Section 18(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)The contracting parties may, considering the channel of outlet, end use, agronomic practices, agro-climate and such other factors, also work out mutually acceptable quality grade standards or adopt any such standards formulated by an agency of the State or Commission for Agriculture Costs and Prices of Government of India or any other agency authorised by the Authority, mentioned in the agreement, to execute the sale-purchase.
