Section 17 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
17. Object and period of agreement.
(1)The agreement shall be made by the contract farming purchaser exclusively for the purchase of the produce and may include production activities like supply of material inputs, land use, the advice or any other activity related thereto as specified in the agreement.(2)The minimum period of the agreement shall be for one crop season or one production cycle of contracted produce and further continuance subject to renewal thereafter, as mutually decided by the contract farming producer and contract farming purchaser and mentioned in the agreement:Provided that in case of multiple produce contract, the produce with more than one year production cycle may have separate agreements.(3)Save as otherwise provided in sub-section (1), there may be a services contract for the period as may be mutually agreed by the contracting parties, not exceeding five years and renewable thereafter.(4)Notwithstanding anything contained in sub-sections (1) and (3), contract farming producer, the lessor, may lease out his agricultural land or premises to the contract farming purchaser, the lessee under this Act, not inconsistent with any other law for the time being in force.
