Section 22(8) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(8)The contract farming purchaser shall make the payment to the contract farming producer of the value of the produce delivered by the contract farming producer as agreed to in the agreement, and the same shall be made through electronic clearance on the spot or as per the terms laid down in the contract, not inconsistent with this Act or the rules made thereunder:Provided that in case of seed and such other produce where quality is to be assessed later on, payment of two-third of the value of the produce is to be made at the time of delivery of the produce and the remaining one-third of payment after assessment of the quality as prescribed.
