Section 24T(5) in The Orissa Agricultural Produce Markets Rules, 1958
(5)The registering authority shall examine the Agreement and ensure that the interests of the Contract Farming Producers are protected and if in his opinion such an Agreement shall result in exploitation of the Contract Farming Producer or is otherwise detrimental to the interests of the Contract Farming Producer, the registering authority may refuse to register the Agreement, after giving an opportunity to all the parties to the Agreement or any other party whose interest will be affected by the Agreement of being heard.
