Section 7(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)The State Government may, for reasons to be recorded in writing, exempt any class of dealers from the provisions of sub-sections (1) and (2).[8A. Procedure and form of contract farming agreement. - (1) The contract farming agreement shall be governed as under :-(i)contract farming sponsor shall register himself with the Committee or with a prescribed officer in such manner as may be prescribed;(ii)contract farming sponsor shall get the contract farming agreement executed with the contract farming producer and get the same registered with the officer prescribed in this behalf. The contract farming agreement shall be in such form containing such particulars and terms and conditions as may be prescribed for marketing of contract farming produce.
