buyer" means the person who respectively produce and buy agricultural produce under a written agreement of contract farming.
