Section 13(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)Considering the significance of a produce for the purpose of contract farming and services contract under this Act, the contracting parties may mutually decide the name of a produce mentioned in the Schedule and the said produce shall be mentioned in the agreement:Provided further that if the said produce is not categorised and mentioned in the Schedule, contracting parties shall be free to mutually decide the pre-agreed price and the sale-purchase price, mention the same in the agreement.
